REGENT COMPUTRONICS PVT. LTD.

G. Bhagavat Singh Appellant

V/S

Manoj Joseph Respondents

Referred Judgements :-

SENIOR SUB JUDGE,DHARAMSHALA V. RAM AVTAR KANSAL [REFERRED TO]
CHET RAM V. KHUB RAM [REFERRED TO]
SHIVDEO SINGH VS. STATE OF PUNJAB [REFERRED TO]
NARESH SHRIDHAR MIRAJKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
DELHI JUDICIAL SERVICE ASSOCIATION TIS HAZARI COURT VS. STATE OF GUJARAT [REFERRED TO]
M V ELISABETH M V ELISABETH VS. HARWAN INVESTMENT AND TRADING PRIVATE LIMITED HANOEKAR HOUSE SWATONTAPETH VASCO DE GAMA GOA: HARWAN INVESTMENT AND TRADING CO [REFERRED TO]
SUPREME COURT BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
M M THOMAS VS. STATE OF KERALA [REFERRED TO]
STATE VS. BALDEV RAJ [REFERRED TO]
SASHI PRAKASH VS. GOVERNMENT PENSIONERS ASSOCIATION AGARTALA [REFERRED TO]
DISTRICT COLLECTOR CHAIRMAN DIST SCHEDULED CASTE SERVICE CO OP VS. U SHANKAR [REFERRED TO]
ANTONY C C VS. P S RANA [REFERRED TO]

JUDGEMENT

(1.) The review petition has been referred to the Full Bench, as per order dated 12/2/2018 by a Division Bench, which in turn is based on a reference order dated 30/1/2018 by one among us.

(2.) The issue referred is regarding the correctness of judgment of the Division Bench of this Court in Antony v. P.S.Rana {2005 (2) K.L.T 120}.

(3.) In Antony's case (supra), this Court held that a review petition is not maintainable against an order in a Contempt case.

Click here to view full judgment.

G. BHAGAVAT SINGH Vs. MANOJ JOSEPH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address