REGENT COMPUTRONICS PVT. LTD.

H. K. Dhruva Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

STATE OF MADHYA PRADESH VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF WEST BENGAL VS. NATIONAL BUILDERS [REFERRED TO]
G RAMACHANDRAREDDYANDCO VS. CHIEF ENGINEER MADRAS ZONE MILITARY ENGINEERING SERVICE [REFERRED TO]
DEVA RAM VS. ISHWAR CHAND [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. ALKARAM [REFERRED TO]
KOTHARI AND ASSOCIATES VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) ORDER 2 Rule 2 of the Civil Procedure Code reads as follows:

(2.) THE applicant has relied upon the judgment of the Hon'ble Supreme Court in the case of The State of Madhya Pradesh v. The State of Maharashtra and others reported in AIR 1977 S.C. 1466. In Para 25 of the said judgment the Hon'ble Supreme Court has observed as under:

(3.) IN Para 15 of the said judgment, the learned Judge has observed as under:

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H. K. DHRUVA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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