REGENT COMPUTRONICS PVT. LTD.

DCW LIMITED Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
KASTURI LAL LAKSHMI REDDY REPRE SENTED VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
FERTILIZER CORPORATION KAMGAR UNION REGD SINDRI VS. UNION OF INDIA [REFERRED TO]
RAM AND SHYAM COMPANY VS. STATE OF HARYANA [REFERRED TO]
SACHIDANAND PANDEY VS. STATE OF WEST BENGAL [REFERRED TO]
HAJI T M HASSAN RAWTHER VS. KERALA FINANCIAL CORPORATION [REFERRED TO]
COMMITTEE OF MANAGEMENT OF PACHALYAPPAS TRUST VS. OFFICIAL TRUSTEE OF MADRAS [REFERRED TO]
S Selvarani VS. Commissioner Karaikudi Municipality [REFERRED TO]

JUDGEMENT

(1.) THIS writ appeal has been filed against the interim order of the learned single Judge dated 08. 11. 2004.

(2.) WE have heard the learned counsel for the parties, and have perused the records.

(3.) THE petitioner/appellant is a Public Limited Company having its registered office at Dhrangadara, Gujarat, and is carrying on the business of manufacturing and selling chemicals and production of salt for industrial and domestic purposes in the State of Gujarat and Tamil Nadu.

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DCW LIMITED Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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