REGENT COMPUTRONICS PVT. LTD.

K.BHASKARAN Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

K N GURUSWAMY VS. STATE OF MYSORE [REFERRED TO]
SAGHIR AHMAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
D P JOSHI VS. STATE OF MADHYA BHARAT [REFERRED TO]
LOKANATH MISRA VS. STATE OF ORISSA [REFERRED TO]
A VEDACHALA MUDALIAR VS. DIVISIONAL ENGINEER HIGHWAYS SAIDAPET MADRAS [REFERRED TO]
JOSEPH THOMAS VS. STATE OF KERALA [REFERRED TO]
BAPURAO DHONDIBA JAGTAP VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) The petitioner is a contractor who executes works for government departments. He wanted to tender for the construction of latrines in the Head Office of the Director of Public Instruction, Trivandrum, and applied for the necessary chalan for depositing the earnest money on 11-6-1957.

(2.) The petitioners application, Ext. P1, reads as follows:

(3.) The petitioner contends:

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K BHASKARAN Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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