REGENT COMPUTRONICS PVT. LTD.

MUNNI BAI Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
ALEQUE PADAMSEE VS. UNION OF INDIA [REFERRED TO]
SAKIRI VASU VS. STATE OF U P [REFERRED TO]
DIVINE RETREAT CENTRE VS. STATE OF KERALA [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]

(1.) Shri Harshad Bahirani, Counsel for the petitioner through video conferencing.

(2.) Shri Deepak Khot, Government Advocate for the State.

(3.) This petition under Art. 226 of the Constitution of India has been filed seeking following reliefs: