REGENT COMPUTRONICS PVT. LTD.

Twinkle Rahul Mangaonkar Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

VENKAYYA VS. PULLAYYA [REFERRED TO]
M PENTIAH VS. MUDDALA VEERAMALLAPPA [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION ALPANA V MEHTA VS. PARITOSH BHUPESHKUMAR SHETH:MAHARASHTRA STATE BOARD OF SECONDARY EDUCATION [REFERRED TO]
HANIRAJL CHULANI VS. BAR COUNCIL OF MAHARASHTRA AND GOA [REFERRED TO]
S GOPAL REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
AHMEDABAD MUNICIPAL CORPN VS. NILAYBHAI R THAKORE [REFERRED TO]
SATISH KUMAR SHARMA VS. BAR COUNCIL OF HIMACHAL PRADESH [REFERRED TO]
NAMIT SHARMA VS. UNION OF INDIA [REFERRED TO]
JALPA PRADEEPBHAI DESAI VS. BAR COUNCIL OF INDIA [REFERRED TO]

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs;

(2.) We need not state the facts of this litigation in details as those have been stated in the order passed by this Court dated 06.10.2020. We quote the order as under;

(3.) After this Court passed the above quoted order dated 06.10.2020, the Bar Council of India came up with a Misc. Civil Application No.01 of 2020, seeking review/recall of the order dated 06.10.2020, referred to above. The review/recall is prayed for on the following grounds:-

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TWINKLE RAHUL MANGAONKAR Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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