REGENT COMPUTRONICS PVT. LTD.

Pankaj Dhar Dubey Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

ATTORNEY GENERAL VS. TIMES NEWSPAPERS LTD. [REFERRED TO]
BARADA KANTA MISHRA VS. MR: JUSTICE GATIKRUSHNA MISRA CHIEF JUSTICE OF THE ORISSA HIGH COURT [REFERRED TO]
DUSHYANT SOMAL CAPT DUSHYANT SOMAL VS. SUSHMA SOMAL:SUSHMA SOMAL [REFERRED TO]
D N TANEJA VS. BHAJAN LAL [REFERRED TO]
DELHI JUDICIAL SERVICE ASSOCIATION TIS HAZARI COURT VS. STATE OF GUJARAT [REFERRED TO]
L CHANDRA KUMAR VS. UNION OF INDIA [REFERRED TO]
SUPREME COURT BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
KAPILDEO PRASAD SAH VS. STATE OF BIHAR [REFERRED TO]
T SUDHAKAR PRASAD VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
JHARESWAR PRASAD PAUL VS. TARAK NATH GANGULY [REFERRED TO]
V K MAJOTRA VS. UNION OF INDIA [REFERRED TO]
DIRECTOR OF EDUCATION VS. VED PRAKASH JOSHI [REFERRED TO]
SANTOSH KUMAR SRIVASTAVA VS. MANAGING DIRECTOR U P RAJKIYA NIRMAN NIGAM LIMITED [REFERRED TO]
SUJITENDRA NATH SINGH ROY VS. STATE OF WEST BENGAL AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Bashist Tiwari, learned counsel assisted by Sri Rajesh Kumar, learned counsel for the petitioner, Sri Vivek Kumar Singh, who has accepted notice on behalf of the respondent no.1-Union of India.

(2.) In view of the order which is being proposed to be passed today there is no need to issue notice to the respondent nos.2 to 5.

(3.) This is a petition under Article 226 of the Constitution of India instituted by the petitioner seeking following reliefs:-

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PANKAJ DHAR DUBEY Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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