REGENT COMPUTRONICS PVT. LTD.

Ille Ratna Prasad Appellant

V/S

STATE OF A.P. Respondents

Referred Judgements :-

MCDERMOTT INTERNATIONAL INC. V. BURN STANDARD CO. LTD [REFERRED TO]
SIEMENS ENGINEERING AND MANUFACTURING CO OF INDIA LIMITED VS. UNION OF INDIA [REFERRED TO]
GURDIAL SINGH FIJJI VS. STATE OF PUNJAB [REFERRED TO]
STATE OF MAHARASHTRA VS. VITHAL RAO PRITIRAO CHAWAN [REFERRED TO]
JAWAHAR LAL SINGH VS. NARESH SINGH [REFERRED TO]
S N MUKHERJEE VS. UNION OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. SURINDERKUMAR [REFERRED TO]
CHABUNGBAM IBOHAL SINGH VS. UNION OF INDIA [REFERRED TO]
HINDUSTAN TIMES LIMITED VS. UNION OF INDIA [REFERRED TO]
STATE OF ORISSA VS. DHANIRAM LUHAR [REFERRED TO]
S N CHANDRASHEKAR VS. STATE OF KARNATAKA [REFERRED TO]
KADIYALA SUDERSHAN VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard Sri C. Venkaiah, learned counsel for the petitioner and learned Government Pleader for Municipal Administration for the respondent No.1 and Sri G. Naresh Kumar, learned counsel, representing Sri M. Manohar Reddy, learned Standing Counsel for the respondent Nos.2 and 3, the Eluru Municipal Corporation and its authority.

(2.) In the facts and circumstances of the case, issuance of notice to respondent No.4 is considered not necessary and is dispensed with.

(3.) The Writ Petition is being deciding finally with the consent of the learned counsels for the parties.

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ILLE RATNA PRASAD Vs. STATE OF A.P.

Referred Judgements :-

JUDGEMENT

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