JUDGEMENT
-
(1.) Heard Sri. Ram Krishna and Sri. Anil Kumar, learned counsels for the petitioner and Sri. Pankaj Rai, learned Additional Chief Standing Counsel for the respondents.
(2.) By means of the present writ petition, the petitioner has prayed for quashing the impugned order dated 15.07.2013 passed by respondent No. 3 and order dated 01.08.1994 passed by the respondent No. 1.
(3.) After exchange of affidavits, the writ petition is disposed of finally.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.