REGENT COMPUTRONICS PVT. LTD.

J. ELANGO Appellant

V/S

STATE OF TAMIL NADU, REP. BY COMMISSIONER AND SECRETARY TO CO-OPERATIVE DEPARTMENT, MADRAS Respondents

Referred Judgements :-

S. JOHN V. INDIAN AIRLINES [REFERRED TO]
P.J. SUNDERRAJAN & ANOTHER V. UNIT TRUST OF INDIA & ANOTHER [REFERRED TO]
KUSHESHWAR DUBEY VS. BHARAT COKING COAL LIMITED [REFERRED TO]

JUDGEMENT

(1.) HEARD Mr. V.K. Rajagopalan learned counsel for the petitioner.

(2.) THE above writ petition has been filed for the following relief:

(3.) IN the result, this Writ Petition is dismissed at the admission stage. Consequently, Writ Miscellaneous Petition No. 7297 of 1996 is also dismissed.

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J ELANGO Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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