REGENT COMPUTRONICS PVT. LTD.

S.S.AHMED Appellant

V/S

Union of India And Ors. Respondents

Referred Judgements :-

STATE OF UTTAR PRADESH VS. BRAHM DATT SHARMA [REFERRED TO]
STATE OF MADHYA PRADESH VS. BANI SINGH [REFERRED TO]
STATE OF PUNJAB VS. CHAMAN LAL GOYAL [REFERRED TO]
STATE OF ANDHRA PRADESH VS. N RADHAKISHAN [REFERRED TO]
M V BIJLANI VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. KUNISETTY SATYANARAYANA [REFERRED TO]
GOVERNMENT OF A P VS. V APPALA SWAMY [REFERRED TO]
SECRETARY MIN OF DEFENCE VS. PRABHASH CHANDRA MIRDHA [REFERRED TO]
CHAIRMAN, LIC OF INDIA VS. A. MASILAMANI [REFERRED TO]
ANANT R. KULKARNI VS. Y.P. EDUCATION SOCIETY [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. With the consent of and at the request of learned counsel for the parties, Rule is made returnable forthwith.

(3.) The challenge in this petition is to the judgment and order dated 28th April 2015 made by the Central Administrative Tribunal (CAT), Mumbai dismissing the petitioner's O.A. No. 162 of 2012 seeking for quashing of charge-sheet dated 19th October 2011 issued to the petitioner, mainly on the ground that such charge-sheet was issued after considerable delay.

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S.S.AHMED Vs. UNION OF INDIA AND ORS.

Referred Judgements :-

JUDGEMENT

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