REGENT COMPUTRONICS PVT. LTD.

By The Way Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

CHANAN SINGH VS. REGISTRAR CO OP SOCIETIES PUNJAB [REFERRED TO]
STATE OF UTTAR PRADESH VS. BRAHM DATT SHARMA [REFERRED TO]
EXECUTIVE ENGINEER BIHAR STATE HOUSING BOARD VS. RAMESH KUMAR SINGH [REFERRED TO]
ULAGAPPA VS. DIVISION COMMISSIONER MYSORE [REFERRED TO]
SPECIAL DIRECTOR VS. MOHAMMAD GHULAM GHOUSE [REFERRED TO]
SIEMENS LTD VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF ORISSA VS. MESCO STEELS LTD [REFERRED TO]

JUDGEMENT

(1.) The writ petition has been instituted under Article 226 of the Constitution of India to assail a notice bearing no. GPL/UC/81/882/2023/412 dtd. 17/11/2023 issued under the hand of the respondent no. 3.

(2.) I have heard Mr. S. Sharma, learned counsel for the petitioners and Mr. S. Bora, learned Standing Counsel, GDD & GMC for all the respondents.

(3.) In order to appreciate the nature of challenge, the contents of the said notice dtd. 17/11/2023 are extracted hereinbelow in its entirety :-

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BY THE WAY Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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