REGENT COMPUTRONICS PVT. LTD.

Jagjit Singh Tuteja Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

AKBAR MOHD. KHAN V. STATE OF MP [REFERRED TO]
SANT SADGURU JANARDAN SWAMI MOINGIRI MAHARAJ SAHAKARI DUGDHA UTPADAK SANSTHA VS. STATE OF MAHARASHTRA [REFERRED TO]
KRANTI ASSOCIATES PVT LTD VS. SH MASOOD AHMED KHAN [REFERRED TO]
SUPREME COURT BAR ASSOCIATION VS. B D KAUSHIK [REFERRED TO]
BRIJ BEHARI GUPTA VS. L L KHARE [REFERRED TO]
RADHEY SHYAM SHARMA VS. CHAIRMAN SEWAVRIHA SAHAKARI SAMITI [REFERRED TO]
RAMSWAROOP DOHARE VS. AYUKT SAHKARITH AVAM PANJIYAK SAHKARI SANSTHA M P [REFERRED TO]
BHAWANI SHANKER SHARMA VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAM SINGH VS. STATE OF M P [REFERRED TO]
BHARAT COKING COAL LTD. VS. INDIAN NEWSPAPER SOCIETY [REFERRED TO]

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This petition has been filed by the petitioners seeking the following reliefs:-

(3.) The grievance of the petitioners is that, despite there being a specific order passed by this Court in W.P. No.27519/2024 dtd. 20/9/2024 whereby, the respondents were directed to decide the objections filed by the petitioners and other members of the community, the respondents have not decided the objections.

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JAGJIT SINGH TUTEJA Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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