Sekar Vs State rep

Madras High Court 16 Mar 2018 Writ Petition [Madurai] No.2019 of 2018, Writ Miscellaneous Petition (Madurai) No.2242 of 2018 (2018) 03 MAD CK 0155
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition [Madurai] No.2019 of 2018, Writ Miscellaneous Petition (Madurai) No.2242 of 2018

Hon'ble Bench

P.Rajamanickam, J

Advocates

S.M.A.Jinnah, V.Anand

Final Decision

Dismissed

Acts Referred
  • Constitution of India, 1950 - Article 226

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2018) 03 MAD CK 0155
  • Coram: P.Rajamanickam, J
  • Bench: Single Bench
  • Advocates: S.M.A.Jinnah, V.Anand
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution of India, 1950 - Article 226
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