REGENT COMPUTRONICS PVT. LTD.

Satish Singh Kushwah Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

STATE OF UTTAR PRADESH VS. MOHAMMAD SHARIF [REFERRED TO]
SAWAI SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF UTTAR PRADESH VS. BRAHM DATT SHARMA [REFERRED TO]
ULAGAPPA VS. DIVISION COMMISSIONER MYSORE [REFERRED TO]
SPECIAL DIRECTOR VS. MOHAMMAD GHULAM GHOUSE [REFERRED TO]
UNION OF INDIA VS. KUNISETTY SATYANARAYANA [REFERRED TO]
JAGDISH BAHETI VS. HIGH COURT OF M.P. [REFERRED TO]

JUDGEMENT

(1.) In this petition filed under Article 226 of Constitution of India, the petitioner has prayed for following reliefs :

(2.) Learned counsel for the petitioner raised two fault submissions :-

(3.) In support of the aforesaid contention, learned counsel for the petitioner placed reliance on ( State of U.P. Vs. Mohd. Sharif(dead) , 1982 AIR(SC) 937 through LRs. and ( Sawai Singh Vs. State of Rajasthan , 1986 AIR(SC) 995). No other point is pressed by the learned counsel for the petitioner.

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SATISH SINGH KUSHWAH Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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