REGENT COMPUTRONICS PVT. LTD.

THIRUMALAI Appellant

V/S

Philips Respondents

Referred Judgements :-

T. KANCHANA DEVI VS. R.D.MANI AND OTHERS [REFERRED TO]
SECRETARY GOVERNMENT OF MADRAS HOME DEPARTMENT VS. ZENITH LAMP AND ELECTRICAL LIMITED [REFERRED TO]
AKALU AHIR VS. RAMDEO RAM [REFERRED TO]
SHAMSHER SINGH VS. RAJINDER PRASHAD [REFERRED TO]
P M ASHWATHANARAYANA SETTY LAVINA MANSIONS A ABDUL RAHIM SHERIF G RAMIAH CITY MUNICIPAL COUNCIL STATE BANK OF INDIA BANK OF BARODA S MOHMOOD IQBAL STATE OF MAHARASHTRA DR PRAFULLA CHANDRA VS. STATE OF KARNATAKA [REFERRED TO]
SOM RAJ VS. STATE OF HARYANA [REFERRED TO]
UNION BANK OF INDIA VS. KHADER INTERNATIONAL CONSTRUCTION [REFERRED TO]
AERO TRADERS P LTD VS. RAVINDER KUMAR SIRI [REFERRED TO]
R V DEV ALIAS R VASUDEVAN NAIR VS. CHIEF SECRETARY GOVT OF KERALA [REFERRED TO]
MATHAI M PAIKEDAY VS. C K ANTONY [REFERRED TO]
M VAIDURAYAMMA VS. P SURYANARAYANA [REFERRED TO]
SOLAIAMMAL VS. RAJARATHINAM [REFERRED TO]

JUDGEMENT

(1.) This Court had invited the appellants in all these appeals, the members of the Bar, the learned Special Government Pleader to make their submissions on the two issues that had been raised by the Court, which are as follows:

(2.) Mr.Sharath Chandran had been appointed as Amicus Curiae to assist the Court by order 16/3/2022.

(3.) The CMPs now placed for the consideration of the Court seek orders exempting the Appellants from paying the Court fees payable towards the Appeal filed under Sec. 173 of the Motor Vehicles Act, 1988. The reasons given in these petitions are briefly reproduced herein below. Contents of the affidavits citing reasons for an exemption:

Click here to view full judgment.

THIRUMALAI Vs. PHILIPS

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address