REGENT COMPUTRONICS PVT. LTD.

Manisha Nimesh Mehta Appellant

V/S

TECHNOLOGY DEVELOPMENT BOARD Respondents

Referred Judgements :-

SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
TITAGHUR PAPER MILLS COMPANY LIMITED VS. STATE OF ORISSA [REFERRED TO]
ASSISTANT COLLECTOR OF CENTRAL EXCISE CHANDAN NAGAR WEST BENGAL VS. DUNLOP INDIA LIMITED [REFERRED TO]
MAFATLAL INDUSTRIES LIMITED VS. UNION OF INDIA [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
NIVEDITA SHARMA VS. CELLULAR OPERATORS ASSN OF INDIA [REFERRED TO]
KISHORE SAMRITE VS. STATE OF U.P [REFERRED TO]
BHASKAR LAXMAN JADHAV VS. KARAMVEER KAKASAHEB WAGH EDUCATION SOCIETY [REFERRED TO]
KAMINI JAISWAL VS. UNION OF INDIA & ANR. [REFERRED TO]
AUTHORIZED OFFICER, STATE BANK OF TRAVANCORE VS. MATHEW K.C. [REFERRED TO]
VARIMADUGU OBI REDDY VS. B. SREENIVASULU [REFERRED TO]
DINESH GUPTA VS. STATE OF UTTAR PRADESH [REFERRED TO]
PHR INVENT EDUCATIONAL SOCIETY VS. UCO BANK [REFERRED TO]

JUDGEMENT

(1.) On 12/11/2024, the Bench (Coram : A.S. Chandurkar and Rajesh Patil, JJ.), referred to the order dtd. 18/7/2024 passed in Interim Application (L) No.22605 of 2024 with Interim Application (L) No.22609 of 2024, and directed that this Petition should not be listed before the said Bench.

(2.) On 13/11/2024, the Bench (Coram: M.S. Sonak and Jitendra Shantilal Jain, JJ), recorded that the matter would not be listed before the Bench of which Justice Jain is a member.

(3.) Pursuant to the above, the Hon'ble the Chief Justice of the Bombay High Court has placed this matter before this Bench.

Click here to view full judgment.

MANISHA NIMESH MEHTA Vs. TECHNOLOGY DEVELOPMENT BOARD

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address