REGENT COMPUTRONICS PVT. LTD.

K. Chinnammal (Dead) Appellant

V/S

L. R. Eknath Respondents

Referred Judgements :-

WARYAM SINGH VS. AMARNATH [REFERRED TO]
S N SUDALAIMUTHU CHETTIAR VS. PALANIYANDAVAN [REFERRED TO]
AHMEDABAD MANUFACTURING AND CALICO PRINTING CO LIMITED AHMEDABAD VS. RAM TAHEL RAMNAND [REFERRED TO]
BABHUTMAL RAICHAND OSWAL VS. LAXMIBAI R TARTA [REFERRED TO]
ESTRALLA RUBBER VS. DASS ESTATE PRIVATE LIMITED [REFERRED TO]
CELINA COELHO PEREIRA VS. ULHAS MAHABALESHWAR KHOLKAR [REFERRED TO]
S.KASI VS. STATE THROUGH THE INSPECTOR OF POLICE SAMAYNALLUR POLICE STATION MADURAI DISTRICT [REFERRED TO]
GARMENT CRAFT VS. PRAKASH CHAND GOEL [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The present appeal is directed against the Final Judgment and Order dtd. 25/4/2022 (hereinafter referred to as the "Impugned Judgment") in Civil Revision Petition (NPD) (MD) No. 271 of 2022 (hereinafter referred to as the "Civil Revision Petition"), passed by a learned Single Bench of the Madras High Court Bench at Madurai (hereinafter referred to as the "High Court"). The High Court dismissed the Civil Revision Petition filed by the appellants taking recourse to Article 227 of the Constitution of India (hereinafter referred to as the "Constitution").

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K. CHINNAMMAL (DEAD) Vs. L. R. EKNATH

Referred Judgements :-

JUDGEMENT

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