REGENT COMPUTRONICS PVT. LTD.

STATE OF NAGALAND Appellant

V/S

Moarenla Respondents

Referred Judgements :-

KAMLESH VERMA VS. MAYAWATI AND OTHERS [REFERRED TO]
MORAN MAR BASSELLOS CATHOLICOS VS. MOAT REV MAR POULOSE ATHANASLUS [REFERRED TO]
T C BASAPPA VS. T NAGAPPA [REFERRED TO]
HARI VISHNU KAMATH VS. AHMAD ISHAQUE [REFERRED TO]
SHIVDEO SINGH VS. STATE OF PUNJAB [REFERRED TO]
THUNGABHADRA INDUSTRIES LIMITED VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
ARIBAM TULESHWAR SHARMA VS. ARIBAM PISHAK SHARMA [REFERRED TO]
PARSION DEVI VS. SUMITRI DEVI [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
RAJENDER KUMAR VS. RAMBHAI [REFERRED TO]
STATE OF WEST BENGAL VS. KAMAL SENGUPTA [REFERRED TO]
INDERCHAND JAIN VS. MOTILAL [REFERRED TO]
CHHAJJU RAM VS. NEKI [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Imti Imsong, learned Additional Advocate General, Govt of Nagaland for the review petitioners. And also heard Mr. Supongwati Walling, learned counsel for the respondents.

(2.) This review application No. 08/2022, under Order XLVII Rule 1 of the Code of Civil Procedure (CPC), read with Ss. 114 of the CPC and Chapter X of the Gauhati High Court Rules, is preferred by four applicants, namely, the State of Nagaland, represented by Chief Secretary, Govt. of Nagaland, The Finance Commissioner, Govt. of Nagaland, Commissioner and Secretary, Department of Power, Nagaland, Chief Engineer, Department of Power, Nagaland for reviewing the judgment and order, dtd. 20/9/2019, passed by this court in W.P.(C)No. 202(K)/2017.

(3.) And review application No. 06/2022 is preferred by the same applicants for reviewing the same common judgment and order dtd. 20/9/2019, passed by this court in W.P.(C) 237(K)/2018.

Click here to view full judgment.

STATE OF NAGALAND Vs. MOARENLA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address