REGENT COMPUTRONICS PVT. LTD.

Sanoujam Shyamcharan Singh Appellant

V/S

STATE OF MANIPUR Respondents

Referred Judgements :-

UNION OF INDIA VS. N HARGOPAL [REFERRED TO]
EXCISE SUPERINTENDENT MALKAPATNAM KRISHNA DISTRICT A P VS. K B N VISWESHWARA RAO [REFERRED TO]
ARUN TEWARI VS. ZILA MANSAVI SHIKSHAK SANGH [REFERRED TO]
KISHORE K PATI VS. DISTT INSPECTOR OF SCHOOLS MIDNAPORE [REFERRED TO]
SURESH KUMAR VS. STATE OF HARYANA [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
PRESTIGE LIGHTS LTD VS. STATE BANK OF INDIA [REFERRED TO]
K D SHARMA VS. STEEL AUTHORITY OF INDIA LTD [REFERRED TO]
RENU VS. DISTRICT & SESSIONS JUDGE, TIS HAZARI [REFERRED TO]
D. SAROJAKUMARI VS. R. HELEN THILAKOM & ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Shri S. Rajeetchandra, learned Advocate appearing for the petitioner; Shri H. Debendra, learned Government Advocate appearing for respondent No. 1 and Shri A. Mohendro, learned counsel appearing for respondent No. 2.

(2.) The validity and correctness of the order dated 29-09-2017 issued by the Deputy Secretary (SW), Government of Manipur is under challenge in this writ petition.

(3.) According to the petitioner, he is an Advocate and is presently a member of the Manipur Commission for Protection of Child Rights (hereinafter referred to as "the State Commission"). He is a law abiding citizen and a resident of the State of Manipur.

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SANOUJAM SHYAMCHARAN SINGH Vs. STATE OF MANIPUR

Referred Judgements :-

JUDGEMENT

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