REGENT COMPUTRONICS PVT. LTD.

Somansh Prakash Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

TRAVANCORE RAYON LIMITED VS. UNION OF INDIA [REFERRED TO]
S SAI REDDY VS. S NARAYANA REDDY [REFERRED TO]
ASSISTANT COMMISSIONER COMMERCIAL TAX DEPARTMENT VS. SHUKLA AND BROTHERS [REFERRED TO]
AEGIS BPO SERVICES LIMITED VS. STATE OF UP [REFERRED TO]
A KRISHNA VS. A ARJUN RAO [REFERRED TO]

JUDGEMENT

(1.) Since the similar controversy involved in the both the writ petitions, both are being decided together with this common judgment.

(2.) For convenience, the facts of Writ-C No. 5229 of 2021 are being delineated here:-

(3.) Heard Sri Tarun Agrawal, learned counsel for the petitioners, and Sri A.C. Mishra, learned Additional Chief Standing Counsel for the State-respondents.

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SOMANSH PRAKASH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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