REGENT COMPUTRONICS PVT. LTD.

Central Ware House Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

UDYAMI EVAM KHADI GRAMODYOG WELFARE SANSTHA V. STATE OF UTTAR PRADESH [REFERRED TO]
PRESTIGE LIGHTS LTD VS. STATE BANK OF INDIA [REFERRED TO]
UDYAMI EVAM KHADI GRAMODYOG WELFARE SANSTHA VS. STATE OF UP [REFERRED TO]
K D SHARMA VS. STEEL AUTHORITY OF INDIA LTD [REFERRED TO]
DALIP SINGH VS. STATE OF U P [REFERRED TO]
MANOHAR LAL VS. UGRASEN [REFERRED TO]
NARMADA BACHAO ANDOLAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAJENDRA SINGH RAWAT VS. STATE OF M P [REFERRED TO]

JUDGEMENT

(1.) WITH the consent finally heard.

(2.) LEARNED senior counsel for review petitioners submits that petitioner has filed W.P. No.1764/2015 on 20.03.2015. His representation against transfer order was decided and communicated to respondent No. 2 on 18.02.2015. He deliberately suppressed this fact and, therefore, this court passed the order dated 27.3.2015. Because of suppression of material fact, it is prayed that order dated 27.3.2015 be recalled.

(3.) I have heard the learned counsel for the parties and perused the record.

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CENTRAL WARE HOUSE Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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