REGENT COMPUTRONICS PVT. LTD.

NOOR AHMAD Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. G GANAYUTHAM [REFERRED TO]
OM KUMAR VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. R K SHARMA [REFERRED TO]
MANAGEMENT OF COIMBATORE DISTRICT CENTRAL CO-OPERATIVE BANK VS. SECRETARY COIMBATORE DISTRICT CENTRAL CO OPERATIVE BANK EMPLOYEES ASSOCIATION [REFERRED TO]
CHAIRMAN CUM MANAGING DIRECTOR COAL INDIA LIMITED VS. MUKUL KUMAR CHOUDHURI [REFERRED TO]
SAMAR BAHADUR SINGH VS. STATE OF U P [REFERRED TO]
UNION OF INDIA VS. P GUNASEKARAN [REFERRED TO]
MAHIPAL VS. STATE OF U.P. [REFERRED TO]
UNION OF INDIA VS. CONST SUNIL KUMAR [REFERRED TO]
INDIAN OIL CORPORATION VS. AJIT KUMAR SINGH [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Gulab Chandra, learned counsel for the petitioner and Shri Krishna Kumar Singh, learned Standing Counsel for the State-respondents.

(2.) By means of the present writ petition, the petitioner is seeking quashing of the order dtd. 10/8/1989 passed by Senior Superintendent of Police, Meerut as well as the order dtd. 24/12/1994 passed by the Deputy Inspector General of Police and the order dtd. 25/4/1997 passed by the Inspector General of Police and the order dtd. 22/10/2003 passed by the Tribunal in Claim Petition No.709 of 2003.

(3.) Stamp reporter has reported laches of 7 years and 29 days in filing present petition on the date of reporting on 18/2/2011.

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NOOR AHMAD Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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