REGENT COMPUTRONICS PVT. LTD.

P.S.S. Somasundaram Chettiar Appellant

V/S

Union Of India (Uoi) Represented By The Secretary To Ministry Of Industries And Civil Supplies And Secretary, Ministry Of Commerce, New Delhi, Respondents

Referred Judgements :-

VIDARBHA MILLS BERAR LTD. V/S. UNION OF INDIA [REFERRED TO]
ADONI COTTON MILLS LIMITED VS. UNION OF INDIA [REFERRED TO]
MINERVA MILLS LIMITED VS. UNION OF INDIA [REFERRED TO]
GOVARDHANDAS NARASINGHDAS DAGA VS. UNION OF INDIA [REFERRED TO]
FINE KNITTING COMPANY LIMITED VS. UNION OF INDIA [REFERRED TO]
PANIPAT WOOLLEN AND GENERAL MILLS COMPANY LIMITED VS. UNION OF INDIA [REFERRED TO]
BABU VERGHESE VS. BAR COUNCIL OF KERALA [REFERRED TO]
A L S P PL SUBRAMANIA CHETTIAR DECD VS. MONIAM P NARAYANASWAMI GOUNDER [REFERRED TO]

JUDGEMENT

(1.) In W.P.No.1390 of 1976 filed by an individual, the petitioner has prayed for a declaration of the provisions of Sick Textile Undertakings (Nationalisation) Act, 1974 (Act 57 of 1974), as illegal and void and that the said Act will not be applicable to the case of the petitioner.

(2.) In W.P.No.1391 of 1976 also the very same prayer has been made by Somasundaram Corporation Private Limited represented by the Chairman and Managing Director, the writ petitioner in W.P.1390 of 1976.

(3.) In W.P.No.5538 of 1979, he has challenged the taking over of the following Textile Mills under Act 57 of 1974, namely,

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P.S.S. SOMASUNDARAM CHETTIAR Vs. UNION OF INDIA (UOI) REPRESENTED BY THE SECRETARY TO MINISTRY OF INDUSTRIES AND CIVIL SUPPLIES AND SECRETARY, MINISTRY OF COMMERCE, NEW DELHI,

Referred Judgements :-

JUDGEMENT

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