REGENT COMPUTRONICS PVT. LTD.

Guruvayoor Co-Operative Uraban Bank Appellant

V/S

RAJEEV Respondents

Referred Judgements :-

VINAY TYAGI V. IRSHAD ALI [REFERRED TO]
BINDULAL V. STATE OF KERALA [REFERRED TO]
ROHTAS INDUSTRIES LIMITED VS. ROHTAS INDUSTRIES STAFF UNION [REFERRED TO]
COMPTROLLER AND AUDITOR GENERAL OF INDIA GIAN PRAKASH NEW DELHI VS. K S JAGANNATHAN [REFERRED TO]
UNION OF INDIA VS. MANGAL TEXTILE MILLS INDIA PRIVATE LIMITED [REFERRED TO]
HEMA MISHRA VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) These Writ Appeals are filed challenging the judgment dtd. 15/3/2021 in W.P.(C) No.27091/2019 passed by a learned Single Judge of this Court.

(2.) The appellant in W.A.No.1078/2021 was the additional 7th respondent in W.P(C)No.27091/2019 and the appellants in W.A.No.1277/2021 were not parties to the writ petition.

(3.) The facts in brief which are necessary for the disposal of these writ appeals are as follows:

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GURUVAYOOR CO-OPERATIVE URABAN BANK Vs. RAJEEV

Referred Judgements :-

JUDGEMENT

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