REGENT COMPUTRONICS PVT. LTD.

RAM SINGH Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

GEDDIS V. PROPRIETORS OF BANN RESERVOIR [REFERRED TO]
M/S. D.B. TIMBER MERCHANT,BALLIA V. COMMISSIONER OF SALES-TAX AND ANOTHER [REFERRED TO]
M/S. M.S. FREIGHT CARRIERS AND ANOTHER V. SALES TAX OFFICER,CHECK POST,GHAZIABAD [REFERRED TO]
M/S. FREIGHT CARRIERS OF INDIA,CALCUTTA V. DEPUTY COMMISSIONER (EXECUTIVE),SALES TAX,GHAZIABAD AND OTHERS [REFERRED TO]
HINDUSTAN TRANSPORT AGENCY V. STATE OF U.P. AND ANOTHER [REFERRED TO]
KASTURI LAL RALIA KAM JAIN VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF GUJARAT VS. MEMON MAHOMED HAJI HASAM DEAD [REFERRED TO]
LALA BISHAMBAR NATH VS. AGRA NAGAR MAHAPALIKA AGRA [REFERRED TO]
SHYAM SUNDER VS. STATE OF RAJASTHAN [REFERRED TO]
LUCKNOW DEVELOPMENT AUTHORITY VS. M K GUPTA [REFERRED TO]
HINDUSTAN PETROLEUM CORPORATION LIMITED VS. DOLLY DAS [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Ashok Kumar and Sri Kunwar Saksena learned counsel for the petitioners, Sri Pradeep Kumar Gupta, additional chief standing counsel and Sri R. D. Gupta learned standing counsel.

(2.) Writ Petition No. 485 of 2000 had been filed initially for a mandamus directing the respondents to release the truck Nos. M.P. 09KA/2467, M. P. 06/8045 and M. P. 09/1589 which were lying in the custody of respondents since January 3 and 5. 2000 respectively.

(3.) In this petition, we had passed an order on 24.5.2000 for releasing of the aforesaid trucks on the petitioners' furnishing security other than cash and bank guarantee to the satisfaction of respondent No. 2. We are informed by the learned counsel for the petitioners that in pursuance of the interim order the aforesaid, trucks have been released in favour of the petitioners.

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RAM SINGH Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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