REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

Jablain Kullu Respondents

Referred Judgements :-

B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. RAM PHAL [REFERRED TO]
UNION OF INDIA VS. G GANAYUTHAM [REFERRED TO]
BANK OF INDIA VS. DEGALA SURYANARAYANA [REFERRED TO]
HIGH COURT OF JUDICATURE AT BOMBAY VS. SHASHIKANT S PATIL [REFERRED TO]
STATE BANK OF BIKANER AND JAIPUR VS. NEMI CHAND NALWAYA [REFERRED TO]
UNION OF INDIA VS. P GUNASEKARAN [REFERRED TO]
UNION OF INDIA VS. P GUNASEKARAN [REFERRED TO]
CENTRAL INDUSTRIAL SECURITY FORCE & ORS. VS. ABRAR ALI [REFERRED TO]
THE MANAGEMENT OF STATE BANK OF INDIA VS. SMITA SHARAD DESHMUKH AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) With the consent of the parties, hearing of the matter has been done through video conferencing. They have no complaint whatsoever about any audio and video quality.

(2.) This interlocutory application has been filed for amendment of ground (B) taken in the memorandum of appeal as according to the appellants, ground (B) is not the complete sentence and the said error has been committed inadvertently.

(3.) Accordingly, since the amendment is very much formal in nature, we allow the appellants to amend ground (B), as has been stated in paragraph-7 of the present interlocutory application.

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UNION OF INDIA Vs. JABLAIN KULLU

Referred Judgements :-

JUDGEMENT

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