REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

Col. Ivan Singh Respondents

Referred Judgements :-

SATYANARAYAN LAXMINARAYAN HEGDE VS. MALLIKARJUN BHAVANAPPA TIRUMALE [REFERRED TO]
SHIVDEO SINGH VS. STATE OF PUNJAB [REFERRED TO]
THUNGABHADRA INDUSTRIES LIMITED VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
ARIBAM TULESHWAR SHARMA VS. ARIBAM PISHAK SHARMA [REFERRED TO]
MEERA BHANJA VS. NIRMALA KUMARI CHOUDHURY [REFERRED TO]
HARIDAS DAS VS. USHA RANI BANIK [REFERRED TO]

JUDGEMENT

(1.) The present application seeks a review of the judgment dtd. 07/05/2021. The parameters of review have been spelt out by the Hon'ble Apex Court in Smt. Meera Bhanja Vs. Smt. Nirmala Kumari Choudhury (1995) 1 SCC 170 as under :

(2.) Thus, from the above, the following can be culled out:

(3.) The present application for review has to be considered in light of the above parameters.

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UNION OF INDIA Vs. COL. IVAN SINGH

Referred Judgements :-

JUDGEMENT

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