REGENT COMPUTRONICS PVT. LTD.

Veesam Rama Krishna Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

STATE OF HARYANA VS. SUBASH CHANDER MARWAHA [REFERRED TO]
JASBHAI MOTIBHAI DESAI VS. ROSHAN KUMAR HAJI BASHIR AHMED [REFERRED TO]
MANI SUBRAT JAIN VS. STATE OF HARYANA [REFERRED TO]
STATE OF UTTAR PRADESH LUCKNOW DEVELOPMENT AUTHORITY VS. MAHARAJA DHARMANDER PRASAD SINGH:MAHARANI RAJLAXMI KUMARI DEVI [REFERRED TO]
STATE OF UTTAR PRADESH VS. HARISH CHANDRA [REFERRED TO]
UNION OF INDIA VS. S B VOHRA [REFERRED TO]
ORIENTAL BANK OF COMMERCE VS. SUNDER LAL JAIN [REFERRED TO]
G RAMA RAO VS. DEPUTY REGISTRAR OF CO OPERATIVE SOCIETIES [REFERRED TO]
PAGADALA PRATAP VS. STATE OF A P [REFERRED TO]

JUDGEMENT

(1.) The present Writ Petition came to be filed under Article 226 of the Constitution of India seeking the following relief:-

(2.) Initially three petitioners filed the above writ petition against sixteen respondents. When the matter was listed on 13/12/2022, learned counsel for the petitioners sought permission to withdraw the writ petition on behalf of petitioner Nos.2 and 3 with liberty to file fresh writ petitions. Accordingly, permission was accorded. Writ petition was dismissed, as withdrawn, on behalf of petitioner Nos.2 and 3.

(3.) The case of the petitioner, in brief, is :

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VEESAM RAMA KRISHNA Vs. STATE OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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