REGENT COMPUTRONICS PVT. LTD.

RAVINDRA KUMAR GUPTA Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

ARIBAM TULESHWAR SHARMA VS. ARIBAM PISHAK SHARMA [REFERRED TO]
MEERA BHANJA VS. NIRMALA KUMARI CHOUDHURY [REFERRED TO]
PARSION DEVI VS. SUMITRI DEVI [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
RAJENDER KUMAR VS. RAMBHAI [REFERRED TO]
INDERCHAND JAIN VS. MOTILAL [REFERRED TO]
UNION OF INDIA VS. SANDUR MANGANESE AND IRON ORES LTD [REFERRED TO]
CHHAJJU RAM VS. NEKI [REFERRED TO]
KAMLESH VERMA VS. MAYAWATI [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Sudeep Seth, learned counsel appearing for review petitioner.

(2.) This application seeks review of judgment dated 30.10.2014 passed in Writ Petition No. 180 (S/B) of 2012, (Ravindra Kumar Gupta Vs. State of U.P. and others) whereby petitioner's writ petition has been dismissed by Division Bench.

(3.) We have gone through grounds taken in review application, which virtually consist of an attempt to re-argue the matter which cannot be done in the garb of review.

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RAVINDRA KUMAR GUPTA Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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