REGENT COMPUTRONICS PVT. LTD.

Alstom India Limited Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

K RAMADAS SHENOY VS. CHIEF OFFICERS TOWN MUNICIPAL COUNCIL UDIPI [REFERRED TO]
CHIRANJILAL SHRILAL GOENKA VS. JASJIT SINGH [REFERRED TO]
PRESTIGE ENGINEERING INDIA LIMITED VS. COLLECTOR OF CENTRAL EXCISE MEERUT [REFERRED TO]
MAFATLAL INDUSTRIES LIMITED VS. UNION OF INDIA [REFERRED TO]
STATE OF KERALA VS. TRAVANCORE CHEMICALS AND MANUFACTURING CO [REFERRED TO]
SUNIL PODDAR VS. UNION BANK OF INDIA [REFERRED TO]
UNION OF INDIA VS. INTER CONTINENTAL INDIA [REFERRED TO]
K D SHARMA VS. STEEL AUTHORITY OF INDIA LTD [REFERRED TO]
RAMJAS FOUNDATION VS. UNION OF INDIA [REFERRED TO]
BHASKAR LAXMAN JADHAV VS. KARAMVEER KAKASAHEB WAGH EDUCATION SOCIETY [REFERRED TO]

JUDGEMENT

(1.) BY this Special Civil Application, the writ -petitioner, which is a company incorporated under the Companies Act, 1956 and engaged in setting up power plants including project engineering, procurement, construction & commissioning for its customers, has prayed for the following reliefs: -

(2.) THE case made out by the petitioner may be summed up thus: -

(3.) THE aforesaid application is opposed by the Respondent No.2 by filing affidavit -in -reply and the defence of the Respondent No.2 may be summed up thus: PRELIMINARY SUBMISSIONS

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ALSTOM INDIA LIMITED Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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