REGENT COMPUTRONICS PVT. LTD.

Khushru Dorab Madan Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

RIDGE VS. BALDWIN [REFERRED TO]
GADDE VENKATESWARA RAO VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
T GOVINDARAJA MUDALIAR VS. STATE OF TAMIL NADU [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]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
ALIGARH MUSLIM UNIVERSITY VS. MANSOOR ALI KHAN [REFERRED TO]
BHAGAVAN DAS DHANANJAYA DAS VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The Writ Petitions have been filed in the nature of Writ of Certiorarified Mandamus calling for the records of the second respondent, Registrar of Companies, Chennai with relation to the impugned order dated 01. 11. 2017 uploaded in the website of the first respondent, namely Ministry of Corporate Affairs New Delhi and quash the same.

(2.) The issues raised in all the Writ Petitions and the grievance of the writ petitioners are similar. By consent of all the counsels, a common order is passed in all the Writ Petitions.

(3.) As an illustration, the facts in W. P. No. 13616 of 2018 as stated.

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KHUSHRU DORAB MADAN Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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