REGENT COMPUTRONICS PVT. LTD.

G.PRASAD RAO Appellant

V/S

SHANKAR BISWAS Respondents

Referred Judgements :-

ABID ASGHAR V. STATE OF BIHAR AND ORS. [REFERRED TO]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
LILA DHAR VS. STATE OF RAJASTHAN [REFERRED TO]
ASHOK KUMAR YADAV STATE OF HARYANA D R CHAUDHARY MEMBER VS. STATE OF HARYANA:SUBHASH CHANDER SHARMA:ASHOK KUMAR YADAV [REFERRED TO]
OM PRAKASH SHUKLA VS. AKHILESH KUMAR SHUKLA [REFERRED TO]
RAJENDRAROY VS. UNION OF INDIA [REFERRED TO]
D V BAKSHI VS. UNION OF INDIA [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
ALL INDIA STATE BANK OFFICERS FEDERATION NATIONAL FEDERATION OF STATE BANK OFFICERS VS. UNION OF INDIA [REFERRED TO]
I K MISHRA VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. N CHANDRASEKHARAN [REFERRED TO]
CHANDRA PRAKASH TIWARI VS. SHAKUNTALA SHUKLA [REFERRED TO]

JUDGEMENT

(1.) HEARD the learned advocates appearing for the parties.

(2.) LEAVE is granted to the learned advocate for the private respondent to file an application for vacating the interim order. This application is taken up for hearing as on day's list.

(3.) TODAY this matter has been taken up for extension of the interim order. The respondent No. 1 has filed an application praying for vacating the interim order. As a very short question of law involved, this Court is of the view that without granting any opportunity further to the parties to exchange their respective affidavits viz. the affidavit-in-reply to the application with reference to the application for vacating, the matter can be decided on the basis of the documents in the writ application as well as in the application for vacating. We are also dispensing with the filing of paper books and compliance of procedural formalities.

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G PRASAD RAO Vs. SHANKAR BISWAS

Referred Judgements :-

JUDGEMENT

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