REGENT COMPUTRONICS PVT. LTD.

NISHITH VERMA Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

LORD LOREBURN L.C. IN VICKERS SONS AND MAXIM LTD. V. EVANS [REFERRED TO]
STOCK V. FRANK JONES (TIPTAN) LTD. [REFERRED TO]
DR. UMA KANT SARAN VS. STATE OF BIHAR [REFERRED TO]
JLIRNINA MASJID MERCARA VS. KODIMANIANDI A DEVIAH [REFERRED TO]
LEKHRAJ S LALVANI VS. N M SHAH DEPUTY CUSTODIAN CUM MANAGING OFFICER BOMBAY [REFERRED TO]
D R VENKATACHALAM VS. DEPUTY TRANSPORT COMMISSIONER [REFERRED TO]
BIHAR EASTERN GANGETIC FISHERMEN CO OPERATIVE SOCIETY LIMITED VS. SIPAHI SINGH [REFERRED TO]
UNION OF INDIA VS. FILIP TIAGO DE GAMA OF VEDEM VASCO DE GAMA [REFERRED TO]
INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA VS. PRICE WATERHOUSE [REFERRED TO]
STATE OF GUJARAT VS. DILIPBHAI NATHJIBHAI PATELAND ANOTHER [REFERRED TO]
RISHABH AGRO INDUSTRIES LIMITED VS. P N B CAPITAL SERVICES LIMITED [REFERRED TO]
ORIENTAL BANK OF COMMERCE VS. SUNDER LAL JAIN [REFERRED TO]

JUDGEMENT

(1.) Heard Shri H.N. Singh, learned Senior Counsel assisted by Shri Neeraj Sinha, learned counsel for the petitioners, Shri I.P. Srivastava, learned Additional Chief Standing Counsel for respondent nos.1 and 2 and Shri Radha Kant Ojha, learned Senior Counsel assisted by Shri Satyavrat Sahai and Shri Ram Kaushik for respondent no.3.

(2.) This Court passed following order on 21/11/2023:-

(3.) Shri H.N. Singh, learned Senior Counsel has elaborately explained the effect of the orders passed by Hon'ble Supreme Court by submitting that pendency of proceedings before the Apex Court or the said orders would not affect adjudication of the controversy involved in the present writ petition. In view of the above, it is necessary to refer the proceedings pending before the Hon'ble Supreme Court and the orders passed.

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NISHITH VERMA Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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