REGENT COMPUTRONICS PVT. LTD.

STATE OF JANDK Appellant

V/S

Vikas Jandial Respondents

Referred Judgements :-

RASHBIHARI PANDA VS. STATE OF ORISSA [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
KASTURI LAL LAKSHMI REDDY REPRE SENTED VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
STATE OF MADHYA PRADESH VS. NANDLAL JAISWAL [REFERRED TO]
FOOD CORPORATION OF INDIA VS. KAMDHENU CATTLE FEED INDUSTRIES [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
P T R EXPORTS MADRAS PVT LIMITED VS. UNION OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. RAM LUBHAYA BAGGA [REFERRED TO]

JUDGEMENT

(1.) BY this common order we propose to dispose of LPA(OW) Nos.63/2004, 68/2004, 72/2004, 54/2004, 69/2004 and APLPA 96/2004, as common question of law and facts are involved in all the appeals.

(2.) THE appellants are aggrieved of order/judgment dated 10.6.2004 passed by the learned Single Judge in OWP No. 199/2004, titled, Vikas Jandial v. State of J&K, and other connected petitions.

(3.) FOR the sake of convenience, reference to 'appellants hereafter in the judgment, is appellants in LPA (OW) No. 63/2004.

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STATE OF J&K Vs. VIKAS JANDIAL

Referred Judgements :-

JUDGEMENT

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