REGENT COMPUTRONICS PVT. LTD.

Deepak Rana Appellant

V/S

State of Uttarakhand and others Respondents

Referred Judgements :-

ADARSH SHIKSHA MAHAVIDYALAYA VS. SUBHASH RAHANGDALE [REFERRED TO]
MANOHAR JOSHI VS. STATE OF MAHARASHTRA [REFERRED TO]
BHARTIYA SEVA SAMAJ TRUST TR. PRES VS. YOGESHBHAI AMBALAL PATEL [REFERRED TO]
ENVIRONMENT & CONSUMER PROTECTION FOUNDATION VS. DELHI ADMINISTRATION [REFERRED TO]
ENVIRONMENTAL AND CONSUMER PROTECTION FOUNDATION VS. DELHI ADMINISTRATION [REFERRED TO]
ENVIRONMENTAL AND CONSUMER PROTECTION FOUNDATION VS. DELHI ADMINISTRATION [REFERRED TO]
ENVIRONMENTAL AND CONSUMER PROTECTION FOUNDATION VS. DELHI ADMINISTRATION [REFERRED TO]
ENVIRONMENTAL & CONSUMER PROTECTION FOUNDATION VS. DELHI ADMINISTRATION [REFERRED TO]
ENVIRONMENTAL & CONSUMER PROTECTION FOUNDATION VS. DELHI ADMINISTRATION [REFERRED TO]

JUDGEMENT

(1.) Heard on the Misc. Application No.240 of 2017 moved by the applicant (Lalit Miglani).

(2.) This application has been filed seeking direction to all the District Magistrate throughout the State of Uttarakhand to implement the judgment dated 19.11.2016.

(3.) The Court had issued following directions to the State Government vide its judgment dated 19.11.2016.

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DEEPAK RANA Vs. STATE OF UTTARAKHAND AND OTHERS

Referred Judgements :-

JUDGEMENT

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