REGENT COMPUTRONICS PVT. LTD.

Ramachandran Panakam Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

LILY THOMAS V. UNION OF INDIA [REFERRED TO]
KALYANI STORES VS. STATE OF ORISSA [REFERRED TO]
J KRISHAN KUMAR NARULA SURINDER KUMAR VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
STATE OF TRIPURA VS. TRIPURA BAR ASSOCIATION [REFERRED TO]
S I ROOPLAL VS. LT GOVERNOR [REFERRED TO]
UNION OF INDIA VS. HANSOLI DEVI [REFERRED TO]
RAJASTHAN PUBLIC SERVICE COMMISSION VS. HARISH KUMAR PUROHIT [REFERRED TO]
SECRETARY OF MINISTRY OF CHEMICALS AND FERTILIZERS GOVERNMENT OF INDIA VS. CIPLA LIMITED [REFERRED TO]
SATRUCHARLA VIJAYA RAMA RAJU VS. NIMMAKA JAYA RAJU [REFERRED TO]
OFFICIAL LIQUIDATOR VS. DAYANAND [REFERRED TO]
C L PASUPATHY ASSISTANT SELECTION GRADE VS. ENGINEER IN CHIEF WRO AND THE CHIEF ENGINEER GENERAL PWD [REFERRED TO]
GANESH SINGH VS. HARI SINGH [REFERRED TO]
STATE OF UTTAR PRADESH VS. ARVIND KUMAR SRIVASTAVA [REFERRED TO]
SHRI DURGADAS PURKAYASTHA VS. HONBLE GAUHATI HIGH COURT AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Instant writ petition has been filed for the following reliefs:-

(2.) Short facts leading to the writ petition are as under:

(3.) Today, when the matter came up for hearing, Mr. Bidan Chandran B.G., learned counsel for the National Highways Authority of India, submitted that the issues raised in the instant writ petition have already been considered and decided by a Hon'ble Division Bench of this Court in W.P.(C) No. 40935 of 2016 and connected cases.

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RAMACHANDRAN PANAKAM Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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