REGENT COMPUTRONICS PVT. LTD.

Amaravati Rajadhani Appellant

V/S

STATE OF A.P. Respondents

Referred Judgements :-

PURAN SINGH AND OTHERS VS. STATE OF PUNJAB [REFERRED TO]
POPATRAO VYANKATRAO PATIL VS. STATE OF MAHARASTRA AND OTHERS [REFERRED TO]
UPENDRANATH VS. HEMA CHANDRA [REFERRED TO]
BABUBHAI MULJIBHAI PATEL VS. NANDLAL KHODTDAS BAROT [REFERRED TO]
MOTA SINGH VS. STATE OF HARYANA [REFERRED TO]
AKHIL BHARATIYA SOSHIT KARAMCHARI SANGH RAILWAY VS. UNION OF INDIA [REFERRED TO]
CHAIRMAN TAMIL NADU HOUSING BOARD MADRAS VS. T N GANAPATHY [REFERRED TO]
RAMACHANDER SUNDA VS. UNION OF INDIA [REFERRED TO]
CHALLAMANE HUCHHA GOWDA VS. M R TIRUMALA [REFERRED TO]
NARMADA BACHAO ANDOLAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
UMESH CHAND VINOD KUMAR VS. KRISHI UTPADAN MANDI SAMITI [REFERRED TO]
M THIRUPATHI REDDY VS. ANDHRA PRADESH CO OPERATIVE OILSEEDS GROWERS FEDERATION LTD [REFERRED TO]
RAJI REDDY VS. ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
RAJI REDDY VS. ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
GOVINDRAO ATMARAMJI WARJURKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
SANTOSH AND ORS. VS. REGISTRAR [REFERRED TO]

JUDGEMENT

(1.) The above writ petition is filed by two registered Societies to direct the respondents to pay the yearly annuity amounts as per the bills submitted by 5th respondent and to pay interest @24% per annum on the delayed payment of annuity and damages and other appropriate orders.

(2.) The writ petition was numbered and thereafter listed before the Court in the caption of Admission.

(3.) The 8th respondent is impleaded as a party to the writ petition as per the order in I.A.No.2 of 2023 dtd. 16/10/2023.

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AMARAVATI RAJADHANI Vs. STATE OF A.P.

Referred Judgements :-

JUDGEMENT

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