REGENT COMPUTRONICS PVT. LTD.

Subhash Choudhary Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

CHAMPAKLAL CHIMANLAL SHAH VS. UNION OF INDIA [REFERRED TO]
U P RAJYA KRISHI UTPADAN MANDI PARISHAD DIRECTOR RAJYA KRISHI UTPADAN MANDI PARISHAD VS. SANJIV RAJAN:NARENDRA KUMAR MALIK [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
RAM LAKHAN VS. PRESIDING OFFICER [REFERRED TO]
PUBLIC SERVICES TRIBNAL BAR ASSOCIATION VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith. Heard finally by consent of the learned counsel for the parties.

(3.) The order dtd. 21/02/2024 issued by the respondent No.2-Hon'ble Chancellor suspending the petitioner as Vice Chancellor of Rashtrasant Tukdoji Maharaj Nagpur University, Nagpur is under challenge in this writ petition.

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SUBHASH CHOUDHARY Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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