REGENT COMPUTRONICS PVT. LTD.

Vivekanand Swami Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

MRS. SHILPI BOSE AND ORS. VS. STATE OF BIHR AND ORS. [REFERRED TO]
GUJARAT ELECTRICITY BOARD VS. ATMARAM SUNGOMAL POSHANI [REFERRED TO]
N K SINGH VS. UNION OF INDIA [REFERRED TO]
BAHADUR SINGH LAKHNBHAI GOHIL VS. JAGDISHBHAI M KAMALIA [REFERRED TO]
UNION OF INDIA VS. JANARDHAN DEBANATH [REFERRED TO]
STATE OF UTTAR PRADESH VS. GOBARDHAN LAL [REFERRED TO]
BALESHWAR PD CHAURASIYA VS. STATE OF BIHAR [REFERRED TO]
VISHWANATH SHARMA VS. STATE OF BIHAR [REFERRED TO]
INDU KUMARI VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) On 03.02.2021, this Court has stayed the order dated 02.09.2020 (Annexure-8 of the writ petition) passed by Principal Chief Conservator of Forest. For vacating the aforesaid stay order, respondents have filed an interlocutory application, bearing I.A. No.1 of 2021 and also filed counter affidavit. I deem it proper not to pass separate order on I.A., as with consent of all the parties appearing in this case, this writ petition has been heard finally for disposal at this stage itself.

(3.) The present writ petition has been filed for the following reliefs :-

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VIVEKANAND SWAMI Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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