REGENT COMPUTRONICS PVT. LTD.

Tenughat Vidyut Nigam Ltd Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

SALOMON V. SALOMON AND COMPANY [REFERRED TO]
D.R. GURUSHANTAPPA V. A.K. ANWAR [REFERRED TO (2) :]
HINDUSTAN STEEL WORKS CONSTRUCTION LIMITED V. STATE OF KERALA [REFERRED TOSC I]
DALCHAND AND SONS V. C.I.T [REFERRED TO]
ELECTRICITY EMPLOYMENT UNION V. UNION OF INDIA [REFERRED TO]
V VR N M SUBBAYYA CHETTIAR VS. COMMISSIONER OF INCOME TAX MADRAS [REFERRED TO(SC) (]
BACHA F GUZDAR BOMBAY VS. COMMISSIONER OF INCOME TAX BOMBAY [REFERRED TO(SC)]
HOWRAH TRADING CO LIMITED VS. COMMISSIONER OF INCOME TAX CENTRAL CALCUTTA [REFERRED TO(SC)]
JUGGILAL KAMLAPAT VS. COMMISSIONER OF INCOME TAX U P [REFERRED TO(SC)]
HEAVY ENGINEERING MAZDOOR UNION VS. STATE OF BIHAR [REFERRED TOSC ( (3) :]
RUSTOM CAVASJEE COOPER RUSTOM CAVASJEE COOPER T M GURUBUXANI VS. UNION OF INDIA [REFERRED TO]
WESTERN COALFIELDS LIMITED BHARAT ALUMINIUM COMPANY LIMITED VS. SPECIAL AREA DEVELOPMENT AUTHORITY KORBA:SPECIAL AREA DEVELOPMENT AUTHORITY KORBA [REFERRED TO (]
MCLEOD AND COMPANY LIMITED VS. STATE OF ORISSA [REFERRED TO (]
LIFE INSURANCE CORPORATION OF INDIA VS. ESCORTS LIMITED [REFERRED TO]
STATE OF UTTAR PRADESH VS. RENUSAGAR POWER CO [REFERRED TO]
MORGAN STANLEY MUTUAL FUND DRARVINDGUPTA VS. KARTICK DAS:SECURITIES AND EXCHANGE BOARD OF INDIA [REFERRED TO MAYAR (HK) LTD. V. OWNERS AND]
NEW HORIZONS LIMITED VS. UNION OF INDIA [REFERRED TO (]
MOHAMMAD HADI RAJA VS. STATE OF BIHAR [REFERRED TO]
STEEL AUTHORITY OF INDIA LIMITED VS. NATIONAL UNION WATER FRONT WORKERS [REFERRED TOSC ( (5) :]
BALCO EMPLOYEES UNION REGD VS. UNION OF INDIA [REFERRED TOSC .]
A K BINDAL VS. UNION OF INDIA [REFERRED TO SC ( (4) :]
U P S E B VS. SANT KABIR SAHAKARI KATAI MILLS LTD [REFERRED TO (]
MAYUR LTD VS. VESSEL M V FORTUNE EXPRESS [REFERRED TO . I]
VOLTAS EMPLOYEES UNION VS. VOLTAS LIMITED [REFERRED TOSC (]

JUDGEMENT

(1.) THIS Letters Patent Appeal has been preferred by Tenughat Vidyut Nigam Limited (hereinafter referred to as 'TVNL') a company incorporated under Companies Act, 1956 having its registered office at Vidyut Bhawan Campus, Baily Road in the town of Patna, through its secretary against judgment of learned Single Judge dated 21.6.2004 whereby the writ petition preferred by the appellant bearing CWJC. No. 590 of 2003 was dismissed.

(2.) AS noticed by the writ court, the prayer of the writ petitioner in the writ petition were as follows:

(3.) ON account of formation of a new Jharkhand State from the appointed day i.e. 15.11.2000 the earlier existing State of Bihar was deprived of its territories over several districts as set out in Section 3 of the Act.

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TENUGHAT VIDYUT NIGAM LTD Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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