REGENT COMPUTRONICS PVT. LTD.

Babie Shirin And Ors. Appellant

V/S

State of Manipur and Ors. Respondents

Referred Judgements :-

B. SRINIVASA REDDY VS. KARNATAKA URBAN WATER SUPPLY AND DRAINAGE BOARD EMPLOYEES' ASSOCIATION [REFERRED TO]
UNIVERSITY OF MYSORE H H ANNISH GOWDA VS. C D GOVINDA RAO [REFERRED TO]
UNION OF INDIA VS. E G NAMBUDIRI [REFERRED TO]
HIGH COURT OF GUJARAT VS. GUJARAT KISHAN MAZDOOR PANCHAYAT [REFERRED TO]
N KANNADASAN VS. AJOY KHOSE [REFERRED TO]
SUNIL KUMAR ALIAS CHANDER SALARIYA VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAJENDRA NIGAM VS. STATE OF MADHYA PRADESH [REFERRED TO]
MADHO SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
CENTRAL ELECTRICITY SUPPLY VS. DHOBEI SAHOO [REFERRED TO]

JUDGEMENT

(1.) The present appeal is filed challenging the order dated 07.11.2019 passed in W.P(C) No.769 of 2019 dismissing the writ of quo warranto against the third respondent, an advocate who was appointed as a Special Public Prosecutor vide order dated 28.12.2018 issued by the Secretary, Law and Legislative Affairs Department. The order reads as follows:-

(2.) The Public Prosecutor (District) in coordination with Shri Rarry Mangsatabam, Advocate are to file a petition under Section 302 of the Code of Criminal Procedure, 1973 before the Sessions Judge, Imphal West for permission to conduct the prosecution in the above case.

(3.) The facts that led to the present appeal is as follows:-

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BABIE SHIRIN AND ORS. Vs. STATE OF MANIPUR AND ORS.

Referred Judgements :-

JUDGEMENT

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