REGENT COMPUTRONICS PVT. LTD.

SHANTI SWAROOP SHARMA Appellant

V/S

B.R.MANDAL Respondents

Referred Judgements :-

JAWAHARLAL V. DEPUTY COMMISSIONER,AMRAVATI [REFERRED TO]
BHIKULAL BALBHADRASAO V. THE STATE OF MADHYA PRADESH [REFERRED TO]
MAHENDERJEE V. RAM NAIDU [REFERRED TO]
N P PONNUSWAMI THE UNION OF INDIA AND STATE OF MADHYA BHARAT VS. RETURNING OFFICER NAMAKKAL CONSTITUENCY NAMAKKAL SALEM DIST :RETURNING OFFICER NAMAKKAL CONSTITUENCY NAMAKKAL SALEM DIST [REFERRED TO]
RAJ KRUSHNA BOSE VS. BINOD KANUNGO [REFERRED TO]
DURGA SHANKAR MEHTA VS. RAGHURAL SINGH [REFERRED TO]
HARI VISHNU KAMATH VS. AHMAD ISHAQUE [REFERRED TO]
BURMAH SHELL AND STORAGE AND DISTRIBUTING CO OF INDIA VS. LABOUR APPELLATE TRIBUNAL OF INDIA MADRAS BENCH NOW [REFERRED TO]
SHANKAR NANASAHEB KARPE VS. RETURNING OFFICER KOLABA DISTRICT [REFERRED TO]
S C PRASHAR VS. VASANTSEN DWARKADAS [REFERRED TO]

JUDGEMENT

(1.) SHRI B. R. Mandlekar, counsel for the petitioner. Shri S. B. Sen, counsel for respondent No. 1 and Shri M. L. Shrivastava, counsel for respondents 3 and 9 present. Arguments completed.

(2.) WE proceed to pronounce our decision at the request of Shri Mandlekar. He says that reasons for our decision may be given later. We are of opinion that the petition is not maintainable in view of the provisions of Article 329 (b) of the constitution which is as follows:--

(3.) THE petition is dismissed with costs. Counsel's fee Rs. 100 if certified. The outstanding amount of security shall be refunded to the petitioner.

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SHANTI SWAROOP SHARMA Vs. B R MANDAL

Referred Judgements :-

JUDGEMENT

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