REGENT COMPUTRONICS PVT. LTD.

GULSHAN KUMAR Appellant

V/S

STATE OF H.P. Respondents

Referred Judgements :-

SIEMENS ENGINEERING AND MANUFACTURING CO OF INDIA LIMITED VS. UNION OF INDIA [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
KASTURI LAL LAKSHMI REDDY REPRE SENTED VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
S N MUKHERJEE VS. UNION OF INDIA [REFERRED TO]
WORKMEN OF MEENAKSHI MILLS LIMITED RAJASTHAN TRADE UNION KENDRA RAJASTHAN TRADE UNION KENDRA WORKMEN OF BUCKINGHAM AND CARNATIC MILLS HINDUSTAN STEEL WORKS CONSTRUCTION LIMITED WORKMEN OF HINDUSTAN STEEL WORKS CONST LIMITED WORKMEN OF HINDUSTAN STEEL VS. MEENAKSHI MILLS LTD [REFERRED TO]
KRISHNA SWAMI RAJ KANWAR ADVOCATE VS. UNION OF INDIA [REFERRED TO]
CITY INDUSTRIAL DEVELOPMENT THR. ITS MANAGING DIRECTOR VS. PLATINUM ENTERTAINMENT [REFERRED TO]
B.A.LINGA REDDY VS. KARNATAKA STATE TRANSPORT AUTHORITY [REFERRED TO]

JUDGEMENT

(1.) By way of present petition the petitioner has prayed for the following reliefs:-

(2.) This Court has taken on record the amended petition and aforesaid reliefs reproduced herein above have been claimed by the petitioner in the amended petition.

(3.) On 18th May, 2016, while hearing the case, respondents were directed to make available record pertaining to the decision taken by the competent authority with regard to the allotment of fare price shop (in short 'FPS'). Accordingly, the record was made available by the respondents on 25th May, 2016, when the matter was heard at length.

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GULSHAN KUMAR Vs. STATE OF H.P.

Referred Judgements :-

JUDGEMENT

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