REGENT COMPUTRONICS PVT. LTD.

PRAMOD SHARMA Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

S.V. BAGI V. STATE OF KARNATAKA [REFERRED TO]
BABUA RAM GOA DAMAN AND DIU INDUSTRIAL DEVELOPMENT CORPORATION UNION OF INDIA VS. STATE OF UTTAR PRADESH :APPA SHANKAR RAO NAIKS:CHANDGI [REFERRED TO]
STATE OF GUJARAT VS. DAYA SHAMJI BHAI [REFERRED TO]
ISHWARLAL PREMCHAND SHAH VS. STATE OF GUJARAT [REFERRED TO]
RANVEER SINGH VS. STATE OF U.P. THROUGH SECY. & ORS. [REFERRED TO]

JUDGEMENT

(1.) Since common question of law is involved in both the petitions, the same are being decided by a composite order.

(2.) For the sake of clarity Writ-C No.6415 of 2023 is being treated as a leading petition.

(3.) The present petition under Article 226 of the Constitution of India was presented on 28/2/2023 and on 3/3/2023 this Court proceeded to pass the following order:-

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PRAMOD SHARMA Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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