REGENT COMPUTRONICS PVT. LTD.

Saurav Kumar Sharma Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

STATE OF UTTAR PRADESH VS. MOHAMMAD NOOH [REFERRED TO]
A V VENKATESWARAN COLLECTOR OF CUSTOMS BOMBAY VS. RAMCHAND SOBHRAJ WADHWANI [REFERRED TO]
STATE OF UTTAR PRADESH VS. INDIAN HUME PIPE COMPANY LIMITED [REFERRED TO]
MINERVA MILLS LIMITED VS. UNION OF INDIA [REFERRED TO]
L CHANDRA KUMAR VS. UNION OF INDIA [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
HARBANSLAL SAHNIA VS. INDIAN OIL CORPORATION LIMITED [REFERRED TO]
STATE OF H P VS. GUJARAT AMBUJA CEMENT LTD [REFERRED TO]
SANJANA M WIG VS. HINDUSTAN PETRO CORPORATION [REFERRED TO]
U P STATE SPINNING CO LTD VS. R S PANDEY [REFERRED TO]
M P STATE AGRO INDUSTRIES DEVELOPMENT CORPORATION LTD VS. JAHAN KHAN [REFERRED TO]
U P STATE SUGAR CORPN LTD VS. KAMAL SWAROOP TONDON [REFERRED TO]
MAHARASHTRA CHESS ASSOCIATION VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The matter has been heard via video-conferencing.

(2.) Heard Ms. Shama Sinha, learned counsel for the petitioner; Mr. Raj Kishore Roy, learned Government Pleader 18 along with Ms. Prerana Anand, learned Assistant Counsel to Government Pleader 18 for the State/Respondent No. 1 and Mr. Vikash Kumar, learned counsel for the Bihar Real Estate Regulatory Authority (hereinafter referred to as 'RERA')/Respondent No. 2.

(3.) The petitioner has moved the Court for the following reliefs:

Click here to view full judgment.

SAURAV KUMAR SHARMA Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address