REGENT COMPUTRONICS PVT. LTD.

INDRA KUMAR Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

KESAVANANDA BHARATI CASE [REFERRED]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED]
JYOTI BASU VS. DEBI GHOSAL [REFERRED]
MINERVA MILLS LIMITED VS. UNION OF INDIA [REFERRED]
GUJARAT UNIVERSITY VS. N U RAJGURU [REFERRED]

JUDGEMENT

(1.) Since common questions of law are involved in both these writ petitions, they are being disposed of by this common judgment.

(2.) Heard teamed counsel for the parties in these matters.

(3.) After hearing learned counsel for the petitioners at length, we found that since various questions have been raised in these writ petitions, we ought to dispose of the same by a reasoned order.

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INDRA KUMAR Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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