REGENT COMPUTRONICS PVT. LTD.

ABC Appellant

V/S

Internal Complaints Committee Respondents

Referred Judgements :-

R. S. MADIREDDY AND ANOTHER VS. UNION OF INDIA AND OTHERS [REFERRED TO]
K L TRIPATHI VS. STATE BANK OF INDIA [REFERRED TO]
ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST VS. V R RUDANI [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
DHARAMPAL SATYAPAL LTD VS. DEPUTY COMMISSIONER OF CENTRAL EXCISE, GAUHATI [REFERRED TO]
NISHA PRIYA BHATIA VS. UNION OF INDIA [REFERRED TO]
STATE OF U.P. VS. SUDHIR KUMAR SINGH [REFERRED TO]
GHANASHYAM MISHRA AND SONS PRIVATE LIMITED THROUGH THE AUTHORIZED SIGNATORY VS. EDELWEISS ASSET RECONSTRUCTION COMPANY LIMITED [REFERRED TO]
RADHA KRISHAN INDUSTRIES VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
ST. MARY’S EDUCATION SOCIETY VS. RAJENDRA PRASAD BHARGAVA [REFERRED TO]
AURELIANO FERNANDES VS. STATE OF GOA [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the learned Counsel for the parties, heard finally.

(2.) By this petition under Articles 226 and 227 of the Constitution of India the petitioner seeks to quash and set aside the final report dtd. 12/2/2025, submitted by Internal Complaints Committee ("ICC") ("R1") constituted by respondent No.2 to inquire into the complaint made by respondent No.3 and a direction to respondent No.1 to conduct a fresh inquiry by adhering to the principles of natural justice and affording an effective opportunity of hearing to the petitioner.

(3.) The petitioner has also preferred an interim application seeking stay to the implementation of the recommendations under the impugned final report till the final disposal of the petition.

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ABC Vs. INTERNAL COMPLAINTS COMMITTEE

Referred Judgements :-

JUDGEMENT

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