REGENT COMPUTRONICS PVT. LTD.

Bhaskar Biswas Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

N T DEVIN KATTI VS. KARNATAKA PUBLIC SERVICE COMMISSION [REFERRED TO]
SHANKARSAN DASH VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM SWARUP SAROJ [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. D DASTAGIRI [REFERRED TO]
BOARD OF CONTROL FOR CRICKET INDIA VS. NETAJI CRICKET CLUB [REFERRED TO]
RAJESH KUMAR AGGARWAL VS. K K MODI [REFERRED TO]
INDERPREET SINGH KAHLON VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. N. Dhar, learned counsel for the review petitioner and Dr. B. Ahmed, learned Standing Counsel, Industries and Commerce Department for the respondents.

(2.) The petitioners seek review of the order dated 8.8.2017 passed in WP(C) No. 3558/2017 by which the writ petition was closed.

(3.) The order dated 08.08.2017 may be re-produced below for ready perusal:-

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BHASKAR BISWAS Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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