REGENT COMPUTRONICS PVT. LTD.

Desai Devabhai Gemarbhai Appellant

V/S

Information And Broadcasting Department Respondents

Referred Judgements :-

STATE OF MAHARASHTRA V. DR. BUDHIKOTA A SUBBARAO [REFERRED TO]
MADAN LAL AND ORS. V. STATE OF J AND K [REFERRED TO]
ISHWAR CHANDRA VS. SATYANARAIN SINHA [REFERRED TO]
E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
ARTI SAPRU VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
OM PRAKASH SHUKLA VS. AKHILESH KUMAR SHUKLA [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
RAJ KUMAR VS. SHAKTI RAJ [REFERRED TO]
K A NAGAMANI VS. INDIAN AIRLINES [REFERRED TO]
SATHI VS. COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY [REFERRED TO]
MANISH KUMAR SHAHI VS. STATE OF BIHAR [REFERRED TO]
MADRAS INSTITUTE OF DEVELOPMENT STUDIES AND ANOTHER; S ANANDHI AND OTHERS VS. K SIVASUBRAMANIYAN AND OTHERS [REFERRED TO]
ASHOK KUMAR VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India in which the petitioners have prayed for the following main relief/s:

(2.) Looking to the issue involved in the present petition, learned counsel appearing for the parties jointly requested that this petition be finally heard at admission stage. Hence, Rule. Learned Assistant Government Pleader Mr. Vinay Bairagar waives service of notice of Rule qua respondent Nos. 1 and 2, learned advocates Ms. Shikha Panchal, Mr. D. G. Chauhan and Mr. N. S. Parmar waive service of notice of Rule qua respective private respondents.

(3.) At the outset, it is required to be noted that learned advocate appearing for the petitioners does not press this petition qua petitioner Nos. 1 and 4. Learned advocate has also not pressed relief prayed for in para 6(d). Thus, this petition is considered qua petitioner Nos. 2 and 3 only.

Click here to view full judgment.

DESAI DEVABHAI GEMARBHAI Vs. INFORMATION AND BROADCASTING DEPARTMENT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address