REGENT COMPUTRONICS PVT. LTD.

ITC LTD. Appellant

V/S

RAMESH NAYAK Respondents

Referred Judgements :-

PRESIDENT OF INDIA VS. SPECIAL COURTS BILL 1978 [REFERRED TO]
V C SHUKLA VS. STATE [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. RAM KISHAN ROHTAGT [REFERRED TO]
L CHANDRA KUMAR VS. UNION OF INDIA [REFERRED TO]
MICHAEL MACHADO VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
T SUDHAKAR PRASAD VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
KRISHNAPPA VS. STATE OF KARNATAKA [REFERRED TO]
S B P AND CO VS. PATEL ENGINEERING LTD [REFERRED TO]
LOK RAM VS. NIHAL SINGH [REFERRED TO]
Y SARABA REDDY VS. PUTHUR RAMI REDDY [REFERRED TO]
PALANISAMY GOUNDER VS. STATE REPRESENTED BY INSPECTOR OF POLICE [REFERRED TO]

JUDGEMENT

(1.) Rule.

(2.) Learned Advocate General appearing for respondent No.1 and the learned Addl. Public Prosecutor appearing for respondent No.4, waive service of Rule. The presence of respondent Nos.2 and 3 is not necessary for deciding the issue involved. Hence, by consent, Rule made returnable and heard forthwith.

(3.) By this petition the petitioner prays for quashing and setting aside of the impugned order dated 3rd May, 2007 passed by the Special Court (Trial of Offences Relating to Transactions in Securities) at Bombay in M. A. No. 67 of 2007 in Special Case No.1 of 2004.

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I T C LTD Vs. RAMESH NAYAK

Referred Judgements :-

JUDGEMENT

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