REGENT COMPUTRONICS PVT. LTD.

Visheshwar Mandal Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

SARASWATI INDUSTRIAL SYNDICATE LIMITED VS. UNION OF INDIA [REFERRED TO]
RURAL LITIGATION AND ENTITLEMENT KENDRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA VS. S B VOHRA [REFERRED TO]
RAND M TRUST VS. KORAMANGALA RESIDENTS VIGILANCE GROUP [REFERRED TO]
D.N. JEEVARAJ VS. CHIEF SECRETARY,GOVT. OF KARNATAKA & ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has prayed for the following relief(s):-

(3.) We see that the present petition is in the nature of private interest litigation and not public interest litigation, inasmuch as dispute between the private parties stands highlighted. As such, we refrain from issuing any notice.

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VISHESHWAR MANDAL Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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