REGENT COMPUTRONICS PVT. LTD.

Chinta John Sundar Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

RAM PERSHAD SINGH V. MUKAND LAL [REFERRED TO]
K BALAKRISHNA RAO VS. HAJI ABDULLA SAIT [REFERRED TO]
STATE OF GUJARAT VS. JAT LAXMANJI TALASJI [REFERRED TO]
K V MUTHU VS. ANGAMUTHU AMMAL [REFERRED TO]
STATE OF KARNATAKA VS. MANGLORE UNIVERSITY NON TEACHING EMPLOYEES ASSOCIATION [REFERRED TO]
CAPTAIN SUBE SINGH VS. LT GOVERNOR OF DELHI [REFERRED TO]
ASHOKA SMOKELESS COAL IND P LTD VS. UNION OF INDIA [REFERRED TO]
SUKUMAR GUHA VS. NARESH CHANDRA GHOSH [REFERRED TO]
SASIKUMAR P N VS. COMMISSIONER OF INCOME TAX [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Nani Babu Robba, learned counsel for the petitioner and Sri Lakshmi Narayana Reddy, learned standing counsel for respondent Nos.2 and 3.

(2.) With the consent of the parties counsels, the writ petition is being disposed of finally at this stage.

(3.) Issuance of notice to the unofficial respondent No.4 is dispensed with, as such respondent is considered not necessary to be heard for the decision of the writ petition.

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CHINTA JOHN SUNDAR Vs. STATE OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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