REGENT COMPUTRONICS PVT. LTD.

SUDHAKARAN Appellant

V/S

SECRETARY, KERALA STATE ELECTRICITY BOARD Respondents

Referred Judgements :-

STATE OF HARYANA VS. DARSHANA DEVI [REFERRED TO]
PEOPLES UNION FOR DEMOCRATIC RIGHTS VS. UNION OF INDIA [REFERRED TO]
D S NAKARA VS. UNION OF INDIA [REFERRED TO]
AIR INDIA STATUTORY CORPORATION VS. UNITED LABOUR UNION [REFERRED TO]
JOSE VS. VARKEY [REFERRED TO]
MOIDEENKOYA R VS. SAROJINI [REFERRED TO]

JUDGEMENT

(1.) Does Rule 3 of Order XXXISI, C.P.C. applies to an application to which Rule 3 of Order XLIV, C.P.C. applies is the question that arises for consideration in this reference ?

(2.) The facts that are necessary for disposing of this reference are briefly stated as follows:

(3.) Heard Sri. C.P. Peethambaran, learned counsel for the applicants/appellants and Sri. R. Padmaraj, learned Government Pleader. We have also heard Advocate Dr. K.B.S. Rajan, learned Amicus Curiae.

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SUDHAKARAN Vs. SECRETARY, KERALA STATE ELECTRICITY BOARD

Referred Judgements :-

JUDGEMENT

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