REGENT COMPUTRONICS PVT. LTD.

KAPIL DEV Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

PUNJAB NATIONAL BANK VS. ASHWINI KUMAR TANEJA [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. SAJAD AHMED MIR [REFERRED TO]
STATE BANK OF INDIA VS. RAJKUMAR [REFERRED TO]
UNION OF INDIA VS. SHASHANK GOSWAMI [REFERRED TO]
PREMA VS. THANGAPPAN [REFERRED TO]

JUDGEMENT

(1.) Cm APPL 31670/2015

(2.) Application stands disposed of.

(3.) Challenge in this writ petition is to the order dated 13.04.2015 passed by the Central Administrative Tribunal in review petition and order dated 29.01.2015 in OA filed by the petitioner herein.

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KAPIL DEV Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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