REGENT COMPUTRONICS PVT. LTD.

RAMESH KUMAR Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

MUNICIPAL CORPORATION OF DELHI VS. SHIV SINGH [REFERRED TO]
SALIM VS. STATE OF U.P. [REFERRED TO]
SARTAJ VS. STATE OF U.P. [REFERRED TO]
PRITAM SINGH VS. STATE OF PUNJAB [REFERRED TO]
MANIPUR ADMINISTRATION MANIPUR VS. THOKCHOM BIRA SINGH [REFERRED TO]
LALTA VS. STATE OF UTTAR PRADESH [REFERRED TO]
BHAGAT RAM STATE OF RAJASTHAN VS. STATE OF RAJASTHAN:RAM SWAROOP [REFERRED TO]
KOLLA VEERA RAGHAV RAO VS. GORANTLA VENKATESWARA RAO [REFERRED TO]
NIKHIL RANJAN GHOSH VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Vivek Kumar Verma, learned counsel for the petitioner and Sri Ram Raj Singh, learned AGA for State.

(2.) By means of this petition the petitioner has prayed following relief :

(3.) This is a case which can be appreciated on the basis of maxim "Sublato fundamento, cadit opus" which means if the foundation of anything is vanished, the super structure constructed whereon shall automatically demolish.

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RAMESH KUMAR Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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