(1.) The present intra-court appeal, under Clause X of the Letters Patent, has been filed by the petitioner-appellant being aggrieved by the judgment passed by the learned Single Judge, whereby the writ petition has been dismissed in limine, by concluding that the same is not maintainable.
(2.) Learned counsel for the appellant submitted that the writ petition involved two aspects of the matter, one being the criminality of the actions/omissions leading to the incident wherein the appellant suffered 100% disablement and the other with regard to tortuous liability for which the claim for compensation has been raised.
(3.) Briefly, the appellant is stated to have been a final year student, at the time of the incident, enrolled in B.Sc. course with Desh Bhagat University (respondent No.5) (hereinafter referred to as "the University"), which is managed by Aasra Foundations (Regd. Society under the Societies Registration Act, 1860) (respondent No.6).
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN