REGENT COMPUTRONICS PVT. LTD.

AMAR NATH Appellant

V/S

STATE OF JANDK Respondents

Referred Judgements :-

SARAT CHANDRA VS. BIBHABATI DEBI [REFERRED TO]
SHRINIVAS NAYAK AND ANOTHER LORD ATKINSON IN SEMASUNDARAN VS. SUBRAMANIAM [REFERRED TO]
MULAMCHAND VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF MAHARASHTRA VS. RAMDAS SHRINIVAS NAYAK [REFERRED TO]
DIDAR SINGH VS. STATE OF H P [REFERRED TO]
HARI PRASAD RAMESHKUMAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF MADHYA PRADESH VS. HAKIM SINGH [REFERRED TO]
M P RAGHAVAN NAIR VS. STATE INSURANCE OFFICER [REFERRED TO]
TEJA SINGH VS. UNION TERRITORY OF CHANDIGARH [REFERRED TO]
GIRISH KUMAR MEHRA VS. K.K. SHARMA [REFERRED TO]
STATE OF J&K VS. GOODWILL FOREST LESSEES [REFERRED TO]

JUDGEMENT

(1.) HEARD learned counsel.

(2.) THIS appeal under Clause 12 of the letters patent is directed against the judgment passed by the learned Single Judge in CWP No. 370/93 dated 1.7.1999. While disposing of the writ petition amongst others it was observed by the learned Judge as under:

(3.) IN order to properly understand the controversy involved in the case as well as to appreciate the submissions urged by Sh. Mehta facts of the case need to be briefly referred to.

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AMAR NATH Vs. STATE OF J&K

Referred Judgements :-

JUDGEMENT

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