REGENT COMPUTRONICS PVT. LTD.

Nhpc Appellant

V/S

RAMAKANT SINGH Respondents

Referred Judgements :-

RAM BARAI SINGH AND COMPANY VS. STATE OF BIHAR AND ORS [REFERRED TO]
INDIAN OIL CORPORATION LTD. VS. NILOFER SIDDIQUI AND ORS [REFERRED TO]
LAMBA INDUSTRIES VS. UNION OF INDIA [REFERRED TO]
SHALINI SHYAM SHETTY VS. RAJENDRA SHANKAR PATIL [REFERRED TO]
UNION OF INDIA VS. TANTIA CONSTRUCTION PVT LTD [REFERRED TO]
J G ENGINEERS PVT LTD VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. PUNA HINDA [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the respondent.

(2.) The present L.P.A. is directed against the order dtd. 18/5/2012 passed in CWJC No. 783 of 2011 by the learned Single Judge of this Court whereby and whereunder the civil writ petition filed by the petitioner/respondent herein has been allowed with certain observations and directions.

(3.) The writ petitioner/respondent herein filed the writ petition claiming following reliefs :

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NHPC Vs. RAMAKANT SINGH

Referred Judgements :-

JUDGEMENT

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