REGENT COMPUTRONICS PVT. LTD.

AWADHESH SINGH Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

AMRITANSH PANDEY V. STATE OF U.P [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
CHUNILAL V MEHTA SONS LIMITED ADVOCATE GENERAL FOR THE STATE OF MAHARASHTRA INTERVENER VS. CENTURY SPINNING MANUFACTURING COMPANY LIMITED [REFERRED TO]
JASWANT KAUR VS. AMRIT KAUR [REFERRED TO]
GOVINDARAJU VS. MARIAMAN [REFERRED TO]
HERO VINOTH VS. SESHAMMAL [REFERRED TO]
KASHMIR SINGH VS. HARNAM SINGH [REFERRED TO]
MUNICIPAL COMMITTEE HOSHIARPUR VS. PUNJAB STATE ELECTRICITY BOARD [REFERRED TO]
AMAR SINGH VS. DALIP SINGH (D) BY LRS. [REFERRED TO]
DAMODAR LAL VS. SOHAN DEVI [REFERRED TO]
ARULMIGHU NELLUKADAI MARIAMMAN TIRUKKOIL VS. TAMILARASI (DEAD) BY LRS. [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Arun Kumar Gupta, learned Senior Advocate assisted by Sri P.K. Upadhyay, learned Counsel for the petitioner; Sri Satendra Bahadur Yati, learned counsel for respondent No. 2/caveator; Sri Anshul Nigam, learned Standing Counsel for the State-respondent Nos. 1, 4, 5 and 6 and Sri Pankaj Kumar Gupta, learned Counsel for the Gaon Sabha- respondent No. 3.

(2.) With the consent of the learned counsel for the parties, this Court proceeded to decide the present Writ Petition at the admission stage itself.

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

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AWADHESH SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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