REGENT COMPUTRONICS PVT. LTD.

P.RAHIM Appellant

V/S

M.V.JAYARAJAN Respondents

Referred Judgements :-

SUKUMARAN V. JACOB [REFERRED TO]
SUKHDEV SINGH VS. HONBLE C J S TEJA SINGH AND THE HONBLE JUDGES OF THE PEPSU HIGH COURT AT PATIALA [REFERRED TO]
CHANDRA MOHAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
BARADAKANTA MISHRA STATE OF ORISSA VS. REGISTRAR OF ORISSA HIGH COURT:SHRI BARADAKANTA MISHRA [REFERRED TO]
STATE OF UTTAR PRADESH VS. BATUK DEO PATI TRIPATHI [REFERRED TO]
S K SARKAR MEMBER BOARD OF REVENUE U P LUCKNOW VS. VINAY CHANDRA MISRA [REFERRED TO]
S K SARKAR MEMBER BOARD OF REVENUE U P LUCKNOW VS. VINAY CHANDRA MISRA [REFERRED TO]
TEJPAL SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
P N DUDA VS. P SHIV SHANKER [REFERRED TO]
PRITAM PAL VS. HIGH COURT OF MADHYA PRADESH JABALPUR [REFERRED TO]
HIGH COURT OF JUDICATURE AT ALLAHABAD VS. RAJ KISHORE YADAV [REFERRED TO]
SUPREME COURT BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
L P MISRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
PALLAV SHETH VS. CUSTODIAN [REFERRED TO]
BAL THACKREY VS. HARISH PIMPALKHUTE [REFERRED TO]
ANIL KUMAR GUPTA VS. K SUBA RAO [REFERRED TO]
ONE EARTH ONE LIFE VS. SINDHU JOY [REFERRED TO]

JUDGEMENT

(1.) This matter is listed before us pursuant to an order passed by a Division Bench of this Court, to which one of us (J.Chelameswar,C.J.) is a member.

(2.) The above-mentioned order came to be passed by the Court pursuant to a note made by the Registry dated 2.7.2010 in an un-numbered contempt case. The said contempt case is filed with a prayer as follows:

(3.) On receipt of the papers, the Registry entertained certain doubts regarding the maintainability of the contempt case. Relevant for the present purpose is -

Click here to view full judgment.

P RAHIM Vs. M V JAYARAJAN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address