REGENT COMPUTRONICS PVT. LTD.

Jithesh Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

MUHAMMED BASHEER V. STATE OF KERALA [REFERRED TO (CASE NO.4)]
VINEETNARAIN VS. UNION OF INDIA [REFERRED TO]
P R MURLIDHARAN VS. SWAMI DHARAMANDA THEERTH PADAR [REFERRED TO]
SANJAY SITARAM KHEMKA VS. STATE OF MAHARASHTRA [REFERRED TO]
MORAN M BASELIOS MARTHOMA MATHEWS VS. STATE OF KERALA [REFERRED TO]
MIDLAND RUBBER AND PRODUCE CO LTD VS. SUPERINTENDENT OF POLICE [REFERRED TO]
RAGHAVAN VS. SUPERINTENDENT OF POLICE [REFERRED TO]
SHAHUL HAMEED VS. NARAYANA PILLAI [REFERRED TO]

JUDGEMENT

(1.) The petitioner in WP(C) No.2636/13 has approached this Court, seeking the following reliefs :

(2.) Following are the reliefs sought for by the petitioner in WP(C) No.2637/13:

(3.) Since the question to be decided and the reliefs claimed in both these cases are the same, they are being heard and disposed of by a common judgment.

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JITHESH Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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