REGENT COMPUTRONICS PVT. LTD.

Ashribad Pattnaik Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

EMPEROR V. RAJANIKANTA BOSE [REFERRED TO]
MUMBAI KAMGAR SABHA BOMBAY VS. ABDULBHAI FAIZULLABHAI [REFERRED TO]
AKHIL BHARATIYA SOSHIT KARAMCHARI SANGH RAILWAY VS. UNION OF INDIA [REFERRED TO]
M C MEHTA SHRIRAM FOODS AND FERTILISER INDUSTRIES VS. UNION OF INDIA [REFERRED TO]
PARMANAND KATARA VS. UNION OF INDIA [REFERRED TO]
VISHAKA VS. STATE OF RAJASTHAN [REFERRED TO]
JAVED VS. STATE OF HARYANA [REFERRED TO]
RAND M TRUST VS. KORAMANGALA RESIDENTS VIGILANCE GROUP [REFERRED TO]
STATE OF UTTARANCHAL VS. BALWANT SINGH CHAUFAL [REFERRED TO]
R. MUTHUKRISHNAN VS. REGISTRAR GENERAL OF THE HIGH COURT OF JUDICATURE AT MADRAS [REFERRED TO]

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) The present I.As. have been filled by the petitioners praying for modification of the judgment dtd. 2/12/2021 passed by this Court in W.P.(C) No.33158 of 2021.

(3.) Learned counsel for the petitioners submits that Paragraph 3 and 10 of the aforementioned judgment dtd. 2/12/2021 which bears the name of Mr. Sambit Samal, learned Advocate who was appearing on behalf of the petitioners in W.P.(C) No. 33158 of 2021 with a negative connotation which raises doubts on the conduct of the counsel. Thus, Mr. Sambit Samal, learned Advocate represented by the present counsel prays for expunging the relevant portions of the aforementioned judgment dtd. 2/12/2021.

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ASHRIBAD PATTNAIK Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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