REGENT COMPUTRONICS PVT. LTD.

SHAKUNTALA DEVI Appellant

V/S

STATE OF U.P Respondents

Referred Judgements :-

JONES V. GREAT WESTERN [REFERRED TO]
DAVIES V. POWELL DUFFRYN ASSOCIATED COLLIERIES LTD. [REFERRED TO]
BARKWAY V. S. WALES TRANSO [REFERRED TO]
MALLETT V. MCMONAGLE [REFERRED TO]
DAVIES V. TAYLOR [REFERRED TO]
KASTURI LAL RALIA KAM JAIN VS. STATE OF UTTAR PRADESH [REFERRED TO]
SHYAM SUNDER VS. STATE OF RAJASTHAN [REFERRED TO]
GUJARAT STATE ROAD TRANSPORT CORPORATION AHMEDABAD VS. RAMANBHAI PRABHATBHAI [REFERRED TO]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
LATA WADHWA VS. STATE OF BIHAR [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]

JUDGEMENT

(1.) Heard Ms. Kanchan Chaudhary, learned counsel for the petitioner and learned Additional Chief Standing Counsel for the State.

(2.) Present writ petition has been filed seeking payment of compensation of Rs.6.00 crores for the accidental death of the husband of the petitioner namely, Dr. Ravindra Mohan Prasad, who died of burn injuries on 22/7/2010.

(3.) Pleadings have been exchanged.

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SHAKUNTALA DEVI Vs. STATE OF U.P

Referred Judgements :-

JUDGEMENT

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