REGENT COMPUTRONICS PVT. LTD.

T.Yellaiah Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

SUKHWINDER PAL BIPAN KUMAR GANGA BISHAN SUBH KARAN INDER MAL GOPI RAM VS. STATE OF PUNJAB [REFERRED TO]
JOINT COLLECTOR KURNOOL VS. A NEELIMA [REFERRED TO]
D SAMBASHIVA RAO VS. JOINT COOLECTOR GUNTUR [REFERRED TO]
SANDRABOYINA GURAVAIAH VS. STATE OF ANDHRA PRADESH [REFERRED TO]
C. DURGA SRINIVAS RAO AND ORS. VS. THE STATE OF ANDHRA PRADESH AND ORS. [REFERRED TO]

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India seeking the following relief:

(2.) Heard Sri K. Srinivas, learned counsel for the petitioner and the learned Assistant Government Pleader for Civil Supplies appearing for the respondents.

(3.) The case of the petitioner is briefly as follows:

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T.YELLAIAH Vs. STATE OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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