REGENT COMPUTRONICS PVT. LTD.

S Megharaj Appellant

V/S

ANNA UNIVERSITY Respondents

Referred Judgements :-

VICE CHANCELLOR UTKAL UNIVERSITY VS. S K GHOSH [REFERRED TO]
UNIVERSITY OF MYSORE H H ANNISH GOWDA VS. C D GOVINDA RAO [REFERRED TO]
STATE OF MYSORE KRISHNA KRISHNA AVADHANI VS. I K N CHANDRASEKHARA K V JAYARAMA N S ASAWASTHANARAYANA RAO M R NARASIMHAMURTY M N SHESHAGIRI M S SUBARAVAPPAV K KULKARNIR U GAULAYIN C MUMTAZ AHMAD KHAN S S JAMBOTI T R WALVEKAMOHD [REFERRED TO]
STATE OF MYSORE VS. SYED MAHMOOD [REFERRED TO]
CHANDIGARH ADMINISTRATION VS. MANPREETSINGH [REFERRED TO]
MAHESH KUMAR K PARMAR VS. S I G OF POLICE [REFERRED TO]
DIRECTOR OF SETTLEMENTS A P VS. M R APPARAO [REFERRED TO]

JUDGEMENT

(1.) Heard the Learned Counsel for the Appellants and the Learned Counsel for the Respondents.

(2.) The Appellants / Petitioners have preferred the instant Intra- Court Writ Appeal [as an aggrieved persons] against the Order dated 26.04.2018 in W.P.No.9291 of 2018 passed by the Learned Single Judge.

(3.) Earlier, the Learned Single Judge while passing the Impugned Order on 26.04.2018 in W.P.No.9291 of 2018 [filed by the Appellants as Writ Petitioners] at Paragraph Nos.7 to 11 had observed the following:

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S MEGHARAJ Vs. ANNA UNIVERSITY

Referred Judgements :-

JUDGEMENT

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