REGENT COMPUTRONICS PVT. LTD.

DEBENDRA PRASAD SINGH Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

LAWS V/S. LONDON CHRONICLE (INDICATOR NEWSPAPERS) [REFERRED]
SHARDAPRASAD ONKARPRASAD TIWARI V/S. DIVISIONAL SUPDT.,CENTRAL RLY.,NAGPUR DIVISION,NAGPUR [REFERRED]
UNION OF INDIA V/S. H.C. GOEL [REFERRED]
UNION OF INDIA VS. J AHMED [REFERRED]
STATE OF PUNJAB VS. RAM SINGH EX CONSTABLE [REFERRED]
YOGINATH D BAGDE VS. STATE OF MAHARASHTRA [REFERRED]
CHAIRMAN AND M D BHARAT PET CORP LTD VS. T K RAJU [REFERRED]
M V BIJLANI VS. UNION OF INDIA [REFERRED]
INSPECTOR PREM CHAND VS. GOVT OF N C T OF DELHI [REFERRED]
ROOP SINGH NEGI VS. PUNJAB NATIONAL BANK [REFERRED]
STATE OF U P VS. SAROJ KUMAR SINHA [REFERRED]

JUDGEMENT

(1.) Since certain developments had taken place after the writ application was filed, amendment applications were required to be filed.

(2.) In view of the above, all the amendment applications filed after filing of the writ application stand allowed.

(3.) It is a long drawn battle spread over a decade now if not more. The present writ application is a sequel to the earlier writ application which was heard and disposed of vide order dated 1.8.1995 and the writ is CWJC No. 1375 of 1995.

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DEBENDRA PRASAD SINGH Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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