REGENT COMPUTRONICS PVT. LTD.

GEORGE PAUL Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

NEW DELHI MUNICIPAL COUNCIL VS. STATE OF PUNJAB [REFERRED TO]
P.L. LAKHANPAL V. AJIT NATH RAY,CHIEF JUSTICE OF INDIA,NEW DELHI [REFERRED TO]
HARI SHANKAR PRASAD GUPTA VS. SUKHDEO PRASAD [REFERRED TO]
GUNANIDHI MOHAPATRA VS. CHAIRMAN N A C [REFERRED TO]
S BALASUNDARAM VS. S MAHADEVAN [REFERRED TO]
SUKHDEO NARAYAN VS. MAHADEVANANDA GIRI [REFERRED TO]

JUDGEMENT

(1.) This writ petition has been filed seeking for the issuance of Quo-Warranto against the fourth respondent to show cause under what authority he is holding the office of the Member and consequently the President, Dental Council of India.

(2.) The brief facts leading to the filing of the writ petition are as follows:

(3.) Notice was ordered on 12.03.2010. All the respondents filed counter affidavit, barring the third respondent.

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GEORGE PAUL Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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