REGENT COMPUTRONICS PVT. LTD.

T.T.MEENAKSHI ACHI Appellant

V/S

DISTRICT REGISTRAR Respondents

Referred Judgements :-

FORSTER V. HALE [REFERRED TO]
DALE V. HAMILTON [REFERRED TO]
SUDARSANAM MAISTRI V. NARASINHULU MAISTRI [REFERRED TO]
FORBES V. STEVEN [REFERRED TO]
SAMAVIER V. RAMASUBIER [FOLLOWED ON]
VENKATARATNAM V. SUBBA RAO [REFERRED TO]
RAMAPPA V. THIRUMALAPPA [REFERRED TO]
THIRUMALAPPA V. RAMAPPA [REFERRED TO]
ADDANKI NARAYANAPPA VS. BHASKARA KRISHNAPPA DEAD AND THEREAFTER HIS HEIRS [REFERRED TO]
BOARD OF REVENUE CHEPAUK MADRAS VS. K VENKATASWAMI NAIDU [REFERRED TO]
T K SUBRAMANIAM VS. C C REVENUE AUTHORITY STAMPS [FOLLOWED ON]
GOPALA CHETTY VS. VIJAYARAGHAVACHARIAR [REFERRED TO]

JUDGEMENT

(1.) When the writ appeal 1355 of 1993 came up for orders, we directed the Writ Petition 10903 of 1993 be also posted along with it for hearing. Accordingly, the writ appeal and writ petition are posted for hearing. We have heard both sides.

(2.) The writ appeal is preferred against the interim order passed in the writ petition, therefore the result of it would depend upon the decision in the writ petition. Accordingly, we first take up the writ petition for consideration.

(3.) The petitioners have sought for issue of a writ in the nature of certiorari quashing the orders dated 30-5-1990 and 3-5-1991, passed in I. No. 1/A1/90and Ra.Mu.57774/E3/9 by the 1st and 2nd respondent respectively.

Click here to view full judgment.

T T MEENAKSHI ACHI Vs. DISTRICT REGISTRAR COIMBATORE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address