REGENT COMPUTRONICS PVT. LTD.

Ashwini Ashish Dighe Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

PORTESCAP INDIA PVT. LTD. VS. UNION OF INDIA AND ORS. [REFERRED TO]
BHARAT SINGH DALLU NATHU RAM RAM PHAL VS. STATE OF HARYANA [REFERRED TO]
LARSEN AND TOUBRO LIMITED VS. STATE OF GUJARAT [REFERRED TO]
NATIONAL BUILDINGS CONSTRUCTION CORPORATION NATIONAL BUILDINGS CONSTRUCTION CORPORATION VS. S RAGHUNATHAN:S P SINGH [REFERRED TO]
RAM NARAIN ARORA VS. ASHA RANI [REFERRED TO]
CHITRA KUMARI VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. CHANDRA PRAKASH PANDEY [REFERRED TO]
RAJASTHAN PRADESH V S SARDARSHAHAR VS. UNION OF INDIA [REFERRED TO]
INDIAN YOUNG LAWYERS ASSOCIATION & ORS VS. STATE OF KERALA & ORS [REFERRED TO]

JUDGEMENT

(1.) Rule. By consent of parties heard finally. Heard Mr. Prasad Paranjape along with Mr. Sanjeev Nair, learned counsel appearing on behalf of the Petitioner, and Mr. Pradeep S. Jetly, learned senior counsel along with Mr. J. B. Mishra on behalf of the Respondents.

(2.) Petitioner is the proprietor of Sunteck Telecommunications carrying on business of manufacturing optical fibres and having its registered office at GAT No. 2347/B, Pune-Nagar Road, Opp. Hotel Parijat Dhabha, Wagholi, Taluka Haveli, District Pune - 411 207.

(3.) By the present Writ Petition, the Petitioner has prayed for the following reliefs:

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ASHWINI ASHISH DIGHE Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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