REGENT COMPUTRONICS PVT. LTD.

Syed Asif Ali Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

MUNIR AHMAD VS. STATE OF RAJASTHAN [REFERRED TO]
PEPSI FOODS VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
RAI SAHIB RAM JAWAYA KAPUR VS. STATE OF PUNJAB [REFERRED TO]
KUNDAN LAL RALLARAM VS. CUSTODIAN EVACUEE PROPERTY BOMBAY [REFERRED TO]
TULA RAM VS. KISHORE SINGH [REFERRED TO]
M VEERABHADRA RAO VS. TEK CHAND [REFERRED TO]
A R ANTULAY VS. R S NAYAK [REFERRED TO]
NARAYANA MENON ALIAS MANI VS. STATE OF KERALA [REFERRED TO]
SUDHIR KUMAR BHALLA VS. JAGDISH CHAND [REFERRED TO]
KUMAR EXPORTS VS. SHARMA CARPETS [REFERRED TO]
RANGAPPA VS. SRI MOHAN [REFERRED TO]
KANWAR SINGH SAINI VS. HIGH COURT OF DELHI [REFERRED TO]
STATE OF RAJASTHAN VS. DR RAJKUMAR AGRAWAL & ANR [REFERRED TO]
INDIAN BANK ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
RAMDAS VS. KRISHNANAND [REFERRED TO]
BASALINGAPPA VS. MUDIBASAPPA [REFERRED TO]

JUDGEMENT

(1.) By means of the instant writ petition under Article 226 of the Constitution of India, the petitioners are seeking the following reliefs :

(2.) Heard Shri Anupam Mehrotra, learned Counsel for the petitioners, Shri Prachish Pandey, learned AGA for the respondents no.1/State and Shri Shishir Jain, learned Counsel for the respondent nos. 2 to 4.

(3.) With the consent of the learned Counsel for the petitioners, learned AGA and learned Counsel for the respondent nos. 2 to 4, the present writ petition is being heard and decided at the admission stage itself.

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SYED ASIF ALI Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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