REGENT COMPUTRONICS PVT. LTD.

DELHI PUBLIC SCHOOL 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.) Petitioner has prayed for following relief (s) : -

(2.) The Hon'ble Supreme Court in D. N. Jeevaraj Vs. Chief Secretary, Government of Karnataka and Ors, (2016) 2 SCC 653, paragraphs 34 to 38 observed as under:-

(3.) As such, petition stands disposed of on the following terms:-

Click here to view full judgment.

DELHI PUBLIC SCHOOL Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address