REGENT COMPUTRONICS PVT. LTD.

C.MUTHUKARUPPAN Appellant

V/S

COMMISSIONER OF POLICE Respondents

Referred Judgements :-

ASSOCIATED PROVINCIAL PICTURE HOUSES LTD. V. WEDNESBURY CORPORATION [REFERRED TO]
SECRETARY OF STATE FOR EDUCATION AND SCIENCE V. METROPOLITAN BOROUGH COUNSEL OF TAMESIDE [REFERRED TO]
HARYANA FINANCIAL CORPORATION AND ANOTHER V. MIS JAGDAMBA OIL MILLS AND ANOTHER [REFERRED TO]
STATE OF KERALA JOYACHAN ANTONY VS. JOSEPH ANTONY:STATE OF KERALA [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
OM KUMAR VS. UNION OF INDIA [REFERRED TO]
PRAMOD KUMAR MISRA VS. INDIAN OIL CORPORATION LTD [REFERRED TO]
RAMA MUTHURAMALINGAM VS. DEPUTY SUPERINTDENT OF POLICE MANNARGUDI [REFERRED TO]

JUDGEMENT

(1.) MR.A.K.Baskara Pandian, learned Special Government Pleader takes notice for the respondents.

(2.) BY way of lunch motion, the petitioner has sought for interference of an order, dated 15.09.2012, passed by the Assistant Commissioner of Police, Law and Order, Tallakulam Range, Madurai, the second respondent herein, rejecting the request of the petitioner to keep Vinayagar idol at a specified place and to take out a procession with the said statue on 21.09.2012.

(3.) HEARD the learned counsel for the parties and perused the materials available on record.

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C.MUTHUKARUPPAN Vs. COMMISSIONER OF POLICE

Referred Judgements :-

JUDGEMENT

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