REGENT COMPUTRONICS PVT. LTD.

President, Mandal Mahila Samaikya Devipatnam Appellant

V/S

Poosam Hemalatha Respondents

Referred Judgements :-

KALYAN SINGH 1 SARDAR SINGH IN PETN NO 180 OF 61 2 LAL SINGH IN PETN NO 181 OF 61 AND 3 BHARAT RAJ SINGH IN PETN NO 205 OF 61 PETITIONERS VS. STATE OF UTTAR PRADESHS :STATE OF UTTAR PRADESH [REFERRED TO]
RAI SHIVENDRA BAHADUR VS. GOVERNING BODY OF THE NALANDA COLLEGE BIHAR SHARIF [REFERRED TO]
LEKHRAJ S LALVANI VS. N M SHAH DEPUTY CUSTODIAN CUM MANAGING OFFICER BOMBAY [REFERRED TO]
UMAKANT SARAN VS. STATE OF BIHAR [REFERRED TO]
BIHAR EASTERN GANGETIC FISHERMEN CO OPERATIVE SOCIETY LIMITED VS. SIPAHI SINGH [REFERRED TO]
DIRECTOR OF SETTLEMENTS A P VS. M R APPARAO [REFERRED TO]
TIRUMALA TIRUPATI DEVASTHANAMS VS. K JOTHEESWARA PILLAI [REFERRED TO]
FOOD CORPN OF INDIA VS. ASHIS KUMAR GANGULY [REFERRED TO]
STATE OF KERALA VS. KANDATH DISTILLERIES [REFERRED TO]
HARI KRISHNA MANDIR TRUST VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard the learned Counsel for the appellant and the learned Counsel for the respondents.

(2.) The present Writ Appeal is filed, aggrieved by the order, dtd. 29/4/2024, rendered in W.P. No.9761 of 2024, whereby the learned Single Judge was pleased to allow the Writ Petition.

(3.) The parties herein are referred to by their nomenclature before the learned Single Judge.

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PRESIDENT, MANDAL MAHILA SAMAIKYA DEVIPATNAM Vs. POOSAM HEMALATHA

Referred Judgements :-

JUDGEMENT

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