REGENT COMPUTRONICS PVT. LTD.

VIDHYA DEVI Appellant

V/S

STATE OF MP Respondents

Referred Judgements :-

M S SHERIFF VS. STATE OF MADRAS [REFERRED TO]
IQBAL SINGH MARWAH VS. MEENAKSHI MARWAH [REFERRED TO]
P SWAROOPA RANI VS. M HARI NARAYANA ALIAS HARI BABU [REFERRED TO]
P SWAROOPA RANI VS. M HARI NARAYANA ALIAS HARI BABU [REFERRED TO]
SYED ASKARI HADI ALI AUGUSTINE VS. STATE [REFERRED TO]
STATE OF MADHYA PRADESH VS. RAMESHWAR [REFERRED TO]
SETH RAMDAYAL JAT VS. LAXMI PRASAD [REFERRED TO]
DEVENDRA VS. STATE OF U P [REFERRED TO]
MANOHAR LAL SHARMA VS. PRINCIPAL SECRETARY [REFERRED TO]
INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA VS. ASSOCIATION OF CHARTERED CERTIFIED ACCOUNTANTS AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) By this common order, WP 21831 of 2019 filed by Mukesh Singh Parihar shall also be disposed of.

(2.) For the sake of convenience, the facts of W.P. No.21834 of 2019 shall be taken into consideration.

(3.) Writ Petition No.21834 of 2019 has been filed under Article 226 of the Constitution of India against the notice/order 28/09/2019 (Annexures P1, P2 & P3) by which the respondent No.3 has directed the petitioner No.1 to deposit an amount of Rs.1,38,000/-, the petitioner No.2 to deposit an amount of Rs.5,18,880/- and the petitioner No.3 to deposit an amount of Rs.7,62,680/-, which were fraudulently credited in their account by the Computer Operator Bhupendra Singh.

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VIDHYA DEVI Vs. STATE OF MP

Referred Judgements :-

JUDGEMENT

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