REGENT COMPUTRONICS PVT. LTD.

KULBIR SINGH Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

TAYLOR VS. TAYLOR [REFERRED TO]
BABU VERGUESE VS. BAR COUNCIL OF KERALA [REFERRED TO]
GAJRAJ SINGH ETC. VS. STATE TRANSPORT APPELLATE TRIBUNAL [REFERRED TO]
RAM KRISHNA VERMA VS. STATE OF UTTAR PRADESH [REFERRED TO]
U P STATE ROADWAYS TRANSPORT CORPN LUCKNOW VS. ANWAR AHMED [REFERRED TO]
SAI CHALCHITRA VS. COMMISSIONER MEERUT MANDAL [REFERRED TO]
PANCHAM CHAND VS. STATE OF HIMACHAL PRADESH [REFERRED TO]

JUDGEMENT

(1.) Petitioner is the existing stage carriage permit holder in terms of an approved Scheme, notified by the State of Haryana under Sec. 100 (3) of the Motor Vehicles Act, 1988 (for short 'the Act') and plying his bus on the routes in question. His grievance is that private respondents have also been granted/issued impugned temporary permits on his route, but illegally, therefore, the same are liable to be set aside by this Court.

(2.) The prayer clause in nutshell is as under:-

(3.) Facts of the case are that:-

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KULBIR SINGH Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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