REGENT COMPUTRONICS PVT. LTD.

Lakhbir Singh Sehmee Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

ANUGRAH NARAIN SINGH V/S. STATE OF U.P. [REFERRED TO]
PRAN NATH BHATIA V/S. STATE OF PUNJAB THROUGH THE PRINCIPAL SECRETARY,LOCAL GOVERNMENT DEPARTMENT,PUNJAB AT CHANDIGARH [REFERRED TO]
STATE OF PUNJAB V/S. TEHAL SINGH [REFERRED TO]
HUKUMCHAND VS. BANSILAL [REFERRED TO]
ATMA SINGH VS. STATE OF PUNJAB [REFERRED TO]
R C POUDYAL SOMNATH POUDYAL NANDU THAPA ROOP RAJ RAI VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. PRADHAN SANGH KSHETTRA SAMITI [REFERRED TO]
SAIKIA BUSINESSMENS ASSOCIATION VS. HOWRAH MUNICIPAL CORPORATION [REFERRED TO]

JUDGEMENT

(1.) C.M. No. 10152 of 2002 has been filed under Sec. 151 of the Code of Civil Procedure for recalling order dated 20.11.2001 passed by a Division Bench of this Court in C.W.P. No. 17874 of 2001.

(2.) Before dealing with the said application, it is necessary to mention brief background preceding the filing of the present application.

(3.) A writ petition was filed for issuance of a direction to prepare fresh voters list of each of the wards and to divide wards as per Sec. 8 of the Punjab Municipal Corporation Act, 1976 (for short, the Act).

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LAKHBIR SINGH SEHMEE Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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