REGENT COMPUTRONICS PVT. LTD.

Paka Padmavathi Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

POPATRAO VYANKATRAO PATIL V. STATE OF MAHARASHTRA [REFERRED TO]
BALDEVDAS V. MAHANTAL [REFERRED TO]
RADHAMOHAN V. ELIZA AND HILT [REFERRED TO]
STATE OF WEST BENGAL VS. HEMANT KUMAR BHATTACHARJEE [REFERRED TO]
GUNWANT KAUR VS. MUNICIPAL COMMITTEE BHATINDA [REFERRED TO]
DUKHTAR JAHAN VS. MOHAMMAD FAROOO [REFERRED TO]
PANDURANG RAMCHANDRA MANDLIK VS. SHANTIBAI RAMCHANDRA GHATGE [REFERRED TO]
KANTI DEVI VS. POSHI RAM [REFERRED TO]
AMARJIT KAUR VS. HARBHAJAN SINGH [REFERRED TO]
ABL INTERNATIONAL LIMITED VS. EXPORT CREDIT GUARANTEE CORPORATION OF INDIA LIMITED [REFERRED TO]
BANARSI DASS VS. TEEKU DUTTA [REFERRED TO]
MADANA GOPALASWAMI VARU OF BALLIPADU VS. VANGA PADMARAJU [REFERRED TO]
STATE OF KERALA VS. M K JOSE [REFERRED TO]
HARI KRISHNA MANDIR TRUST VS. STATE OF MAHARASHTRA [REFERRED TO]
ASHOK KUMAR VS. RAJ GUPTA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Pappu Srinivasa Rao, learned counsel for the petitioner, the learned Government Pleader, appearing for respondent Nos.1 to 3 and 5, Sri G. Srinivasulu Reddy, learned standing counsel for the 4th respondent and Sri G. Simhadri, learned counsel for 6th respondent and newly impleaded 7th respondent, and perused the material on record.

(2.) This writ petition under Article 226 of the Constitution of India has been filed for the following reliefs:-

(3.) The petitioner - Paka Padmavathi (Geddam) is the second legally wedded wife of deceased Geddam Subba Raju. Their marriage was solemnized on 3/6/2013 as per the traditions of Christian Community. The petitioner was blessed with two children out of said wedlock.

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PAKA PADMAVATHI Vs. STATE OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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