REGENT COMPUTRONICS PVT. LTD.

M.SUYAMBUKANI Appellant

V/S

THAYAMMAL Respondents

Referred Judgements :-

HARYANA STATE ELECTRICITY BOARD VS. HAKIM SINGH [REFERRED TO]
VEER MOHAMMED VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
CHAMPALAL BINANI VS. COMMISSIONER OF INCOME TAX WEST BENGAL [REFERRED TO]
UMESH KUMAR NAGPAL ANIL MALIK VS. STATE OF HARYANA [REFERRED TO]
JAGDISH PRASAD VS. STATE OF BIHAR [REFERRED TO]
RAMNIKLAL N BHUTTA VS. STATE OF MAHARASHTRA [REFERRED TO]
DIRECTOR OF EDUCATION SECONDARY VS. PUSHPENDRA KUMAR [REFERRED TO]
BUDDHI NATH CHAUDHARY VS. ABAHI KUMAR [REFERRED TO]
UNION OF INDIA VS. K P TIWARI [REFERRED TO]
CHANDRA SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
PUNJAB NATIONAL BANK VS. ASHWINI KUMAR TANEJA [REFERRED TO]

JUDGEMENT

(1.) THESE three writ appeals are filed by three different parties against the same order of the learned single Judge dated 23. 09. 1998, passed in W. P. No. 10506 of 1991.

(2.) HEARD learned counsel for the parties, and perused the records.

(3.) THE facts of the case have been mentioned in the impugned order of the learned single Judge, and hence, we are not repeating the same, except when necessary.

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M SUYAMBUKANI Vs. THAYAMMAL

Referred Judgements :-

JUDGEMENT

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