REGENT COMPUTRONICS PVT. LTD.

Dipak Mishra Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

RAJENDER KUMAR JAIN MANOHAR LAL ATTORNEY GENERAL OF INDIA VS. STATE [REFERRED TO]
SHEONANDAN PASWAN VS. STATE OF BIHAR [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
STATE OF PUNJAB VS. RAM LUBHAYA BAGGA [REFERRED TO]
SHAUKAT HUSSAIN GURU VS. STATE NCT DELHI [REFERRED TO]
STATE OF UTTARANCHAL VS. BALWANT SINGH CHAUFAL [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. CHHABIL DASS AGARWAL [REFERRED TO]
BAIRAM MURALIDHAR VS. STATE OF ANDHRA PRADESH [REFERRED TO]
RADHEY SHYAM AND ORS. VS. CHHABI NATH AND ORS. [REFERRED TO]
BALKRISHNA RAM VS. UNION OF INDIA [REFERRED TO]
STATE OF KERALA VS. K. AJITH [REFERRED TO]
K. JAYARAM VS. BANGALORE DEVELOPMENT AUTHORITY [REFERRED TO]

JUDGEMENT

(1.) Two writ petitions being WPA (P) No. 67 of 2021 (hereinafter referred to as the first writ petition for the sake of convenience) and WPA (P) No. 68 of 2021 (hereinafter referred to as the second writ petition for the sake of convenience), filed as public interest litigations, have been heard analogously as they involve similar issues.

(2.) Both the writ petitions have been specially assigned before this Bench.

(3.) Both the writ petitioners have claimed themselves to be advocates by profession and practising before the Courts of Contai, Tamluk and Haldia. Writ petitioners in both the writ petitions have been represented by the same set of learned advocates.

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DIPAK MISHRA Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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