REGENT COMPUTRONICS PVT. LTD.

Madhuri Sewa Nyas Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
RAMESHWAR PRASAD VS. UNION OF INDIA [REFERRED TO]
SWAMY DEVI DAYAL HOSPITAL & DENTAL COLLEGE VS. UNION OF INDIA [REFERRED TO]
ROYAL MEDICAL TRUST (REGD) VS. UNION OF INDIA [REFERRED TO]
ZAHOOR AHMAD RATHER AND ORS ETC VS. SHEIKH IMTIYAZ AHMAD AND ORS ETC [REFERRED TO]
ANAND YADAV VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard Learned Counsel for the Parties.

(2.) Having heard learned counsel for the parties and for the reasons stated in the interlocutory application, the interlocutory application no. 01 of 2024 and I.A. No. 02 of 2025 are allowed and the reliefs prayed in this interlocutory application shall also be treated as a part of the relief prayed in the main writ petition.

(3.) The Present Writ Petition has been filed for seeking the following reliefs :

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MADHURI SEWA NYAS Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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