REGENT COMPUTRONICS PVT. LTD.

Aparna Abhitabh Chatterjee Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

RAM KRISHNA DALMIA SHRIYANS PRASAD JAIN JAI DAYAL DALMIA VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. KARTAR SINGH [REFERRED TO]
GULZARI LAL AGARWAL VS. ACCOUNTS OFFICER [REFERRED TO]
STATE OF KARNATAKA VS. VISHWABARATHI HOUSE BUILDING CO OPERATIVE SOCIETY [REFERRED TO]
STATE OF HARYANA VS. STATE OF PUNJAB [REFERRED TO]
E.I.D. PARRY (INDIA) LTD VS. UNION OF INDIA [REFERRED TO]
JOINT SECRETARY, POLITICAL DEPARTMENT SHILLONG VS. HIGH COURT OF MEGHALAYA [REFERRED TO]

JUDGEMENT

(1.) Since all these petitions seek the same relief and involve a similar factual matrix, we are disposing of them by one judgment.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(3.) Since we treat Criminal Writ Petition No. 199/2021 as a lead petition, we refer to parties and pleadings as stated in Criminal Writ Petition No.199/2021. By this petition under Articles 226 and 227 of the Constitution of India, the petitioners are seeking the following reliefs :-

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APARNA ABHITABH CHATTERJEE Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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