REGENT COMPUTRONICS PVT. LTD.

GANIVADA PEDDI NAIDU Appellant

V/S

KOPPAKA VENKATA RAO Respondents

Referred Judgements :-

INDIAN OIL CORPORATION V. NEPC INDIA LTD. AND OTHERS [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED TO]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
JANATA DAL VS. H.S.CHOWDHARY [REFERRED TO]
ROY V.D. V. STATE OF KERALA [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]
INDER MOHAN GOSWAMI VS. STATE OF UTTARANCHAL [REFERRED TO]

JUDGEMENT

(1.) While admitting the matter on 14/12/2009, this Court ordered notice in Criminal MP No.10219 of 2009 and directed that the matter be listed after eight weeks.

(2.) Notice had been served on the first respondent-complainant and Sri C. Praveen Kumar, the learned Counsel entered the appearance on behalf of the first respondent-complainant.

(3.) Heard Sri K. Subrahmanyam, the learned Counsel representing the petitioner- accused, Sri C. Praveen Kumar, representing the first respondent-complainant and the learned Additional Public Prosecutor representing the second respondent-State.

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GOVINDA PEDI NAIDU Vs. KOPPAKA VENKATA RAO

Referred Judgements :-

JUDGEMENT

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