REGENT COMPUTRONICS PVT. LTD.

Mandeep Singh Kohli Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

TILOKCHAND AND MOTICHAND VS. H B MUNSHI [REFERRED TO]
CHANDRA SHASHI VS. ANIL KUMAR VERMA [REFERRED TO]
DALIP SINGH VS. STATE OF U P [REFERRED TO]
STATE OF UTTARANCHAL VS. BALWANT SINGH CHAUFAL [REFERRED TO]
KALYANESHWARI VS. UNION OF INDIA [REFERRED TO]
AMAR SINGH VS. UNION OF INDIA [REFERRED TO]
NARMADA BACHAO ANDOLAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
ABHYUDYA SANSTHA VS. UNION OF INDIA [REFERRED TO]
A. SHANMUGAM VS. ARIYA KSHATRIYA RAJAKULA VAMSATHU MADALAYA NANDHAVANA PARIPALANAI SANGAM REPRESENTED BY ITS PRESIDENT ETC [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) These petitioners have putforth prayer clause (a), as under :-

(3.) Having considered the extensive submissions of the learned Advocates for the petitioners and the respondents, we have perused the petition paper book and the following judgments/ orders :-

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MANDEEP SINGH KOHLI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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