REGENT COMPUTRONICS PVT. LTD.

G.Sendrayan Appellant

V/S

REGISTRAR OF CO-OPERATIVE SOCIETIES Respondents

Referred Judgements :-

ASIF HAMEED STATE OF JAMMU AND KASHMIR RAJEEV MAHAJAN JYOTI KUMARI VS. STATE OF JAMMU AND KASHMIR:RAJEEV MAHAJAN:STATE OF JAMMU AND KASHMIR:STATE OF JAMMU AND KASHMIR [REFERRED TO]
SITARAM SUGAR COMPANY LIMITED U P STATE SUGAR CORPORATION LIMITED VS. UNION OF INDIA [REFERRED TO]
KHODAY DISTILLERIES LIMITED VS. STATE OF KARNATAKA [REFERRED TO]
DELHI SCIENCE FORUM NATIONAL TELECOM FEDERATION OF TELECOM EMPLOYEES VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. KANNADAPARA SANGHATANEGALA OKKUTA AND KANNADIGARA [REFERRED TO]
BALCO EMPLOYEES UNION REGD VS. UNION OF INDIA [REFERRED TO]
FEDERATION OF RAILWAY OFFICERS ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
STATE OF ORISSA VS. GOPINATH DASH [REFERRED TO]
AKHIL BHARAT GOSEWA SANGH VS. STATE OF A P [REFERRED TO]
DIRECTORATE OF FILM FESTIVALS VS. GAURAV ASHWIN JAIN [REFERRED TO]
DR G KRISHNAMURTHY CHENNAI VS. THE CHIEF SECRETARY TO THE GOVERNMENT OF TAMIL NADU CHENNAI & OTHERS [REFERRED TO]

JUDGEMENT

(1.) Facts relates to W.P.No.23369 of 2020 :

(2.) Since the Government has taken a decision to cancel the project at Yercaud by cancelling the earlier G.O. dtd. 24/12/2020 as stated supra and issued the new G.O. in G.O(Ms).No.99 dtd. 9/11/2021, this Court feels that, now the focus is shifted on the G.O.(Ms)No.99.

(3.) That is how, these two writ petitions have come up before this Court.

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G.SENDRAYAN Vs. REGISTRAR OF CO-OPERATIVE SOCIETIES

Referred Judgements :-

JUDGEMENT

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