REGENT COMPUTRONICS PVT. LTD.

Y.S.RAJASEKHARA REDDY Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

SUPREME COURT BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
ARUNDHATI ROY VS. UNION OF INDIA [REFERRED TO]
BAL THACKREY VS. HARISH PIMPALKHUTE [REFERRED TO]
RAJENDRA SAIL VS. MADHAYA PRADESH HIGH COURT BAR ASSOCIATION [REFERRED TO]
S NAGENDER VS. GOVRNMENT OF A P [REFERRED TO]
P S MANOHAR NAIDU VS. STATE ELECTION COMMISSION [REFERRED TO]

JUDGEMENT

(1.) Heard the learned Advocate General, Sri Satyanarayana Prasad, the learned Senior Counsel representing the Opposite Party No. 1 and Sri S.R. Ashok, the learned Senior Counsel representing the Opposite Party No.2.

(2.) Show Cause Notices were issued by this Court on 4-8-2006 whereunder this Court had stated as hereunder:

(3.) The learned Advocate General appeared on the date of issuance of the Show Cause Notices.

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Y S RAJASEKHARA REDDY Vs. STATEOF AP

Referred Judgements :-

JUDGEMENT

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