REGENT COMPUTRONICS PVT. LTD.

M. Henthoi Singh Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

ABHINANDAN JHA ROOPCHAND LAL VS. DINESH MISHRA:STATE OF BIHAR [REFERRED TO]
H S BAINS DIRECTOR SMALL SAVING CUM DEPUTY SECRETARY FINANCE PUNJAB CHANDIGARH VS. STATE UNION TERRITORY OF CHANDIGARH [REFERRED TO]
INDIA CARAT PVT LIMITED VS. STATE OF KARNATAKA [REFERRED TO]
NARSINGH DAS TAPADIA VS. GOVERDHAN DAS PARTANI [REFERRED TO]
SUBRAMANIAN SWAMY VS. MANMOHAN SINGH [REFERRED TO]

JUDGEMENT

(1.) Heard Ms. L.Sillori, learned counsel for the petitioners. Also heard Mr. R.K.Umakanta, learned Government Advocate for the State respondents and Mr.W.Darakishwor, learned Senior Panel Counsel for the Union respondents.

(2.) Both the cases arise out of the common incident which happened somewhere in the year 2003.

(3.) The prayers in W.P(C) No.927 of 2018 read as follows:-

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M. HENTHOI SINGH Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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