REGENT COMPUTRONICS PVT. LTD.

Hastimal Surana Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

DR.C.CHENDROYAPERUMAL VS. NATIONAL INSTITUTE OF PORT MANAGEMENT [REFERRED TO]
GADDE VENKATESWARA RAO VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
S L KAPOOR VS. JAGMOHAN [REFERRED TO]
K L TRIPATHI VS. STATE BANK OF INDIA [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
RAJENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The issues raised in the Writ Petition and the grievance of the writ petitioner is similar. By consent of all the counsels, a common order is passed in the Writ Petition.

(2.) In a similar issue, this Court has passed a common order dated 13.01.2020 made in W.P.No. 13616 of 2018 batch and the relevant portion of the said order is as follows:-

(3.) In view of same, the Writ Petition is dismissed. No costs. Consequently, connected Miscellaneous Petition is closed.

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HASTIMAL SURANA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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