REGENT COMPUTRONICS PVT. LTD.

K.V. SATHYANARAYANAN Appellant

V/S

DISTRICT REVENUE OFFICER Respondents

Referred Judgements :-

KUPPUSWAMI NAINAR V. THE DISTRICT REVENUE OFFICER,THIRUVANNAMALAI AND OTHERS [REFERRED TO]
STEEL AUTHORITY OF INDIA LTD. V. NATIONAL UNION WATERFRONT WORKERS [REFERRED TO]
ROURKELA SHRAMIK SANGH V. STEEL AUTHORITY OF INDIA LTD. AND ANOTHER [REFERRED TO]
HIMMAT SINGH V. STATE OF HARYANA AND OTHERS [REFERRED TO]
ARYA VYASA SABHA VS. COMMISSIONER OF HINDU CHARITABLE AND RELIGIOUS INSTITUTIONS AND ENDOWMENTS HYDERABAD [REFERRED TO]
DWARKA PRASAD AGARWAL VS. B D AGARWAL [REFERRED TO]
FOOD CORPORATION OF INDIA VS. HARMESH CHAND [REFERRED TO]

JUDGEMENT

(1.) BY consent of both sides the writ petition is taken up for final disposal.

(2.) THE prayer in this writ petition is to quash the order passed by the first respondent dated 18.7.2008 and the order of the second respondent dated 9.11.2007.

(3.) THE learned Senior Counsel for the petitioners submits that as against the denial of injunction in the appellate Court order, the petitioners have preferred S.A.No.1120 of 2006, and the petitioners have now filed petition to implead the respondents 4 to 7 as parties in the second appeal.

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K V SATHYANARAYANAN Vs. DISTRICT REVENUE OFFICER

Referred Judgements :-

JUDGEMENT

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