REGENT COMPUTRONICS PVT. LTD.

VOLTAS LIMITED Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

HARMINDER SINGH ARORA VS. UNION OF INDIA [REFERRED TO]
SACHIDANAND PANDEY VS. STATE OF WEST BENGAL [REFERRED TO]
G J FERNANDEZ VS. STATE OF KARNATAKA [REFERRED TO]
FOOD CORPORATION OF INDIA VS. KAMDHENU CATTLE FEED INDUSTRIES [REFERRED TO]
STERLING COMPUTERS LIMITED UNITED DATABASE INDIA PRIVATE LIMITED UNITED INDIA PERIODICALS PRIVATE LIMITED VS. M AND N PUBLICATIONS LIMITED:MAN PUBLICATIONS LIMITED:M AND N PUBLICATIONS LIMITED [REFERRED TO]
UNION OF INDIA BHILLAI ENGINEERING CORPN ANUPMALLEABLES" BURN STANDARD CO TEXMACO CIMMCO TITAGARH STEELS VS. HINDUSTAN DEVELOPMENT CORPN:UNION OF INDIA [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
RAUNAQ INTERNATIONAL LIMITED VS. I V R CONSTRUCTION LIMITED [REFERRED TO]
CENTRE FOR PUBLIC INTEREST LITIGATION VS. UNION OF INDIA [REFERRED TO]
ANIL AMRUTRAO JALTE VS. STATE OF GUJARAT [REFERRED TO]
MALCA CONSTRUCTIONS INDIA PVT LTD VS. M P HOUSING BOARD BHOPAL [REFERRED TO]

JUDGEMENT

(1.) By this Letters Patent Appeal, the appellant has challenged the order passed by the learned single Judge, by which the Special Civil Application filed by the present appellant has been dismissed.

(2.) The facts relating to the controversy between the parties are as under :-

(3.) In paragraph 5 of the petition, the appellant has pointed out the major jobs which they have undertaken which are either executed or under execution. They read as under :- <FRM>JUDGEMENT_73_TLGJ0_2001Html1.htm</FRM>

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VOLTAS LIMITED Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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