REGENT COMPUTRONICS PVT. LTD.

M.N. Ramesh Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

GURSHARAN SINGH V. NEW DELHI MUNICIPAL COMMITTEE [REFERRED TO]
STATE OF MAHARASHTRA VS. NARAYAN SHAMRAO PURANIK [REFERRED TO]
H D VORA VS. STATE OF MAHARASHTRA [REFERRED TO]
RUP DIAMONDS VS. UNION OF INDIA [REFERRED TO]
SHANTISTAR BUILDERS VS. NARAYAN KHIMALAL TOTAME [REFERRED TO]
CHANDIGARH ADMINISTRATION VS. JAGJIT SINGH [REFERRED TO]
MUNICIPAL CORPORATION FOR CITY OF PUNE VS. BHARAT FORGE COMPANY LIMITED [REFERRED TO]
CHAMELI SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF RAJASTHAN VS. D R LAXMI [REFERRED TO]
STATE OF HARYANA VS. RAM KUMAR MANN [REFERRED TO]
POGULA KOMURAIAH VS. STATE OF A P [REFERRED TO]
STATE OF PUNJAB VS. SURJIT SINGH [REFERRED TO]
OM PARKASH VS. UNION OF INDIA [REFERRED TO]
SAWARAN LATA VS. STATE OF HARYANA [REFERRED TO]
STATE OF ORISSA VS. MAMATA MOHANTY [REFERRED TO]
NOIDA ENTREPRENEURS ASSOCIATION VS. NOIDA [REFERRED TO]
TUKARAM KANA JOSHI VS. M.I.D.C [REFERRED TO]
STATE OF GUJARAT VS. HON’BLE MR. JUSTICE R.A.MEHTA [REFERRED TO]

JUDGEMENT

(1.) These appeals arise out of a common order passed in W.P.No.13001/2010 and connected matters, disposed of by the learned Single Judge on 05/08/2013. By the said order, the writ petitions filed by the appellants herein, were dismissed as having no merit and due to delay and laches.

(2.) As these appeals arise out of a common order passed in several writ petitions, they have been clubbed together and are disposed of by this common judgment. Background Facts:

(3.) The facts of the case are narrated in detail by the learned Single Judge in the impugned order and are succinctly stated here.

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M.N. RAMESH Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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