REGENT COMPUTRONICS PVT. LTD.

T. I. Madhusoodanan Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

MOHAMMAD IQBAL AHMED VS. STATE OF ANDHRA PRADESH [REFERRED TO]
HITENDRA VISHNU THAKUR VS. STATE OF MAHARASHTRA [REFERRED TO]
SUBRAMANIAN SWAMY VS. MANMOHAN SINGH [REFERRED TO]
STATE OF MAHARASHTRA VS. HARSHAD K SHAH [REFERRED TO]
ASHRAFKHAN @ BABU MUNNEKHAN PATHAN VS. STATE OF GUJARAT [REFERRED TO]
ROOPESH VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) The captioned appeals are filed by writ petitioners against the common judgment in W.P.(C) Nos.25403 & 31229 of 2017 dated 15.03.2018, by which, the learned single Judge has declined the reliefs sought for by them in the writ petitions.

(2.) W.P.(C) No.25403 of 2017 has been filed seeking the following reliefs:-

(3.) W.P.(C) No.31229 of 2017 has been filed seeking the following reliefs:

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T. I. MADHUSOODANAN Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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