REGENT COMPUTRONICS PVT. LTD.

T A Enterprises Appellant

V/S

STATE OF ARUNACHAL PRADESH Respondents

Referred Judgements :-

ADVOCATE GENERAL STATE OF BIHAR VS. MADHYA PRADESH KHAIR INDUSTRIES [REFERRED TO]
ASSISTANT COLLECTOR OF CENTRAL EXCISE CHANDAN NAGAR WEST BENGAL VS. DUNLOP INDIA LIMITED [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
RAMNIKLAL N BHUTTA VS. STATE OF MAHARASHTRA [REFERRED TO]
RAUNAQ INTERNATIONAL LIMITED VS. I V R CONSTRUCTION LIMITED [REFERRED TO]
A V PAPAYYA SASTRY VS. GOVERNMENT OF A P [REFERRED TO]
UDYAMI EVAM KHADI GRAMODYOG WELFARE SANSTHA VS. STATE OF UP [REFERRED TO]
K D SHARMA VS. STEEL AUTHORITY OF INDIA LTD [REFERRED TO]
B S N L VS. TELEPHONE CABLES LTD [REFERRED TO]

JUDGEMENT

(1.) HEARD Mr D Mazumdar, learned counsel for the petitioner. Also heard Dr A. Saraf, learned Advocate General for the State of Arunachal Pradesh and Mr RB Yadav, learned counsel for respondent No. 13 in WP(C) No.36 (AP) 2013.

(2.) SINCE the disputes in WP(C) No. 23(AP) 2013 and WP(C)No. 36(AP)2013 originated from nearly same sets of facts and circumstances, I propose to dispose of both the proceedings by this common judgment and order.

(3.) IN WP(C)No. 23(AP)2013 was initiated for realisation of the following prayers: -

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T A ENTERPRISES Vs. STATE OF ARUNACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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