REGENT COMPUTRONICS PVT. LTD.

Lalremmawii Appellant

V/S

Sh. Vanlalngheta Respondents

Referred Judgements :-

ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST VS. V R RUDANI [REFERRED TO]
SWETAMBAR STHANAKWASI JAIN SAMITI VS. ALLEGED COMMITTEE OF MANAGEMENT SRI R J I COLLEGE AGRA [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
VST INDUSTRIES LIMITED VS. VST INDUSTRIES WORKERS UNION [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
MANGAL PRASAD MISHRA VS. NARVEDSHWAR MISHRA [REFERRED TO]
C ALBERT MORRIS VS. K CHANDRASEKARAN [REFERRED TO]
EASTERN COALFIELDS LTD VS. DUGAI KUMAR [REFERRED TO]
SHIBA SHANKAR MOHAPATRA VS. STATE OF ORISSA [REFERRED TO]
SHALINI SHYAM SHETTY VS. RAJENDRA SHANKAR PATIL [REFERRED TO]
UNION OF INDIA VS. TANTIA CONSTRUCTION PVT LTD [REFERRED TO]
UNION OF INDIA VS. RAMESH GANDHI [REFERRED TO]
ATLAS CYCLE (HARYANA) LTD VS. KITAB SINGH [REFERRED TO]
RADHEY SHYAM AND ORS. VS. CHHABI NATH AND ORS. [REFERRED TO]
HIMALAYAN COOPERATIVE GROUP HOUSING SOCIETY VS. BALWAN SINGH [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. A.R. Malhotra, learned counsel appearing for the petitioners in W.P(C) No. 79 of 2012 and W.P(C) No. 80 of 2012. Also heard Mr. L.H. Lianhrima, learned senior counsel assisted by Ms. H. Lalmalsawmi, learned counsel appearing for the respondent in W.P(C) No. 79 of 2012 and

(2.) Both the petitions are being disposed of by this common Judgment and Order.

(3.) The petitioners in W.P(C) No. 79 of 2012 and W.P(C) No. 80 of 2012 are sisters of the respondent in both the above cases.

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LALREMMAWII Vs. SH. VANLALNGHETA

Referred Judgements :-

JUDGEMENT

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