REGENT COMPUTRONICS PVT. LTD.

Shivam Yadav Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

SUDHIR BHASKARRAO TAMBE V. HEMANT YASHWANT DHAGE [REFERRED TO]
SHWETA BHADORIYA VS. STATE OF M.P [REFERRED TO]
STATE OF BIHAR VS. J A C SALDANHA:J A C SALDANHA [REFERRED TO]
DILAWAR SINGH VS. STATE OF DELHI [REFERRED TO]
SAKIRI VASU VS. STATE OF U P [REFERRED TO]

(1.) I.A. No. 4568/2021, an application for urgent hearing during summer vacation is considered and allowed.

(2.) Heard on the question of admission and interim relief.

(3.) The present petition, under Article 226/227 of the Constitution of India has been preferred by the petitioner seeking the following reliefs:-