REGENT COMPUTRONICS PVT. LTD.

N.K.PRAKASH GUPTA Appellant

V/S

RUKMANIYAMMA Respondents

Referred Judgements :-

P.R. DESHPANDE V. MARUTI BALRAM HAIBATTI [REFERRED TO]
ATTORNEY GENERAL V. SILLEM [REFERRED TO]
P.P.P. CHIDAMBARA NADAR V. C.P.A. RAMA NADAR [REFERRED TO]
U J S CHOPRA VS. STATE OF BOMBAY [REFERRED TO]
CHANDI PRASAD CHOKHANI VS. STATE OF BIHAR [REFERRED TO]
SHANKAR RAMCHANDRA ABHYANKAR VS. KRISHNAJI DATTATREYA BAPAT [REFERRED TO]
C RANGASWAMAIAH VS. KARNATAKA LOKAYUKTA [REFERRED TO]
GHASI RAM VS. CHAIT RAM SAINI [REFERRED TO]
M S ZAHED VS. K RAGHAVAN [REFERRED TO]
B NOOKARAJU VS. M S N CHARITIES [REFERRED TO]
S K GANAPATHI RAO VS. PUTTAMMA [REFERRED TO]
G RAMAKRISHNA AITHAL VS. Y VARADAPPA [REFERRED TO]
RAMACHANDRAN VS. KHALEEQ AHMED [REFERRED TO]
A CHIDAMBER VS. LEELA [REFERRED TO]
PARAMOUND INDUSTRIES AND METAL FINISHERS VS. CM MALLIGA [REFERRED TO]
JAYANTHAL SAMPATHRAJ JAIN VS. D NOOR MOHAMED [REFERRED TO]
NAGENDRA NATH DEY VS. SURESH CHANDRA DEY [REFERRED TO]
RAJA OF RAMNAD VS. KAMID ROWTHEN [REFERRED TO]

JUDGEMENT

(1.) When this matter is listed for admission, Sri Nagananda, learned Counsel for the contesting respondents, has raised a preliminary objection stating that "The appellant having already invoked the jurisdiction of this Court by means of a Revision Petition under Section 50 of HRC Act and failed in his attempt cannot reagitate the same cause in this appeal. In other words, according to the learned Counsel, this appeal should not be entertained.

(2.) In view of the preliminary objections, learned Counsel's appearing for the parties were requested to address arguments on this preliminary point which they have done accordingly.

(3.) Heard Sri Vishwanath, learned Counsel appearing for the appellant and Sri Nagananda, learned Counsel for the contesting respondents.

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N K PRAKASH GUPTA Vs. RUKMANIYAMMA

Referred Judgements :-

JUDGEMENT

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