REGENT COMPUTRONICS PVT. LTD.

GOVERNMENT OF TAMIL NADU Appellant

V/S

P.R. Jaganathan Respondents

Referred Judgements :-

NOIDA INDUSTRIAL DEVELOPMENT AUTHORITY V. RAVINDRA KUMAR [REFERRED TO]
DAMODAR VALLEY CORPORATION VS. K K KAR [REFERRED TO]
P K RAMAIAH AND COMPANY VS. CHAIRMAN AND MANAGING DIRECTOR NATIONAL THERMAL POWER CORPN [REFERRED TO]
STATE OF MAHARASHTRA V. NAV BHARAT BUILDERS [REFERRED TO]
NATHANI STEELS LIMITED VS. ASSOCIATED CONSTRUCTIONS [REFERRED TO]
STATE OF GUJARAT VS. DAYA SHAMJI BHAI [REFERRED TO]
STATE OF KARNATAKA VS. SANGAPPA DYAVAPPA BIRADAR [REFERRED TO]
RANVEER SINGH VS. STATE OF U.P. THROUGH SECY. & ORS. [REFERRED TO]
INDORE DEVELOPMENT AUTHORITY VS. MANOHARLAL ETC. [REFERRED TO]
G. MOHAN RAO VS. STATE OF TAMIL NADU [REFERRED TO]
UNION OF INDIA VS. N.MURUGESAN [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) We have heard Dr. Abhishek Manu Singhvi, the learned Senior Counsel appearing for the appellants and Ms. Aishwarya Bhati, the learned Additional Solicitor General (ASG), Mr. S Nagamuthu, the learned Senior Counsel and other learned counsel appearing for the respondents. We have perused the written arguments and the documents filed by the parties.

(3.) The issue for consideration in these appeals is: Whether a party to a concluded contract, voluntarily and statutorily entered into, can seek further relief by taking refuge under the statutory provisions?

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GOVERNMENT OF TAMIL NADU Vs. P.R. JAGANATHAN

Referred Judgements :-

JUDGEMENT

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