REGENT COMPUTRONICS PVT. LTD.

STATE OF U P Appellant

V/S

SURENDRA KUMAR Respondents

Referred Judgements :-

NILKANTHA V. KASHINATH [REFERRED]
UNION OF INDIA V. UNION BUILDERS [REFERRED]
SECRETARY TO GOVERNMENT OF KARNATAKA AND ANOTHER V. HARISHBABU [REFERRED]
M/S. GURBAX SINGH V. PUNJAB MANDI BOARD [REFERRED]
INDIAN RAYON CORPN. LTD. V. RAUNAQ & CO. PVT. LTD. [REFERRED]
UNION OF INDIA V. CIVIL JUDGE [REFERRED]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED]
PUNJAB SMALL INDUSTRIES AND EXPORT CORPORATION LIMITED VS. UNION OF INDIA [REFERRED]
SECRETARY TO GOVERNMENT OF KARNATAKA VS. V HARISHBABU [REFERRED]
STATE OF BIHAR VS. KAMESHWAR PRASAD SINGH [REFERRED]
DEO NARAIN CHOUDHARY VS. NARAIN CHOUDHARY [REFERRED]
BHARAT COKING COAL LIMITED VS. L K AHUJA AND CO [REFERRED]
UNION OF INDIA VS. IVTH A C M M KANPUR NAGAR [REFERRED]

JUDGEMENT

(1.) This writ petition is preferred for the following relief:

(2.) Issue a writ order of direction in the nature of certiorari calling for the record of the case and quash the impugned orders dated 8.3.2013 passed by the Revisional Court in Civil Revision No.31 of 2008 and 9.1.2008 in Misc. Case no.78/2007 in Arbitration Case No.03/2001 pending before the court of Civil Judge (S.D.) Kushi Nagar.

(3.) The brief facts which gave rise to this writ petition are:

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STATE OF U P Vs. SURENDRA KUMAR

Referred Judgements :-

JUDGEMENT

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