REGENT COMPUTRONICS PVT. LTD.

R SHARADA Appellant

V/S

RAICHUR Respondents

Referred Judgements :-

STATE OF RAJASTHAN VS. G CHAWLA [REFERRED TO]
BIDI BIDI LEAVES AND TOBACCO MERCHANTS ASSOCIATION GONDIA NOW MAHARASHTRA HAJI LATIF GHANI KACHHI VS. STATE OF BOMBAY NOW MAHARASHTRA :BIDI BIDI LEAVES AND TOBACCO MERCHANTS ASSOCIATION:HAJI LATIF GHANI KACHHI [REFERRED TO]
NARINDER CHAND HEM RAJ AND VS. LT GOVERNOR ADMINISTRATOR UNION TERRITORY HIMACHAL PRADESH [REFERRED TO]
H S SRINIVASA RAGHAVACHAR VS. STATE OF KARNATAKA [REFERRED TO]
KHAZAN SINGH VS. GURBHAJAN SINGH [REFERRED TO]
BINANI ZINC LIMITED VS. KERALA STATE ELECTRICITY BOARD [REFERRED TO]
C N NAGENDRA SINGH VS. SPECIAL DEPUTY COMMISSIONER BANGALORE DISTRICT BANGALORE [REFERRED TO]
POLLAPALLI VENKATARAMA RAO AND ORS. VS. MUSUNURU VENKAYYA AND ORS. [REFERRED TO]
STATE OF HIMACHAL PRADESH AND OTHERS VS. SATPAL SAINI [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsel for the appellant, learned counsel for the respondent No.1 and the learned counsel for the respondent Nos.2 and 3.

(2.) The appeal is listed for admission and same is taken up for disposal with the consent of the learned counsel appearing for the parties at this stage itself in view of the short point involved.

(3.) For the sake of convenience and brevity, the parties in the appeal, are referred to by their nomenclature in the writ petition.

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R.SHARADA Vs. COMMISSIONER, CITY MUNICIPALITY, RAICHUR

Referred Judgements :-

JUDGEMENT

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