REGENT COMPUTRONICS PVT. LTD.

SREEKALA Appellant

V/S

D.E.O.,ALLEPPEY Respondents

Referred Judgements :-

PRADEEP KUMAR BISWAS VS. INDIAN INSTITUTE OF CHEMICAL BIOLOGY [REFERRED TO]
TMA PAI FOUNDATION VS. STATE OF KARNATAKA [REFERRED TO]
ISLAMIC ACADEMY OF EDUCATION VS. STATE OF KARNATAKA [REFERRED TO]
GENERAL MANAGER KISAN SAHKARI CHINI MILLS LIMITED SULTANPUR UTTAR PRADESH VS. SATRUGHAN NISHAD [REFERRED TO]
VIRENDRA KUMAR SRIVASTAVA VS. U P RAJYA KARMACHARI [REFERRED TO]
ZEE TELEFILMS LTD VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The case of the Writ Petitioner, in brief, is as follows:

(2.) A counter Affidavit has been filed by the fourth respondent wherein, it is, inter alia, stated as follows:

(3.) A Reply Affidavit has been filed wherein, faced with the contentions taken in the Counter Affidavit, the petitioner takes up the following contentions:

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SREEKALA Vs. D E O ALLEPPEY

Referred Judgements :-

JUDGEMENT

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