REGENT COMPUTRONICS PVT. LTD.

RAM KUMAR Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

KAIKHOSROU (CHICK) KAVASJI FRAMJI VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. BRAHM DATT SHARMA [REFERRED TO]
T SHEPHARD VS. UNION OF INDIA [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
VIKRAM SINGH JUNIOR HIGH SCHOOL VS. DISTRICT MAGISTRATE FIN AND REV [REFERRED TO]
SPECIAL DIRECTOR VS. MOHAMMAD GHULAM GHOUSE [REFERRED TO]
SHEKHAR GHOSH VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. KUNISETTY SATYANARAYANA [REFERRED TO]
SIEMENS LTD VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Mohammad Mustafa, learned counsel for the petitioner; Shri Awadhesh Kumar Patel, learned Standing Counsel for State-respondents No.1, 2 & 3; Shri Pankaj Kumar Gupta, learned counsel appearing for the Gaon Sabha-respondent No. 4 and perused the material available on record.

(2.) With the consent of the learned counsel for the parties, the present Writ Petition is decided finally at the stage of first hearing in view of the second proviso to Rule 2 of Chapter XXII of the Allahabad High Court Rules (Rules of the Court, 1952).

(3.) By means of the present writ petition, the petitioner has prayed for the following relief:

Click here to view full judgment.

RAM KUMAR Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address