REGENT COMPUTRONICS PVT. LTD.

M.ELANGOVAN Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

STATE OF WEST BENGAL VS. DEBDASKUMAR:KAMALKUMARBHADRA [REFERRED TO]
UNION OF INDIA VS. C K DHARAGUPTA [REFERRED TO]
JAGDISHLAL VS. STATE OF HARYANA [REFERRED TO]
VIMAN VAMAN AWALE VS. GANGADHAR MAKHRIYA CHARITABLE TRUST [REFERRED TO]
STATE OF UTTAR PRADESH VS. ARVIND KUMAR SRIVASTAVA [REFERRED TO]

JUDGEMENT

(1.) Since the issue involved in these Writ Petitions is identical in nature, they have been taken up together and disposed of vide this common order.

(2.) For the sake of brevity, the facts of the case are being taken from W.P.No.10437 of 2015.

(3.) Challenging the aforesaid order, dated 24.03.2015, the present Writ Petitions are filed.

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M.ELANGOVAN Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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