REGENT COMPUTRONICS PVT. LTD.

Bhavani Chemicals Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

K N GURUSWAMY VS. STATE OF MYSORE [REFERRED TO]
SUGANMAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
GUNWANT KAUR VS. MUNICIPAL COMMITTEE BHATINDA [REFERRED TO]
D F O SOUTH KHERI VS. RAM SANEHI SINGH [REFERRED TO]
CENTURY SPINNING AND MANUFACTURING COMPANY LIMITED VS. ULHASNAGAR MUNICIPAL COUNCIL [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
GUJARAT STATE FINANCIAL CORPORATION VS. LOTUS HOTELS PRIVATE LIMITED [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. ESCORTS LIMITED [REFERRED TO]
ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST VS. V R RUDANI [REFERRED TO]
KUMARI SHRILEKHA VIDYARTHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
BAL KRISHNA AGARWAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. BRIDGE AND ROOF COMPANY INDIA LIMITED [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
SHAMBHU PRASHAD AGARWAL VS. BHOLA RAM AGARWAL [REFERRED TO]
KERALA STATE ELECTRICITY BOARD VS. KURIEN E KALATHIL [REFERRED TO]
VST INDUSTRIES LIMITED VS. VST INDUSTRIES WORKERS UNION [REFERRED TO]
U P POLLUTION CONTROL BOARD VS. KANORIA INDUSTRIES LIMITED [REFERRED TO]
STATE OF BIHAR VS. JAIN PLASTICS AND CHEMICALS LIMITED [REFERRED TO]
ABL INTERNATIONAL LIMITED VS. EXPORT CREDIT GUARANTEE CORPORATION OF INDIA LIMITED [REFERRED TO]

JUDGEMENT

(1.) ALL these Letters Patent Appeals were heard together as similar questions of law are involved herein and at the same time, all these appeals were directed against a common order dated September 26, 2012 passed by a learned Single Judge of this Court, by which, His Lordship refused to entertain the Special Civil Applications filed by various writ -petitioners on the sole ground that the disputes involved therein arose out of a contract between the writ -petitioners and the respondent No.2 and the same did not have any element or ingredient of public law and thus, the appropriate remedy of the writ -petitioners lay by approaching Civil Court for resolving their dispute.

(2.) BEING dissatisfied, the writ -petitioners have come up with all these appeals.

(3.) FOR the purpose of description of the facts involved in these Letters Patent Appeals, we propose to state the facts from the Special Civil Application No.11946 of 2012, out of which, the Letters Patent Appeal No.1260 of 2012 arises.

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BHAVANI CHEMICALS Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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