REGENT COMPUTRONICS PVT. LTD.

TAMIL NADU ELECTRICITY BOARD Appellant

V/S

T Vellaichamy Nadar Respondents

Referred Judgements :-

CARSON V. CARSON AND STOYEK [REFERRED TO]
S.S.GREWAL VS. STATE OF PUNJAB AND OTHERS [REFERRED TO]
J. LOGANATHAN V. UNION OF INDIA REP. BY ITS SECRETARY TO GOVERNMENT AND OTHERS [REFERRED TO]
VIJAY KUMAR SHARMA V. CALCUTTA ELECTRICITY SUPPLY CORPORATION LIMITED AND OTHERS [REFERRED TO]
DIRECTOR AND ANOTHER V. PASCHIMANCHAN VIDUT VITRAN NIGAM LIMITED [REFERRED TO]
MINERAL INDUSTRIES COVAI (P) LTD.,V. TAMIL NADU ELECTRICITY REGULATORY COMMISSION,CHENNAI AND OTHERS [REFERRED TO]
GURUVAYUR DEVASWOM MANAGING COMMITTEE VS. C K RAJAN [REFERRED TO]
ZEE TELEFILMS LTD VS. UNION OF INDIA [REFERRED TO]
COAL INDIA LTD VS. SAROJ KUMAR MISHRA [REFERRED TO]
ASSISTANT ELECTRICAL ENGINEER VS. SATYENDRA RAI [REFERRED TO]
KOVVURI TRINADHA REDDY VS. EASTERN POWER DISTRIBUTION CORPORATION OF A P LTD [REFERRED TO]
VISHAL AGRAWAL VS. CHHATTISGARH STATE ELECTRICITY BOARD [REFERRED TO]
Binod Kumar Barthwal VS. Jharkhand State Electricity Board [REFERRED TO]
UNION OF INDIA VS. MUSTAQ @ MUSTAFA & ORS. [REFERRED TO]

JUDGEMENT

(1.) The Appellants/Respondents have preferred the instant W. A. (MD)No. 891 of 2017 as against the order dated 22. 03. 2017 in W. P. (MD). No. 16295 of 2012 passed by the Learned Single Judge.

(2.) Earlier, this Court, while passing the common order in W. P. (MD). No. 16295 of 2012 dated 2 03. 2017, wherein, in paragraph No. 12, it is observed as under:

(3.) Likewise, this Court, while passing the common order in W. P. (MD). No. 4831 of 2014 dated 22. 0 2017, wherein in paragraph Nos. 15 & 16, it is observed as under:

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TAMIL NADU ELECTRICITY BOARD Vs. T VELLAICHAMY NADAR

Referred Judgements :-

JUDGEMENT

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