REGENT COMPUTRONICS PVT. LTD.

UOI Appellant

V/S

ARUN PRASADA Respondents

Referred Judgements :-

MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD VS. BEN HIRABEN MANILAL [REFERRED TO]
UNION OF INDIA UNION OF INDIA BISWAROOP CHATTERJEE ACHINTA KUMAR BISWAS NABENDU BOSE LAXMI NARAYAN VS. TULSIRAM PATEL:SADANAND JHA:G P KOUSHAL:UNION OF INDIA:STATE OF MADHYA PRADESH [REFERRED TO]
ROCHE PRODUCTS LIMITED VS. COLLECTOR OF CUSTOMS [REFERRED TO]
KISHUN SINGH VS. STATE OF BIHAR [REFERRED TO]
STATE OF KARNATAKA VS. KRISHNAJI SRINIVAS KULKARNI [REFERRED TO]
JANATHA BAZAR SOUTH KANARA CENTRAL CO OPERATIVE WHOLE SALE STORES LIMITED VS. SECRETARY SAHKARI NOUKARARA SANGHA [REFERRED TO]

JUDGEMENT

(1.) This Appeal has been filed against the impugned judgment of the learned Single Judge dated 25.01.2005 by which he has allowed the writ petition.

(2.) Heard counsels for the parties and perused the record.

(3.) The facts of the case have been set out in detail in the judgment of the learned Single Judge and hence we are not repeating the same except where necessary.

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UOI Vs. ARUN PRASADA

Referred Judgements :-

JUDGEMENT

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