REGENT COMPUTRONICS PVT. LTD.

B Anjanappa Appellant

V/S

Vyalikaval House Building Respondents

Referred Judgements :-

RATTAN CHAND HIRA CHAND VS. ASKAR NAWAZ JUNG [REFERRED TO]
H M T HOUSE BUILDING COOPERATIVE SOCIETY VYALIKAVAL HOUSE BUILDING COOPERATIVE SOCIETY LIMITED AMARJYOTHI HOUSE BUILDING COOPERATIVE SOCIETY LIMITED BANGALORE CITY CHICKPET HOUSE BUILDING COOPERATIVE SOCIETY LIMITED VS. M VENKATASWAMAPPA [REFERRED TO]
H M T HOUSE BUILDING COOPERATIVE SOCIETY VS. SYED KHADER [REFERRED TO]
PADMASUNDARA RAO DEAD VS. STATE OF TAMIL NADU [REFERRED TO]
KANAKA GRUHA NIRMAN SAHAKARA SANGHA VS. NARAYANAMMA [REFERRED TO]
BANGALORE CITY COOPERATIVE HOUSING SOCIETY LTD VS. STATE OF KARNATAKA [REFERRED TO]
B ANJANAPPA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against judgment dated 6.10.2005 of the Division Bench of the Karnataka High Court, whereby writ appeals tiled by the Appellants against order dated 9.3.2004 passed by the learned Single Judge in Writ Petition No. 27205 of 2001 were dismissed.

(3.) For the sake of convenience, we have taken the facts from the appeal arising out of SLP (C) No. 24972/2005.

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B ANJANAPPA Vs. VYALIKAVAL HOUSE BUILDING

Referred Judgements :-

JUDGEMENT

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