REGENT COMPUTRONICS PVT. LTD.

JAMIL AHMED Appellant

V/S

Central Registrar, Abhilaksh Likhi Respondents

Referred Judgements :-

GULLAPALLI NAGESWARA RAO VS. ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
OSSEIN AND GELATINE MANUFACTURERS ASSOCIATION OF INDIA VS. MODI ALKALIES AND CHEMICALS LIMITED [REFERRED TO]
RASID JAVED VS. STATE OF UP [REFERRED TO]
RASID JAVED VS. STATE OF UP [REFERRED TO]
AUTOMOTIVE TYRE MANUFACTURERS ASSOCIATION VS. DESIGNATED AUTHORITY [REFERRED TO]
MEGHMANI ORGANICS LIMITED VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Since the issues raised in all the captioned writ-applications are the same, those were heard analogously and are being disposed of by this common judgment and order.

(2.) The Special Civil Application No.19619 of 2018 is treated as the lead matter.

(3.) By this writ-application under Article-226 of the Constitution of India, the writ-applicant has prayed for the following reliefs:-

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JAMIL AHMED Vs. CENTRAL REGISTRAR, ABHILAKSH LIKHI

Referred Judgements :-

JUDGEMENT

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