REGENT COMPUTRONICS PVT. LTD.

RAKESH Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

SWARN SINGH CHAND V. PUNJAB STATE ELECTRICITY BOARD AND OTHERS [REFERRED TO]
S R VENKATARAMAN VS. UNION OF INDIA [REFERRED TO]
MANAGER GOVERNMENT BRANCH PRESS VS. D B BELLIAPPA [REFERRED TO]
PUNJAB STATE ELECTRICITY BOARD LTD VS. ZORA SINGH [REFERRED TO]
K K BHALLA VS. STATE OF M P [REFERRED TO]
H M T LTD VS. MUDAPPA [REFERRED TO]
P MOHANAN PILLAI VS. STATE OF KERALA [REFERRED TO]
SOMESH TIWARI VS. UNION OF INDIA [REFERRED TO]
M P STATE CO OP DAIRY FEDN LTD VS. RAJNESH KUMAR JAMINDAR [REFERRED TO]
MUKESH KUMAR AGRAWAL VS. STATE OF U P [REFERRED TO]
YERNENI RAJA RAMCHANDER ALIAS RAJABABU VS. STATE OF A P [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Ramesh Pundir, Advocate for petitioners and Sri Kamal Singh Yadav, Additional Advocate General assisted by Sri R.C. Yadav, learned Standing Counsel for respondents.

(2.) Sri O.P. Verma, Additional District Magistrate, Saharanpur is present pursuant to this Court's order dated 08.08.2014.

(3.) These writ petitions could have been avoided if respondents and, in particular, respondent no. 2 would have acted with an eye on rule of law instead of indiscreet, arbitrary and unsubstantiated discretion.

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RAKESH Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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