REGENT COMPUTRONICS PVT. LTD.

KAVITA Appellant

V/S

DEPUTY COMMISSIONER Respondents

Referred Judgements :-

SURESH AND OTHERS VS. STATE OF KARNATAKA [REFERRED TO]
AMRENDRA PRATAP SINGH VS. TEJ BAHADUR PRAJAPATI [REFERRED TO]
PEDDA REDDY VS. STATE OF KARNATAKA [REFERRED TO]
GAVI SIDDE GOWDA VS. STATE OF KARNATAKA [REFERRED TO]
SRINIVAS G VS. HARISH KUMAR [REFERRED TO]
P. KAMALA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) This Writ Appeal is preferred against the order dated 15.6.2015 passed in W.P.No.112636/2014 wherein, the learned Single Judge has dismissed the writ petition. Therefore, petitioner has come up in this Appeal.

(2.) For the sake of convenience, the parties are referred to as petitioner and respondents.

(3.) Brief facts of the case are as under:

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KAVITA Vs. DEPUTY COMMISSIONER

Referred Judgements :-

JUDGEMENT

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