REGENT COMPUTRONICS PVT. LTD.

STATE OF MANIPUR Appellant

V/S

Khundrakpam Surjit Singh Respondents

Referred Judgements :-

KUM C. YAMINI VS. STATE OF ANDHRA PRADESH AND ANR. [REFERRED TO]
GENERAL MANAGER SOUTHERN RAILWAY GURBUX DAS INTERVENER VS. RANGACHARI [REFERRED TO]
STATE OF KERALA VS. N M THOMAS [REFERRED TO]
INDIRA NEHRU GANDHI SHRI RAJ NARAIN VS. RAJ NARAIN INDIRA NEHRU GANDHI [REFERRED TO]
MINERVA MILLS LIMITED VS. UNION OF INDIA [REFERRED TO]
WAMAN RAO HANMANTRAO CHANDRA SHEKAR VITHALRAO SHRI BABURAO ALIAS P B SAMANT VS. UNION OF INDIA [REFERRED TO]
INDRA SAWHNEY VS. UNION OF INDIA [REFERRED TO]
PUNJAB STATE ELECTRICITY BOARD VS. NARATA SINGH [REFERRED TO]
HABIB KHAN VS. STATE OF UTTARAKHAND [REFERRED TO]
MAHESH CHANDRA VERMA VS. STATE OF JHARKHAND THROUGH: ITS CHIEF SECRETARY & ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. H. Debendra, learned Deputy Advocate General assisted by Mr. Dimal Kumar Haobam, learned counsel, appearing for the appellants and Mr. Ng. Jotindra, learned counsel assisted by Ms. Geetarani Waikhom, learned counsel appearing for the respondents.

(2.) The intra court appeal has been preferred by the State of Manipur challenging the of the writ court thereby allowing the writ petition.

(3.) The brief facts of the case is as follows.

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STATE OF MANIPUR Vs. KHUNDRAKPAM SURJIT SINGH

Referred Judgements :-

JUDGEMENT

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