REGENT COMPUTRONICS PVT. LTD.

GEORGE MATHEW Appellant

V/S

T.A.M.Pookkoya Thangal Respondents

Referred Judgements :-

CHARANJIT LAL CHOWDHARY VS. UNION OF INDIA [REFERRED TO]
STATE OF BOMBAY VS. F N BALSARA [REFERRED TO]
RAM KRISHNA DALMIA SHRIYANS PRASAD JAIN JAI DAYAL DALMIA VS. UNION OF INDIA [REFERRED TO]
HAMDARD DAWAKHANA KALIPADA DEB LAKSHMAN SHRIPATI LTPURE ALIAS LAKSHMAN SHRI PATI IMPORE A B CHOUDHRI VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. KARTAR SINGH [REFERRED TO]
A C AGGARWAL SUB DIVISIONAL MAGISTRATE DELHI VS. RAM KALI [REFERRED TO]
PATHUMMA K M KUNHAHAMMAD VS. STATE OF KERALA [REFERRED TO]
M L KAMRA VS. CHAIRMAN CUM MANAGING DIRECTOR NEW INDIA ASSURANCE COMPANY LIMITED [REFERRED TO]
B R ENTERPRISES VS. STATE OF UTTAR PRADESH [REFERRED TO]
PEOPLES UNION FOR CIVIL LIBERTIES VS. UNION OF INDIA [REFERRED TO]
KARNATAKA BANK LTD VS. STATE OF A P [REFERRED TO]
NAMIT SHARMA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Instant writ appeal is filed against the order in W.P.(C) No.257 of 2020 dated 09.01.2020, by which the writ court declined to grant the interim relief sought for in the writ petition by holding that an order staying the operation of the order 24.08.2019 passed by the Judicial First Class Magistrate Court, Kunnamangalam, under Section 143A of the Negotiable Instruments Act, 1881 cannot be granted merely on the basis of a challenge made to the validity of that provision.

(2.) Short facts leading to the appeal are as under:

(3.) After hearing the learned counsel for the parties, on 9.1.2020 in W.P.(C) No.257 of 2020, the writ court ordered as hereunder:

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GEORGE MATHEW Vs. T.A.M.POOKKOYA THANGAL

Referred Judgements :-

JUDGEMENT

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