REGENT COMPUTRONICS PVT. LTD.

Mukhtar Ahmad Bhat Appellant

V/S

State Of Jk Respondents

Referred Judgements :-

PARSION DEVI & ORS. V. SUMITRI DEVI & ORS. [REFERRED TO]
PARSION DEVI AND ORS. V. SUMITRI DEVI AND ORS. [REFERRED TO]
KERALA STATE ELECTRICITY BOARD V. HITECH ELECTROTHERMICS & HYDROPOWER LTD. & ORS. [REFERRED TO]
MORAN MAR BASSELLOS CATHOLICOS VS. MOAT REV MAR POULOSE ATHANASLUS [REFERRED TO]
T C BASAPPA VS. T NAGAPPA [REFERRED TO]
AVTAR SINGH SEKHON VS. UNION OF INDIA [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
JAIN STUDIOS LTD VS. SHIN SATELLITE PUBLIC CO LTD [REFERRED TO]
BATUK K VYAS VS. SURAT BOROUGH MUNICIPALITY [REFERRED TO]
CHHAJJU RAM VS. NEKI [REFERRED TO]
STATE OF J&K AND ORS. VS. GOVT. HANDLOOM SILK WEAVING FACTORY AND ORS [REFERRED TO]

JUDGEMENT

(1.) By medium of this review petition, the petitioner seeks review of final judgment of this Court dated 21st of October, 2019, passed in WP(C) No. 3036/2019, whereby the petition of the petitioner has been dismissed.

(2.) Mr Ratanpuri, the learned counsel for the petitioner, submits that the petitioner has filed the instant review petition against the judgment aforesaid on the ground that in the aforesaid judgment, this Court in Paragraph No. 02 on Page No. 2, has observed that the inquiry is pending against the petitioner, when fact of the matter is that enquiry, has since been concluded and the committee has submitted its report as well.

(3.) Heard Mr Ratanpuri, the learned counsel for the petitioner, perused the pleadings on record and considered the matter.

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MUKHTAR AHMAD BHAT Vs. STATE OF JK

Referred Judgements :-

JUDGEMENT

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