REGENT COMPUTRONICS PVT. LTD.

MANMOHAN SINGH Appellant

V/S

ELECTION COMMISSION OF INDIA Respondents

Referred Judgements :-

HIPPERSON AND ORS. -VS- NEWBURY DISTRICT ELECTORAL REGISTRATION OFFICER AND ANOTHER [REFERRED TO]
STATE OF BOMBAY VS. PANDURANG VINAYAK [REFERRED TO]
LILA VATI BAI VS. STATE OF BOMBAY [REFERRED TO]
SHANNO DEVI VS. MANGAL SAIN [REFERRED TO]
M NARAYANAN NAMBIAR VS. STATE OF KERALA [REFERRED TO]
KULATHIL MAMMU VS. STATE OF KERALA [REFERRED TO]
WOPANSAO VS. N L ODYUO [REFERRED TO]
KRISHANGOPAL VS. PRAKASHCHANDRA [REFERRED TO]
JEEWANTIPANDEY VS. KISHAN CHANDRA PANDEY [REFERRED TO]
Y NARASIMHA RAO VS. Y VENKATALAKSHMI [REFERRED TO]
UNION OF INDIA BHILLAI ENGINEERING CORPORATION ANUP MALLEABLES BURN STANDARD CO TEXMACO CIMMCO TITAGARH STEELS VS. HINDUSTAN DEVELOPMENT CORPORATION:UNION OF INDIA [REFERRED TO]
SUPREME COURT ADVOCATES ON RECORD ASSOCIATION S P GUPTA VS. UNION OF INDIA [REFERRED TO]
ACTION COMMITTEE ON ISSUE OF CASTE CERTIFICATE TO SCHEDULED CASTES AND SCHEDULED TRIBES IN THE STATE OF MAHARASHTRA VS. UNION OF INDIA [REFERRED TO]
DULICHAND KHIRWAL VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) In this Civil Rule filled before this Court, Rule was issued on 21.3.94 and the stay order was passed on the same date. Thereafter, an affidavit-in- opposition was filed on 28.494 on behalf of the Respondent No. 1, Election Commission of India and Shri T.N. Seshan; Chief Election Commissioner of India, Respondent No. 2. But before this matter could be taken up for hearing, a transfer application being T.P. (C) Nos. 79-81/95 was filed before the Supreme Court of India and the Supreme Court of India on 3.8.95 passed the following order. That order is quoted below :

(2.) Accordingly, this matter came up fon hearing before this Court.

(3.) I have heard Shri K.Parasaran, Learned Advocate for the petitioner and Shri D.N. Choudhury, Learned Advocate for the respondents No. 1 and 2 and the Central Govt. Standing Counsel for the respondent No.4.

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MAN MOHAN SINGH Vs. ELECTION COMMISSIONER OF INDIA

Referred Judgements :-

JUDGEMENT

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