REGENT COMPUTRONICS PVT. LTD.

BALKRISHNA RAMKARAN GOYAL Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

M/S. STAR ENTERPRISES V. C.I.D.C. OF MAHARASHTRA LTD. [RELIED 0N]
AIR INDIA LIMITED V. COCHIN INTERNATIONAL AIRPORT LIMITED [RELIED 0N]
UNION OF INDIA V. DINESH ENGINEERING CORPORATION AND ANR. [RELIED 0N =IV (2001) CLT 91 (SC)=JT 2001 (8) SC 84 : (2001 ) 8 SCC 491]
DIRECTORATE OF EDUCATION AND ORS. V. EDUCOMP DATAMATICS LTD. AND ORS. [RELIED 0N]
W.B. STATE ELECTRICITY BOARD V. PATEL ENGINEERING CO. LTD. AND ORS. [RELIED 0N]
MONARCH INFRASTRUCTURE (P) LTD. V. COMMISSIONER,ULHASNAGAR MUNICIPAL CORPORATION AND ORS. [RELIED 0N]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [RELIED 0N]
STERLING COMPUTERS LIMITED UNITED DATABASE INDIA PRIVATE LIMITED UNITED INDIA PERIODICALS PRIVATE LIMITED VS. M AND N PUBLICATIONS LIMITED:MAN PUBLICATIONS LIMITED:M AND N PUBLICATIONS LIMITED [RELIED 0N]
TATA CELLULAR VS. UNION OF INDIA [RELIED 0N]
UNION OF INDIA VS. SHATABADI TRADING AND INVESTMENT PRIVATE LIMITED [RELIED 0N =(2001) 6 SCC 748]
SIEMENS PUBLIC COMMUNICATION NETWORK PVT LTD VS. RAIL TEL CORPORATION OF INDIA LTD [RELIED 0N]

JUDGEMENT

(1.) Rule D.B.

(2.) Having regard to the urgency of the matters, with the consent of learned Counsel for the parties, these have been taken up for final disposal at this stage itself.

(3.) The issue involved and even the parties in both these writ petitions being common, both the petitions were heard together and are disposed of by this common judgment.

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BALKRISHNA RAMKARAN GOYAL Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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