(1.) THE challenge in W.A.Nos.540 to 543, 544 to 548, 571, 572 and 1690 to 1703 of 2009 is to the common order of the learned Single Judge dated 20.04.2009, in W.P.Nos.19350 of 2008 etc., batch.
(2.) W.A.No.401 of 1998, is directed against the interim order dated 27.02.1998, made in W.M.P.No.30285 of 1997 in W.P.No. 19322 of 1997. The challenge in W.P.No.19322 of 1997 is to the order of the Commissioner of Sugar and Cane Commissioner dated 04.12.1997, in Rc.No.23364/D1/94, in and by which, certain sugarcane areas pertaining to N.P.K.R.R. Co-operative Sugar Mills was withdrawn and allotted in favour of Thiru Aruran Sugars Limited. By an order dated 27.02.1998, passed in W.M.P.No.30285 of 1997, the learned Single Judge dismissed the W.M.P. by which stay to the order dated 04.12.1997, was sought for.
(3.) IN W.P.No.9246 of 2009, the petitioner which is an association of cane growers seeks for issuance of Mandamus to direct the Commissioner of Sugar and Cane Commissioner by way of a direction to ensure that Tirupattur Co-operative Sugar Mills Limited and the Kallakurichi-I Co-operative Sugar Mills Limited do not register the sugarcane in respect of cane growers who were allotted to M/s.Bannari Amman Sugars Limited other than the writ petitioners in W.P.Nos.18153, 18930, 21006 and 26517 of 2008.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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