REGENT COMPUTRONICS PVT. LTD.

Ch. Chaitanya Appellant

V/S

STATE OF A.P. Respondents

Referred Judgements :-

GOVINDRAO NAMDEORAO SHIRSAT V. STATEOF MAHARASHTRA [REFERRED TO]
KUMARI SHRILEKHA VIDYARTHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAKESH KUMAR SINGH VS. COMMITTEE OF MANAGEMENT [REFERRED TO]
OM KUMAR VS. UNION OF INDIA [REFERRED TO]
SAMARENDRA DAS VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF UTTAR PRADESH VS. JOHRI MAL [REFERRED TO]
CENTRE FOR PIL VS. UNION OF INDIA [REFERRED TO]
STATE OF U P VS. RAKESH KUMAR KESHARI [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. B CH KESAVA RAO [REFERRED TO]
PUSHPINDER KAUR VS. GOVERNMENT ANDHRA PRADESH [REFERRED TO]
DEEPAK AGGARWAL VS. KESHAV KAUSHIK [REFERRED TO]
STATE OF U.P. VS. AJAY KUMAR SHARMA [REFERRED TO]
STATE OF U.P. & ORS. VS. SATYAVRAT SINGH [REFERRED TO]

JUDGEMENT

(1.) Heard Sri P.A. Seshu, Ld. Counsel appearing on behalf of Sri P.V.Venkata Ravi Sankar, Ld. Counsel for the Writ Petitioner (in W.P.No.21413 of 2025), Sri Thandava Yogesh, Ld. Counsel for the Writ Petitioner (in W.P.No.21494 of 2025), and Sri A. Srikanth Reddy, Ld. Government Pleader for Law and Legislative Affairs.

(2.) These two Writ Petitions involve similar facts and similar legal issues. Therefore, both the cases are heard together and are disposed of by this Common Order.

(3.) For the sake of convenience, this Court would rely on the facts mentioned in the Affidavit filed in support of the Writ Petition in W.P.No.21413 of 2025.

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CH. CHAITANYA Vs. STATE OF A.P.

Referred Judgements :-

JUDGEMENT

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