REGENT COMPUTRONICS PVT. LTD.

Visvesvaraya Technological University Appellant

V/S

H.N. Jagannatha Reddy Respondents

Referred Judgements :-

DELHI CLOTH AND GENERAL MILLS COMPANY LIMITED VS. KUSHAL BHAN [REFERRED TO]
KUSHESHWAR DUBEY VS. BHARAT COKING COAL LIMITED [REFERRED TO]
U P RAJYA KRISHI UTPADAN MANDI PARISHAD DIRECTOR RAJYA KRISHI UTPADAN MANDI PARISHAD VS. SANJIV RAJAN:NARENDRA KUMAR MALIK [REFERRED TO]
SECRETARY TO GOVERNMENT PROHIBITION AND EXCISE DEPARTMENT VS. L SRINIVASAN [REFERRED TO]
DIRECTOR GENERAL ESI VS. T ABDUL RAZAK [REFERRED TO]
STATE OF RAJASTHAN VS. B K MEENA [REFERRED TO]
ALLAHABAD BANK VS. DEEPAK KUMAR BHOLA [REFERRED TO]
CHAIRMAN CUM M D COAL INDIA LTD VS. ANANTA SAHA [REFERRED TO]
UNION OF INDIA VS. ASHOK KUMAR AGGARWAL [REFERRED TO]

JUDGEMENT

(1.) This appeal is preferred by Visvesvaraya Technological University ('VTU' for short) challenging the interim order dated April 9, 2019 passed by the Hon'ble Single Judge in writ petition No.15501/2019 staying the operation of the order of suspension and charge-sheet issued to the writ petitioner (first respondent).

(2.) We have heard Shri.D.L.N.Rao, learned Senior Advocate for the VTU and Shri.S.N.Murthy, learned Senior Advocate for the writ petitioner.

(3.) For the sake of convenience, parties are referred to as per their status in the writ petition.

Click here to view full judgment.

VISVESVARAYA TECHNOLOGICAL UNIVERSITY Vs. H.N. JAGANNATHA REDDY

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address