REGENT COMPUTRONICS PVT. LTD.

B.LAKSHMAN Appellant

V/S

UNION OF INDIA, MINISTRY OF DEFENCE, NEW DELHI Respondents

Referred Judgements :-

CHOWGU AND CO. V. UNION OF INDIA [REFERRED TO]
RANGANATH V. DAULATRAO [REFERRED TO]
CHAMPAKLAL CHIMANLAL SHAH VS. UNION OF INDIA [REFERRED TO]
MADHYA PRADESH INDUSTRIES LIMITED VS. UNION OF INDIA [REFERRED TO]
BHAGAT RAJA IN BOTH THE APPEALS VS. UNION OF INDIA IN BOTH THE APPEALS [REFERRED TO]
TRAVANCORE RAYON LIMITED VS. UNION OF INDIA [REFERRED TO]
SIEMENS ENGINEERING AND MANUFACTURING CO OF INDIA LIMITED VS. UNION OF INDIA [REFERRED TO]
TARA CHAND KHATRI VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
NEELAM WINES VS. COMMISSIONER OF POLICE CHATTA BAZAR HYDERABAD [REFERRED TO]
MUNICIPAL COUNCIL VS. GOVT OF A P [REFERRED TO]

JUDGEMENT

(1.) HEARD Sri D. V. Seetharama Murthy, the learned counsel representing the writ petitioners, Sri Deepak Bhattacharjee, the learned counsel representing the first respondent and Sri Y. V. Ravi Prasad, the learned counsel representing the second respondent.

(2.) THIS Court issued Rule Nisi on 05. 01. 2007. In W. P. M. P. No. 69 of 2007, this court made the following order:

(3.) W. P. M. P. NO. 760 of 2007 was ordered on 05. 01. 2007 and by virtue of the same, the third respondent was impleaded as party. It appears that the writ petitioners being unsuccessful in getting interim order, carried the matter by way of Writ Appeal No. 112 of 2007 and the same was dismissed on 06. 02. 2007.

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B LAKSHMAN Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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