REGENT COMPUTRONICS PVT. LTD.

Bhumika Cleantech Services Pvt. Ltd Appellant

V/S

Lokayukta, Institution Of Goa Lokayukta Respondents

Referred Judgements :-

THE ASSTT. COLLECTOR V. N.T. CO. [REFERRED TO]
NAGENDRA NATH BORA LIKHIRAM COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM RAFIULLAH KHAN VS. COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM:BHANURAM PAGU:BHANURAM PEGU:AMULYA PRASAD CHALIHA [REFERRED TO]
INCOME TAX OFFICER CANNANORE VS. M K MOHAMMAD KUNHI [REFERRED TO]
RAMA RAO VS. LOKAYUKTA [REFERRED TO]
VISHWASRAO CHUDAMAN PATIL VS. LOK AYUKTA STATE OF MAHARASHTRA [REFERRED TO]
JUSTICE CHANDRASHEKARAIAH VS. JANEKERE C. KRISHNA [REFERRED TO]
RANG NATH MISHRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
JAGDISH NARAIN SHUKLA VS. STATE OF U.P. AND OTHERS. [REFERRED TO]

JUDGEMENT

(1.) Heard finally by consent of the parties. As the issues and the parties are common, therefore, this common Judgment.

(2.) The parties have raised issues for and against an interlocutory order dated 12th Aug., 2016, passed by the Goa Lokayukta, Institute of Goa Lokayukta, Panaji, (the Lokayukta), thereby the following directions, pending the main investigation, as contemplated under The Goa Lokayukta Act, 2011 (The Lokayukta Act) and Rules, 2012 (Lokayukta Rules) have been issued :

(3.) The basic common events which led to filing of these writ petitions are relevant : WRIT PETITIONS NO. 871/2016

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MS. BHUMIKA CLEANTECH SERVICES PVT. LTD., A COMPANY REGISTERED UNDER THE INDIAN COMPANIES ACT, HAVING ITS REGISTERED OFFICE AT C Vs. THE LOKAYUKTA, INSTITUTION OF GOA LOKAYUKTA, STATE GUEST HOUSE, GROUND FLOOR, ALTINHO, PANAJI, GOA

Referred Judgements :-

JUDGEMENT

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