REGENT COMPUTRONICS PVT. LTD.

Tripurari Prasad Singh Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

RAM BARAI SINGH AND COMPANY VS. STATE OF BIHAR [REFERRED TO]
ABL INTERNATIONAL LIMITED VS. EXPORT CREDIT GUARANTEE CORPORATION OF INDIA LIMITED [REFERRED TO]
UNION OF INDIA VS. TANTIA CONSTRUCTION PVT LTD [REFERRED TO]
PANCHAM SINGH VS. STATE [REFERRED TO]
M/S.ARJUN SINGH & CO. VS. UNION OF INDIA [REFERRED TO]
UTTAR PRADESH POWER TRANSMISSION CORPORATION LIMITED VS. CG POWER AND INDUSTRIAL SOLUTIONS LIMITED [REFERRED TO]
SANJEEV KUMAR VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Heard learned senior counsel for the petitioner and learned counsel for the respondents.

(2.) Initially, the present writ petition has been filed claiming the following reliefs :-

(3.) Thereafter, the petitioner has filed an interlocutory application bearing I.A. No.1 of 2022 for amendment in the instant writ petition by adding following relief in para 1 of the instant writ petition :

Click here to view full judgment.

TRIPURARI PRASAD SINGH Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address