REGENT COMPUTRONICS PVT. LTD.

TRIBHUWAN KUMAR Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

K. VINOD KUMAR VS. S. PALANISAMY,REPORTED IN [REFERRED TO]
DIBYENDU MOHAN VS. HINDUSTAN PETROLEUM CORPORATION LIMITED & ORS. [REFERRED TO]
JAI PRAKASH PANDEY VS. THE UNION OF INDIA & ORS. [RELIED UPON]
SRI BIMAL KUMAR JAIN VS. SRI UMESH NARAYAN & ORS. [REFERRED TO]
DHANANJAY SINGH VS.THE UNION OF INDIA & ORS. [REFERRED TO]
M/S. MASTER MARINE SERVICES VS. METCALFE & HODGKINSON PVT. LTD. & ANR. [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
NATIONAL INSTITUTE OF MENTAL HEALTH AND NEURO SCIENCES VS. DRK KALYANA RAMAN [REFERRED TO]

JUDGEMENT

(1.) The interlocutory application has been filed by the Petitioner challenging the letter of intent dated 7.6.2010 which has been issued by the Respondent Indian Oil Corporation in favour of private Respondent No. 3 during the pendency of the writ application.

(2.) In the facts and circumstances of the cace, the prayer for amendment in the relief portion is allowed.

(3.) I.A. No. 6010 of 2010 is, accordingly, disposed of.

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TRIBHUWAN KUMAR Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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