REGENT COMPUTRONICS PVT. LTD.

JAI RAM Appellant

V/S

DISTRICT JUDGE Respondents

Referred Judgements :-

RAM BABU AND ORS. V. DISTRICT JUDGE [REFERRED TO]
INDO SWISS TIME LTD. V. DUNDAHERA [REFERRED TO]
SHRI PATI RAM AND ORS. V. DISTRICT JUDGE [REFERRED TO]
BHAGWAN DAS AND ORS. V. DISTRICT JUDGE [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. STATE TRANSPORT TRIBUNAL U P LUCKNOW [REFERRED TO]
GOPAL KRISHNA INDLEY VS. 5TH ADDL DISTRICT JUDGE KANPUR [REFERRED TO]
RADHA RAIZADA VS. COMMITTEE OF MANAGEMENT VIDYAWATI DARBARI GIRLS INTER COLLEGE AND [REFERRED TO]
RAM DULARI DEVI VS. JOINT DIRECTOR OF EDUCATION [REFERRED TO]

JUDGEMENT

(1.) Pleadings are complete and the Counsel for the parties agree that the petition may be finally disposed off under the Rules of the Court.

(2.) Heard Counsel for the parties.

(3.) This petition has been filed claiming the relief of mandamus directing the respondents to appoint the petitioner in the Subordinate Courts at Mau.

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JAI RAM Vs. DISTRICT JUDGE

Referred Judgements :-

JUDGEMENT

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