REGENT COMPUTRONICS PVT. LTD.

ABDUL KHADER Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

LAXMIPAT CHORARIA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF UTTAR PRADESH VS. SYNTHETICS AND CHEMICALS LIMITED [REFERRED TO]
FUERST DAY LAWSON LIMITED VS. JINDAL EXPORT LIMITED [REFERRED TO]
CHANDRAN ALIAS MANICHAN ALIAS MANIYAN VS. STATE OF KERALA [REFERRED TO]
HYDER CONSULTING (UK) LTD. VS. GOVERNOR, STATE OF ORISSA [REFERRED TO]
GIRISH SHARMA & ORS. VS. THE STATE OF CHHATTISGARH & ORS. [REFERRED TO]

JUDGEMENT

(1.) This intra-court appeal is filed by the appellant aggrieved by the order dtd. 15/4/2024 passed by the learned Single Judge in dismissing W.P.No.27309 of 2023.

(2.) Heard Sri Tahir, learned counsel representing Sri Mohammed Moinuddin, learned counsel for the appellant and Sri B.Narasimha Sharma, learned Additional Solicitor General of India appearing for the respondents.

(3.) Brief facts of the case:

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ABDUL KHADER Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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