REGENT COMPUTRONICS PVT. LTD.

Atal Bihari Singh Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

RURAL LITIGATION AND ENTITLEMENT KENDRA V. STATE OF U.P. [REFERRED TO]
SARASWATI INDUSTRIAL SYNDICATE LIMITED VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. S B VOHRA [REFERRED TO]
RAND M TRUST VS. KORAMANGALA RESIDENTS VIGILANCE GROUP [REFERRED TO]
D.N. JEEVARAJ VS. CHIEF SECRETARY,GOVT. OF KARNATAKA & ORS. [REFERRED TO]

JUDGEMENT

(1.) (The proceedings of the Court are being conducted through Video Conferencing and the Advocates joined the proceedings through Video Conferencing from their residence.)

(2.) Petitioner has prayed for the following relief(s):-

(3.) The Hon'ble Supreme Court in D. N. Jeevaraj Vs. Chief Secretary, Government of Karnataka and Ors, (2016) 2 SCC 653, paragraphs 34 to 38 observed as under:-

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ATAL BIHARI SINGH Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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