REGENT COMPUTRONICS PVT. LTD.

S.MAHESWARI Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

M C MEHTA VS. KAMAL NATH [REFERRED TO]
HINCH LAL TIWARI VS. KAMALA DEVI [REFERRED TO]
T N GODAVARMAN THIRUMALPAD VS. UNION OF INDIA [REFERRED TO]
N D JAYAL VS. UNION OF INDIA [REFERRED TO]
INTELLECTUALS FORUM TIRUPATHI VS. STATE OF A P [REFERRED TO]
RAMILA MAIDAN INCIDENT VS. HOME SECRETARY UNION OF INDIA [REFERRED TO]
LAL BAHADUR VS. STATE OF UTTAR PRADESH AND OTHERS [REFERRED TO]
SARVEPALLI RAMAIAH (DIED) AS PER LRS AND OTHERS VS. THE DISTRICT COLLECTOR, CHITTOOR DISTRICT AND OTEHRS [REFERRED TO]
HANUMAN LAXMAN AROSKAR VS. UNION OF INDIA [REFERRED TO]
BENGALURU DEVELOPMENT AUTHORITY VS. SUDHAKAR HEGDE [REFERRED TO]
DIRECTOR GENERAL (ROAD DEVELOPMENT) NATIONAL HIGHWAYS AUTHORITY OF INDIA VS. AAM AADMI LOKMANCH [REFERRED TO]

JUDGEMENT

(1.) These two Writ Petitions are filed under Article 226 of the Constitution of India by two different concerns claiming identical reliefs. Therefore, I find that it is expedient to decide both the Writ Petitions by a common order:-

(2.) Writ Petition No.7988 of 2020 is filed under Article 226 of the Constitution of India, claiming the following relief:

(3.) Since the contentions in both the writ petitions are one and the same, to avoid repetition of facts, W.P.No.20185 of 2020 is taken as a leading case.

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S.MAHESWARI Vs. STATE OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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