REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

Indosolar Ltd. Respondents

Referred Judgements :-

K.P. VARGHESE V. ITO,ERNAKULAM [REFERRED TO]
INDIAN OIL CORPORATION LTD. V. SANJEEV KUMAR [REFERRED TO]
SANT RAM SHARMA VS. STATE OF RAJASTHAN [REFERRED TO]
DESH BANDHU GUPTA AND GO VS. DELHI STOCK EXCHANGE ASSOCIATION LIMITED [REFERRED TO]
P KASILINGAM VS. P S G COLLEGE OF TECHNOLOGY [REFERRED TO]
S K KACKER VS. ALL INDIA INSTITUTE OF MEDICAL SCIENCES [REFERRED TO]
UMABAI VS. NILKANTH DHONDIBA CHAVAN [REFERRED TO]
SHAIN SATELLITE PUBLIC CO LTD VS. JAIN STUDIOS LTD [REFERRED TO]
J K INDUSTRIES LTD VS. UNION OF INDIA [REFERRED TO]
FEDERATION OF ASSOCIATIONS OF MAHARASHTRA VS. UNION OF INDIA [REFERRED TO]
Ojas Industries P LTD VS. UOI [REFERRED TO]

JUDGEMENT

(1.) This appeal is preferred against the order of the learned Single Judge dated 03.07.2015 in W.P.(C) No.3625 of 2013.

(2.) The respondent Nos.1 and 2 in the writ petition i.e., the Union of India, Ministry of Communication and Information Technology and the Appraisal Committee set up by Department of Information and Technology are the appellants before us whereas the writ petitioner is the sole respondent.

(3.) For the sake of convenience, the parties to this appeal shall hereinafter be referred to as they were arrayed in the writ petition.

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UNION OF INDIA Vs. INDOSOLAR LTD.

Referred Judgements :-

JUDGEMENT

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