REGENT COMPUTRONICS PVT. LTD.

Prasad Construction And Company Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

R. V. SECRETARY OF STATE FOR THE HOME DEPARTMENT,EX BRIND [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
I R COELHO VS. STATE OF TAMIL NADU [REFERRED TO]
RELIANCE ENERGY LIMITED VS. MAHARASHTRA STATE ROAD DEVLOPMENT CORPORATION LTD [REFERRED TO]
M/S. N.G. PROJECTS LIMITED VS. M/S. VINOD KUMAR JAIN [REFERRED TO]

JUDGEMENT

(1.) I.A. No. 1 of 2023 :

(2.) For the reasons stated in the interlocutory application, the same is allowed and the averments made therein will be treated to be a part of the writ petition.

(3.) Learned counsels for the respective parties have been heard on the previous dates of hearing.

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PRASAD CONSTRUCTION AND COMPANY Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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