REGENT COMPUTRONICS PVT. LTD.

NANDKISHORE Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

HARI CHAND AGGARWAL VS. BATALA ENGINEERING COMPANY LIMITED [REFERRED TO]
A K ROY VS. STATE OF PUNJAB [REFERRED TO]
STATE OF UTTAR PRADESH VS. PRADHAN SANGH KSHETTRA SAMITI [REFERRED TO]
DIRECTOR GENERAL ESI VS. T ABDUL RAZAK [REFERRED TO]
STATE OF MADHYA PRADESH VS. BHUPENDRA SINGH [REFERRED TO]
SURENDRA CHAUHAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
ASHOK PAPER MILLS KAMGAR UNION VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. ASSOCIATION FOR DEMOCRATIC REFORMS [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel, appearing for the respective parties in both writ petitions.

(2.) Rule. Rule is made returnable forthwith, with the consent of learned counsel, appearing for respective parties, both these petitions are heard finally and decided.

(3.) These two writ petitions are decided by this common judgment as common question of law as to "whether a delegatee can sub-delegate his powers to other authority" arises in these matters.

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NANDKISHORE MOHANLAL LAHOTI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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