REGENT COMPUTRONICS PVT. LTD.

Beena Jolly Appellant

V/S

STATE OF KERALA And ORS. Respondents

Referred Judgements :-

BABU VARGHESE (BABU VARGHESE AND OTHERS V. BAR COUNCIL OF KERALA AND OTHERS [REFERRED TO]
RAO SHIV BAHADUR SINGH VS. STATE OF VINDHYA PRADESH [REFERRED TO]
DEEP CHAND VS. STATE OF RAJASTHAN [REFERRED TO]
RAMCHANDRA KESHAV ADKE VS. GOVIND JOTI CHAVARE [REFERRED TO]
MOHANLAL TRIPATHI VS. DISTRICT MAGISTRATE RAI BAREILLY [REFERRED TO]
BANARSI DASS VS. BRIG MAHARAJA SUKHJIT SINGH [REFERRED TO]
HARESH DAYARAM THAKUR VS. STATE OF MAHARASHTRA [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
P VENKATA SOMARAJU VS. PRINCIPAL MUNSIF MAGISTRATE BHIMAVARAM WEST GODAVARI DIST [REFERRED TO]
SHAMIN SAINUDHEEN VS. MEDICAL COUNCIL OF INDIA [REFERRED TO]
KARTHIKEYAN VS. DEPUTY COMMISSIONER OF EXCISE [REFERRED TO]

JUDGEMENT

(1.) These two Writ Appeals arising out of two Writ Petitions being WP (C) Nos. 22150 and 15488 of 2015 filed by the appellant have been heard together and are being decided by this common judgment. Brief facts giving rise to these two Writ Appeals are:

(2.) WA No. 1979 of 2015

(3.) This Court did not grant any interim order. Consequently, the no confidence motion was considered on 23/07/2015 and motion was passed with support of 10 members out of 13 members present in the meeting. Although the motion was carried on 23/07/2015, the Writ Petition was neither amended nor any challenge was laid to the carrying out of the no confidence motion on 23/07/2015 in the Writ Petition. WP (C) No. 22150 of 2015 has also been dismissed by the learned Single Judge by judgment dated 21/08/2015, against which judgment, WA No. 1979 of 2015 has been filed.

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BEENA JOLLY Vs. STATE OF KERALA AND ORS.

Referred Judgements :-

JUDGEMENT

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