REGENT COMPUTRONICS PVT. LTD.

STATE OF KERALA Appellant

V/S

Laly George Respondents

Referred Judgements :-

SUJITENDRA NATH SINGH ROY V. STATE OF WEST BENGAL AND ORS . [REFERRED TO]
BARADA KANTA MISHRA VS. MR: JUSTICE GATIKRUSHNA MISRA CHIEF JUSTICE OF THE ORISSA HIGH COURT [REFERRED TO]
PURSHOTAM DASS GOEL VS. HONBLE JUSTICE B S DHILLON [REFERRED TO]
UNION OF INDIA VS. MARIO CABRAL E SA [REFERRED TO]
D N TANEJA VS. BHAJAN LAL [REFERRED TO]
D N TANEJA VS. BHAJAN LAL [REFERRED TO]
STATE OF MAHARASHTRA VS. MAHBOOB S ALLIBHOY [REFERRED TO]
STATE OF MAHARASHTRA VS. MAHBOOB S ALLIBHOY [REFERRED TO]
J S PARIHAR VS. GANPAT DUGGAR [REFERRED TO]
R N DEY VS. BHAGYABATI PRAMANIK [REFERRED TO]
MIDNAPORE PEOPLES CO OP BANK LTD VS. CHUNILAL NANDA [REFERRED TO]
R. HARIDAS AGED 48 YEARS, S/O.K.RAVEENDRA PANIKAR, AISWARYA, VENGANOOR P.O., THIRUVANANTHAPURAM VS. THE STATE OF KERALA, REPRESENTED BY SECRETARY, DEPARTMENT OF REVENUE, SECRETARIAT, THIRUVANANTHAPURAM [REFERRED TO]
ECL FINANCE LTD. VS. HARIKRISHAN SHANKARJI GUDIPATI & ORS. [REFERRED TO]
ONE EARTH ONE LIFE VS. STATE OF KERALA REPRESENTED BY ITS CHIEF SECRETARY [REFERRED TO]

JUDGEMENT

(1.) Instant writ appeal is instituted against a common order passed in W.P.(C).No.17983 of 2019 and connected writ petitions dated 14.08.2020. Perusal of the impugned order shows that on 30.01.2020, a learned single Judge of this Court has passed the following order:

(2.) Subsequently, on 27.05.2020, writ court, in W.P.(C) No.17983 of 2019, has passed the following order:

(3.) When the matter came up for consideration on 29.07.2020, referring to the earlier orders, writ court issued the following directions: "

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STATE OF KERALA Vs. LALY GEORGE

Referred Judgements :-

JUDGEMENT

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