REGENT COMPUTRONICS PVT. LTD.

SUO MOTU Appellant

V/S

Yeshwanth Shenoy Respondents

Referred Judgements :-

TAYLOR V. TAYLOR [REFERRED TO]
SUO MOTU V. YESHWANTH SHENOY [REFERRED TO]
MADANLAL FAKIRCHAND DUDHEDIYA VS. CHANGDEO SUGAR MILLS LIMITED [REFERRED TO]
H H MAHARAJADHIRAJA MADHAV RAO JIVAJI RAO SGINDIA BAHADUR OF GWALIOR H H MAHARAJADHIRAJA MAHARANA SHRI BHAGWAT SINGHJI BAHADUR OF UDAIPUR COL H H BRARBANS SARAMAUR RAJA I RAJAGAN SIR PRATAP SINGH MALVENDRA BAHADUR COL RAJA SURINDER SINGH BAHADUR VS. UNION OF INDIA [REFERRED TO]
RAMCHANDRA KESHAV ADKE VS. GOVIND JOTI CHAVARE [REFERRED TO]
DHANANJAYA REDDY VS. STATE OF KARNATAKA [REFERRED TO]
J R PARASHAR ADVOCATE VS. PRASANT BHUSHAN ADVOCATE [REFERRED TO]
STATE OF KERALA VS. M S MANI [REFERRED TO]
MUTHU KARUPPAN VS. PARITHI ILAMVAZHUTHI [REFERRED TO]
ANUP BHUSHAN VOHRA VS. REGISTRAR GENERAL HIGH COURT OF JUDICATURE AT CALCUTTA [REFERRED TO]
SUO MOTU VS. NANDLAL THAKKAR [REFERRED TO]

JUDGEMENT

(1.) Majesty of law never is, nor must be reduced to, a mere claptrap; but to be assuredly exemplified in and by everything Courts do. This is not a daunting task, but an inherent imperative.

(2.) We commence, being fully cognizant of the limited role that we have to play at this stage.

(3.) This is because, another learned Bench of this Court had heard this matter in detail and has issued an order on 30/5/2024 - reported as Suo Motu v. Yeshwanth Shenoy [2024 KHC 439], which takes into its fold most of the facts involved, if not all; as also the legal and forensic issues and aspects, as are necessarily and vitally attracted.

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SUO MOTU Vs. YESHWANTH SHENOY

Referred Judgements :-

JUDGEMENT

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