REGENT COMPUTRONICS PVT. LTD.

S. Almelu Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

TATA CHEMICALS LIMITED VS. COMMISSIONER OF CUSTOMS (PREVENTIVE),JAMNAGAR [REFERRED TO]
OLGA TELLIS VAYYAPVRI KUPPUSAMI VS. BOMBAY MUNICIPAL CORPORATION:STATE OF MAHARASHTRA [REFERRED TO]
STATE OF HARYANA VS. PIARA SINGH [REFERRED TO]
STATE OF PUNJAB VS. SUPREET RAJPAL [REFERRED TO]
MD ABDUL KADIR VS. DIRECTOR GENERAL OF POLICE ASSAM [REFERRED TO]
HARGURPRATAP SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Since pleadings are complete and learned counsel for the parties agreed to argue the matter finally, therefore, they are heard finally. For the purpose of convenience, facts of W.P. No.1157/2019 are being taken- up.

(2.) This petition under Article 226 of the Constitution of India is preferred by the petitioners seeking following reliefs:-

(3.) Before resolving the controversy involved in the case, the facts in brief which are required to be mentioned, are as follows:-

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S. ALMELU Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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