REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

M/S Puna Hinda Respondents

Referred Judgements :-

RAM BARAI SINGH AND COMPANY V. STATE OF BIHAR [REFERRED TO]
FIRST INCOME TAX OFFICER SALEM VS. SHORT BROTHERS PRIVATE LIMITED [REFERRED TO]
RAM AND SHYAM COMPANY VS. STATE OF HARYANA [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
STATE OF BIHAR VS. JAIN PLASTICS AND CHEMICALS LIMITED [REFERRED TO]
STATE OF H P VS. GUJARAT AMBUJA CEMENT LTD [REFERRED TO]
UNION OF INDIA VS. TANTIA CONSTRUCTION PVT LTD [REFERRED TO]
TRACTOR AND FARM EQUIPMENT LIMITED CHENNAI VS. SECRETARY TO THE GOVT OF ASSAM DEPT OF AGRICULTURE GAUHATI [REFERRED TO]
C. LAWBEI VS. MARA AUTONOMOUS DISTRICT COUNCIL [REFERRED TO]

JUDGEMENT

(1.) This is a writ appeal directed against the judgment and order passed by a Single Bench of this High Court on 04.08.2016 in W.P.(C) No. 523(AP) of 2015.

(2.) Heard Mr. S. Sarma, learned counsel for the appellants and also heard Mr. I. Choudhury, learned Sr. counsel for the respondent.

(3.) The facts and circumstances which led to the filing of this appal are ;

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UNION OF INDIA Vs. M/S PUNA HINDA

Referred Judgements :-

JUDGEMENT

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