REGENT COMPUTRONICS PVT. LTD.

AMOLI ORGANICS LTD Appellant

V/S

PRADIPSINH A.VAGHELA Respondents

Referred Judgements :-

RAJASTHAN STATE ROAD TRANSPORT CORPORATION AND ANOTHER VS. JUDGE,INDUSTRIAL TRIBUNAL-I,JAIPUR AND ANOTHER [REFERRED TO]
COX AND KINGS AGENTS LIMITED VS. THEIR WORKMEN [REFERRED TO]
LALLA RAM VS. D C M CHEMICAL WORKS LIMITED [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
RAMESH KUMAR VS. ENGINEER IN CHIF IRRIGATION DEPARTMENT HARYANA [REFERRED TO]
ANIL SOOD VS. PRESIDING OFFICER LABOUR COURT II [REFERRED TO]
CHOLAN ROADWAYS LTD VS. G THIRUGNANASAMBANDAM [REFERRED TO]
EMPLOYEES STATE INSURANCE SCHEME VS. DAMJIBHAI CHAKUBHAI PATEL [REFERRED TO]
SWIL LIMITED VS. ENVIRONMENTAL PLANNING GROUP LTD [REFERRED TO]
TCE CONSULTING ENGINEERS LTD VS. DILIP P PANDIT [REFERRED TO]

JUDGEMENT

(1.) WE have heard learned counsel Mr. Mayur S. Barot for the appellant.

(2.) THIS intra court Letters Patent Appeal has been filed challenging the order of learned Single Judge dated 18.4.2006 in Special Civil Application No.8174 of 2006, by which the learned Single Judge upheld the order passed in Approval Application No.6 of 2001, which was dismissed in default and the order rejecting Misc. Application No.55 of 2002.

(3.) WHERE the extraordinary powers are exercised by learned Single Judge under Article 227 of the Constitution, it is not amenable to the Letters Patent Appeal.

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AMOLI ORGANICS LTD Vs. PRADIPSINH A VAGHELA

Referred Judgements :-

JUDGEMENT

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