REGENT COMPUTRONICS PVT. LTD.

Johnson Padamadan Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

SUDHIR BHASKARRAO TAMBE V. HEMANT YASHWANT DHAGE [REFERRED TO]
ALL INDIA INSTITUTE OF MEDICAL SCIENCES EMPLOYEES UNION REGD VS. UNION OF INDIA [REFERRED TO]
ALEQUE PADAMSEE VS. UNION OF INDIA [REFERRED TO]
SAKIRI VASU VS. STATE OF U P [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]
SEBASTIAN VADAKKUMPADAN VS. SHINE VARGHESE [REFERRED TO]
M. SUBRAMANIAM VS. S. JANAKI [REFERRED TO]
JUDE JOSEPH VS. DIRECTOR GENERAL OF POLICE, POLICE HEADQUARTERS [REFERRED TO]

JUDGEMENT

(1.) The writ petitioner is said to be the President of the Kerala Bus Transport Association State Committee.

(2.) The reliefs sought in this writ petition are the following:

(3.) When the writ petition came up for hearing on admission after several postings, learned counsel for the petitioner did not appear and there was no representation for the petitioner. Heard learned Public Prosecutor.

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JOHNSON PADAMADAN Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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