REGENT COMPUTRONICS PVT. LTD.

DEEPAK KUMAR Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

SECRETARY,MINISTRY OF DEFENCE AND ANR. VS. PRABHASH CHANDRA MIRDHA [REFERRED TO]
ULAGAPPA VS. DIVISIONAL COMMISSIONER,MYSORE [REFERRED TO]
STATE OF UTTAR PRADESH VS. BRAHM DATT SHARMA [REFERRED TO]
EXECUTIVE ENGINEER BIHAR STATE HOUSING BOARD VS. RAMESH KUMAR SINGH [REFERRED TO]
UNION OF INDIA VS. JAIN SHUDH VANASPATI LIMITED [REFERRED TO]
SPECIAL DIRECTOR VS. MOHAMMAD GHULAM GHOUSE [REFERRED TO]
UNION OF INDIA VS. KUNISETTY SATYANARAYANA [REFERRED TO]
CHAIRMAN, LIC OF INDIA VS. A. MASILAMANI [REFERRED TO]

JUDGEMENT

(1.) The instant petition has been filed for grant of the following substantive reliefs:

(2.) The moot question is whether a writ petition would be maintainable against the mere issuance of Show Cause Notice.

(3.) The issue in question is no longer res integra and has in fact been repeatedly answered by the Hon'ble Supreme Court and in turn those judgments have been followed by this Court.

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DEEPAK KUMAR Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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