REGENT COMPUTRONICS PVT. LTD.

C.RAJA Appellant

V/S

STATE Respondents

Referred Judgements :-

BESANT NAGAR RESIDENTS VS. MADRAS METROPOLITAN DEVELOPMENT AUTHORITY [REFERRED TO]
V.G.P. GOLDEN BEACH RESORT LTD. VS. STATE OF TAMIL NADU [REFERRED TO]
A.R.ANTULAY VS. R.S.NAYAK [REFERRED TO]
MEMBER SECRETARY VS. JVS EDUCATIONAL TRUST, REP BY ITS TRUSTEE C. MEENAKSHI SUNDARAM [REFERRED TO]
OSWAL AGRO MILLS LTD VS. HINDUSTAN PETROLEUM CORPORATION LTD [REFERRED TO]

JUDGEMENT

(1.) Since the issue involved in both the writ appeals are one and the same, they are disposed of by this common judgment.

(2.) The essential facts of the cases, required for the disposal of these writ appeals are elucidated herein below:

(3.) Mr.J.Ravindran, learned Additional Advocate General assisted by Mr.M.Rajendran, learned Additional Government Pleader made the following submissions:-

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C.RAJA Vs. STATE

Referred Judgements :-

JUDGEMENT

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