REGENT COMPUTRONICS PVT. LTD.

Y.BHASKARA RAJU Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

K N GURUSWAMY VS. STATE OF MYSORE [REFERRED TO]
D F O SOUTH KHERI VS. RAM SANEHI SINGH [REFERRED TO]
TITAGHUR PAPER MILLS COMPANY LIMITED VS. STATE OF ORISSA [REFERRED TO]
KUMARI SHRILEKHA VIDYARTHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. BRIDGE AND ROOF COMPANY INDIA LIMITED [REFERRED TO]
NATIONAL HIGHWAY AUTHORITY OF INDIA VS. GANGA ENTERPRISES [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. GHULAM MOHAMMAD DAR [REFERRED TO]
ABL INTERNATIONAL LIMITED VS. EXPORT CREDIT GUARANTEE CORPORATION OF INDIA LIMITED [REFERRED TO]
HARI SHANKAR SINGHANIA VS. GAUR HARI SINGHANIA [REFERRED TO]
SAURABH PRAKASH VS. DLF UNIVERSAL LTD [REFERRED TO]
SHREE RAM MILLS LTD VS. UTILLITY PREMISES P LTD [REFERRED TO]
VARIETY BODY BUILDERS VS. UNION OF INDIA OWNING AND REPRESENTING WRLY [REFERRED TO]
GAIL LTD VS. NAGARJUNA CERACHEM P LTD [REFERRED TO]
MRKR MBGEC VS. CHIEF ADMINISTRATIVE OFFICER CONSTRUCTION SOUTH CENTRAL RAILWAY SECUNDRABAD [REFERRED TO]

JUDGEMENT

(1.) THESE writ petitions are coming up for admission. Sri Rajiv Reddy, learned Counsel, who had accepted notice on behalf of the respondents. had raised a preliminary objection relating to the maintainability of the writ petitions and prayed for time for filing counter-affidavits. Accordingly, counter-affidavits are filed.

(2.) IN all these writ petitions, the question involved being similar and the facts also being similar, all these writ petitions are being disposed of by this common order.

(3.) HEARD Sri N. Vidya Prasad, learned Counsel for the writ petitioner in all these writ petitions and Sri Rajiv Reddy, learned Counsel representing the respondents in all these writ petitions.

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Y BHASKARA RAJU Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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