REGENT COMPUTRONICS PVT. LTD.

Prabhat Dwivedi Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

JASWANT SINGH V. STATE OF PUNJAB [REFERRED]
UNION OF INDIA UNION OF INDIA BISWAROOP CHATTERJEE ACHINTA KUMAR BISWAS NABENDU BOSE LAXMI NARAYAN VS. TULSIRAM PATEL:SADANAND JHA:G P KOUSHAL:UNION OF INDIA:STATE OF MADHYA PRADESH [REFERRED]
S R BOMMAI VS. UNION OF INDIA [REFERRED]
A K KAUL VS. UNION OF INDIA [REFERRED]

JUDGEMENT

(1.) On an urgency being mentioned by learned Counsel for the petitioner, the instant record has been summoned.

(2.) At the outset, learned Counsel for the petitioner submits that he may be permitted to delete the opposite party No. 2 from the array of opposite parties.

(3.) Let him do so during the course of the day.

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PRABHAT DWIVEDI Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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