REGENT COMPUTRONICS PVT. LTD.

Jagjitsingh Aurora And Ors Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

REX V. THE JUSICES OF DENBIGHSHIRE [REFERRED TO]
THE KING V. THE REVISING BARRISTER ETC. [REFERRED TO]
DWARKA NATH VS. INCOME TAX OFFICER SPECIAL CIRCLE D WARD KANPUR [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. ESCORTS LIMITED [REFERRED TO]
J R RAGHUPATHY K MALLIAH M PAMPAPATHAIAH VS. STATE OF ANDHRA PRADESH:S BAL REDDY:STATE OF ANDHRA PRADESH [REFERRED TO]
ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST VS. V R RUDANI [REFERRED TO]
SECRETARY CANNANORE DISTRICT MUSLIM EDUCATIONAL ASSOCIATION KANPUR VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) By this writ -application under Article 226 of the Constitution of India, the writ -petitioners have prayed for the following relief : -

(2.) The case made out by the writ -petitioners in this application may be epitomized thus : -

(3.) The aforesaid writ -application has been contested by the Union of India, by filing two affidavits, one dated February 17, 2010 and the other, dated February 10, 2011 and its defence may be summarized thus : -

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JAGJITSINGH AURORA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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