REGENT COMPUTRONICS PVT. LTD.

R. ARUNACHALAM Appellant

V/S

GOVT. OF TAMIL NADU AND OTHERS Respondents

Referred Judgements :-

STATE OF TAMIL NADU V. SESHACHALAM [REFERRED TO]
ROSHAN LAL VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
S S RATHORE VS. STATE OF MADHYA PRADESH [REFERRED TO]
BHOOP SINGH VS. UNION OF INDIA [REFERRED TO]
L CHANDRA KUMAR VS. UNION OF INDIA [REFERRED TO]
KESHAVDEO VS. STATE OF UTTAR PRADESH [REFERRED TO]
T K RANAGARAJAN VS. GOVERNMENT OF TAMIL NADU [REFERRED TO]
SARAT CHANDRA MISHRA VS. STATE OF ORISSA [REFERRED TO]
KARNATAKA POWER CORPORATION LIMITED VS. K THANGAPPAN [REFERRED TO]

JUDGEMENT

(1.) )

(2.) HEARD the arguments of Mr. P.V. Balasubramanian, learned counsel appearing for the petitioner in W.P. No. 7901 of 2000, Mr. Sivam Sivanandaraj, learned counsel appearing for the petitioners in W.P. Nos. 23086 and 23087 of 2006 and Mr. M. Dhandapani, learned Special Government Pleader representing the respondents in all these petitions and have perused the records.

(3.) THIS Court admitted the said writ petition and also granted status quo order on 28.4.2000.

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R ARUNACHALAM Vs. GOVT OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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