REGENT COMPUTRONICS PVT. LTD.

Chingangbam Premjit Singh Appellant

V/S

The State Of Manipur And Ors. Respondents

Referred Judgements :-

V.P. GIDRONIA VS. STATE OF MADHYA PRADESH [REFERRED TO]
CAPT. M. PAUL ANTHONY VS. BHARAT GOLD MINES LTD. AND ANR [REFERRED TO]
R P KAPUR VS. UNION OF INDIA [REFERRED TO]
P R NAYAK VS. UNION OF INDIA [REFERRED TO]
O P GUPTA VS. UNION OF INDIA [REFERRED TO]
L K VARMA VS. H M T LTD [REFERRED TO]
COMMISSIONER OF POLICE, NEW DELHI VS. MEHAR SINGH [REFERRED TO]
UNION OF INDIA VS. ASHOK KUMAR AGGARWAL [REFERRED TO]

JUDGEMENT

(1.) HEARD Shri H.S. Paonam, learned Sr. Advocate appearing for the petitioner and Smt. Ch. Sundari, learned Govt. Advocate appearing for the respondents.

(2.) BOTH the writ petitions arise out of the same set of facts and therefore, the same are being disposed of by this common judgment and order.

(3.) 1 The present writ petition has been filed by the petitioner praying inter -alia that the respondents and the Superintendent of Police, CID(CB) in particular, be directed to issue necessary order for allowing the petitioner to proceed and report to NEPA, Meghalaya for further training.

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CHINGANGBAM PREMJIT SINGH Vs. THE STATE OF MANIPUR AND ORS.

Referred Judgements :-

JUDGEMENT

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