REGENT COMPUTRONICS PVT. LTD.

Priyanka Shrimali Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

C B MUTHAMMA I F S VS. UNION OF INDIA [REFERRED TO]
UMESH KUMAR NAGPAL ANIL MALIK VS. STATE OF HARYANA [REFERRED TO]
STATE BANK OF INDIA VS. SOMVIR SINGH [REFERRED TO]
STEEL AUTHORITY OF INDIA LTD VS. MADHUSUDAN DAS [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. PARKASH CHAND [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. SHASHI KUMAR [REFERRED TO]
INDIAN BANK VS. PROMILA [REFERRED TO]
SECRETARY, MINISTRY OF DEFENCE VS. BABITA PUNIYA [REFERRED TO]
N.C. SANTHOSH VS. STATE OF KARNATAKA [REFERRED TO]
DIRECTOR OF TREASURIES IN KARNATAKA VS. V.SOMYASHREE [REFERRED TO]

JUDGEMENT

(1.) The present reference has come-up before this Larger Bench on account of issue referred by the Division Bench on 12/1/2022, inter alia, observing and referring the question as under:-

(2.) After hearing the learned counsel appearing before this Bench, on 20/7/2022, the question referred was re-framed with the following observations:-

(3.) The above question was referred by the Division Bench, while hearing the case of Priyanka Shrimali v. State of Raj. and Ors.: DBCW No. 14345/2021. Whereafter, in Savita Khatik v. State of Raj. and Ors.: DBCW No. 13697/2021 and Smt. Heena Sheikh v. State of Raj. and Ors.: DBCW No. 15488/2021 also directions were given for connecting the said petitions with the present reference.

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PRIYANKA SHRIMALI Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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