REGENT COMPUTRONICS PVT. LTD.

SELVARAJ Appellant

V/S

Koodankulam Nuclear Power Plant India Limited Respondents

Referred Judgements :-

ROYAL AQUARIUM AND SUMMER AND WINTER GARDEN SOCIETY LTD. VS. PARKINSON [REFERRED TO]
M. RAJENDRAN VS. GOVERMENT OF INDIA [REFERRED TO]
GANGA BAI VS. VIJAY KUMAR [REFERRED TO]
COMMERCIAL AVIATION AND TRAVEL COMPANY VS. VIMLA PANNALAL [REFERRED TO]
A DIVAKRUPAMANI VS. A SAKUNTALA DEVI [REFERRED TO]
R M SESHADRI VS. INCOME TAX OFFICER SECOND ADDL [REFERRED TO]
CRAFT CENTRE VS. KONCHERRY COIR FACTORIES CHERTHALA [REFERRED TO]
ANITA KUSHWAHA VS. PUSHAP SUDAN [REFERRED TO]
G.V.VANITHA VS. K.DHANASEKARAN [REFERRED TO]
S. PARAMESWARI AND OTHERS VS. DENIS LOURDUSAMY, REP. BY POWER AGENT, VINCENT [REFERRED TO]
MADIRAJU VENKATA RAMANA RAJU VS. PEDDIREDDIGARI RAMACHANDRA REDDY [REFERRED TO]
P SURENDRAN VS. STATE BY INSPECTOR OF POLICE [REFERRED TO]
DAHIBEN VS. ARVINDBHAI KALYANJI BHANUSALI [REFERRED TO]
P. SURESH VS. R. RANGASAMY AND ORS. [REFERRED TO]
FATHIMA VS. RAHAMUTULLAH AND ORS. [REFERRED TO]

JUDGEMENT

(1.) This batch of cases and many more of like variety that oft frequent this Court with, what has now become a familiar grievance and have a common complaint:

(2.) Before embarking to deal with the larger issue, let the facts of each of the cases in this batch that provided the cause for this Court to do what it proposes to do be introduced:

(3.) The grievances are what are stated in the opening paragraph. The immediate consequence of these practices carries with it the grim potentiality of defeating the very purpose of filing the suit, and putting serious obstacles in the path of access to justice.

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SELVARAJ Vs. KOODANKULAM NUCLEAR POWER PLANT INDIA LIMITED

Referred Judgements :-

JUDGEMENT

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