REGENT COMPUTRONICS PVT. LTD.

VIRBHADRA SINGH AND ORS Appellant

V/S

KAINTHLA ENQUIRY COMMISSION AND ANR Respondents

Referred Judgements :-

REX V. BRIGHTON CORPORATION EX PARTE SHOOSMITH [REFERRED]
KING V. MINISTER OF HEALTH [REFERRED]
RAM KRISHAN DALMIA AND ORS. V. JUSTICE S.R. TENDOLKAR AND ORS [REFERRED]
P.V. JAGANNATH RAO. AND ORS. V. STATE OF ORISSA AND ORS [REFERRED]
EARL FITZWILLIAM S WENTWORTH ESTATE CO. LTD. V. MINISTER OF TOWN AND COUNTRY PLANNING [REFERRED]
STATE OF JAMMU AND KASHMIR AND ORS. V. BAKSHI GULAM MOHAMMAD AND ANR [REFERRED]
KANU SANYAL V. DISTRICT MAGISTRATE,DARJEELING AND ORS [REFERRED]
R. BALAKRISHNA PILLAI V. STATE OF KERALA [REFERRED]
KRISHNA BALLABH SAHAY AND ORS. V. COMMISSION OF INQUIRY AND ORS [REFERRED]
HAREKRUSHNA MAHTAB V. CHIEF MINISTER OF ORISSA AND ORS [REFERRED]
MANABENDRA SARKAR V. STATE OF ASSAM AND ORS [REFERRED]
SAPMAWIA VS. DEPUTY COMMISSIONER AIJAL [REFERRED]

JUDGEMENT

(1.) This petition is filed by the Petitioner for an appropriate relief prayed in paragraph-36 of the petition. The said para reads as under.

(2.) It is, therefore, most respectfully prayed that:

(3.) The Petitioners are active members of Indian National Congress, a leading political party. Petitioner No. 1 is the leader of Congress party in the State of Himachal Pradesh and at present he is the leader of opposition in Himachal Pradesh Legislative Assembly. Petitioner No. 2 is the General Secretary of Himachal Pradesh Congress Committee. Petitioner No. 3 was, at the relevant time, President of National Student's Union, an Organisation of Indian National Congress.

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VIRBHADRA SINGH Vs. KAINTHLA ENQUIRY COMMISSION

Referred Judgements :-

JUDGEMENT

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