REGENT COMPUTRONICS PVT. LTD.

TAPAS BISWAS Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

BYOMKESH GHOSH VS. UNION OF INDIA AND ORS. [REFERRED TO]
CHHAJJU RAM V. NEKI [REFERRED TO]
MORAN MAR BASSELLOS CATHOLICOS VS. MOAT REV MAR POULOSE ATHANASLUS [REFERRED TO]
PURSHOTTAM LAL VS. UNION OF INDIA [REFERRED TO]
D S NAKARA VS. UNION OF INDIA [REFERRED TO]
KAMLESH VERMA VS. MAYAWATI [REFERRED TO]

JUDGEMENT

(1.) THE review petitioner was applicant in OA No. 4458 of 2011. He has filed the present review application seeking review of the order dated 12.8.2014 whereby and whereunder the O.A. filed by him was dismissed.

(2.) IN OA No. 4458 of 2011, the applicant had prayed for the following reliefs:

(3.) WE have perused the pleadings of the parties in O.A. No. 4458 of 2011 and the order dated 12.8.2014 which is sought to be reviewed in the present R.A.

Click here to view full judgment.

TAPAS BISWAS Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address