REGENT COMPUTRONICS PVT. LTD.

Yogendra Giri Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

U P COOPERATIVE FEDERATION LTD VS. L P RAI [REFERRED TO]
ROOP SINGH NEGI VS. PUNJAB NATIONAL BANK [REFERRED TO]
STATE OF U P VS. SAROJ KUMAR SINHA [REFERRED TO]
STATE OF PUNJAB VS. DAVINDER PAL SINGH BHULLAR [REFERRED TO]
BADRINATH VS. GOVERNMENT OF TAMIL NADU [REFERRED TO]
STATE OF KERALA VS. PUTHENKAVU N S S KARYOGAM [REFERRED TO]
MANGAL PRASAD MISHRA VS. NARVEDSHWAR MISHRA [REFERRED TO]
C ALBERT MORRIS VS. K CHANDRASEKARAN [REFERRED TO]
UPEN CHANDRA GOGOI VS. STATE OF ASSAM [REFERRED TO]
SATICHIDANANDA MISHRA VS. STATE OF ORISSA [REFERRED TO]
REGIONAL MANAGER S B I VS. RAKESH KUMAR TEWARI [REFERRED TO]
RITESH TEWARI VS. STATE OF UP [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Anwar Ashfaq, learned counsel for the petitioner and the learned Standing Counsel for the opposite party No.1 as well as Shri Alok Sharma, learned counsel for the opposite party Nos.2 to 7.

(2.) However, no one has appeared on behalf of the opposite party Nos.8 and 9.

(3.) By means of this writ petition, the petitioner has prayed for the following reliefs:

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YOGENDRA GIRI Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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