REGENT COMPUTRONICS PVT. LTD.

V K SINGH Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

R.L.BUTAIL V. UNION OF INDIA [REFERRED TO]
DR. KANWARCHAND BHANDARI V. STATE OF MADHYA PRADESH [REFERRED TO]
DR. JAI NARAYAN MISHRA V. THE STATE OF BIHAR [REFERRED TO]
PARSHOTAM LAL DHINGRA VS. UNION OF INDIA [REFERRED TO]
LALI TMOHAN DEB VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. SUGHAR SINGH [REFERRED TO]
MALLINATH JAIN VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]

JUDGEMENT

(1.) THE present petition is filed under Article 226 of the Constitution of India.

(2.) DURING the course of arguments on behalf of the petitioner, the learned counsel Shri V. S. Dabir did not press for reliefs contained in prayers (a), (b)and (c) of the petition and concentrated his arguments on the grounds which are subsumed as under :

(3.) IT would thus appear that the controversy is in very narrow compass, but in order to arrive at its proper determination, it is necessary to state the facts giving rise to this petition in some details.

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V K SINGH Vs. STATE OF M P

Referred Judgements :-

JUDGEMENT

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