REGENT COMPUTRONICS PVT. LTD.

Balaji Enterprise Appellant

V/S

STATE OF ARUNACHAL PRADESH Respondents

Referred Judgements :-

KUMARI SHRILEKHA VIDYARTHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
AIR INDIA LIMITED VS. COCHIN INT AIRPORT LIMITED [REFERRED TO]
JAGDISH MANDAL VS. STATE OF ORISSA [REFERRED TO]
MAA BINDA EXPRESS CARRIER VS. NORTHEAST FRONTIER RAILWAY [REFERRED TO]
THE MANAGEMENT OF NARENDRA & COMPANY PRIVATE LIMITED VS. THE WORKMEN OF NARENDRA & COMPANY [REFERRED TO]
CENTRAL COALFIELDS LIMITED AND ANOTHER VS. SLL-SML (JOINT VENTURE CONSORTIUM) AND OTHERS [REFERRED TO]
AFCONS INFRASTRUCTURE LTD. VS. NAGPUR METRO RAIL CORPORATION LTD. & ANR. [REFERRED TO]
CARETEL INFOTECH LTD VS. HINDUSTAN PETROLEUM CORPORATION LIMITED AND OTHERS [REFERRED TO]
M/S. N.G. PROJECTS LIMITED VS. M/S. VINOD KUMAR JAIN [REFERRED TO]

JUDGEMENT

(1.) Heard Mr.TT Tara, learned counsel appearing on behalf of the appellant. Also heard Mr. R.H. Nabam, learned Additional Advocate General, Arunachal Pradesh and Mr. T.T. Tagum, learned counsel for the respondent Nos. 9. Though respondent Nos. 7 and 8 were duly served through dasti service, none appears for them.

(2.) The background fact:

(3.) Mr. T.T. Tara, learned counsel for the appellant argues the followings:

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BALAJI ENTERPRISE Vs. STATE OF ARUNACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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