REGENT COMPUTRONICS PVT. LTD.

Ch Bhaskara Rao Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

RICHES V. WESTMINSTER BANK LTD. [REFERRED TO]
STATE OF A.P. V. FOOD CORPORATION OF INDIA [REFERRED TO]
SHAM LAL NARULA VS. COMMISSIONER OF INCOME TAX PUNJAB JAMMU AND KASHMIR HIMACHAL PRADESH AND PATIALA [REFERRED TO]
SECRETARY IRRIGATION DEPARTMENT GOVERNMENT OF ORISSA SECRETARY TO GOVERNMENT OF ORISSA VS. G C ROY:RAGHUNATH MOHAPATRA [REFERRED TO]
STATE OF BIHAR VS. SUBHASH SINGH [REFERRED TO]
CENTER FOR PUBLIC INTEREST LITIGATION VS. UNION OF INDIA [REFERRED TO]
ALOK SHANKER PANDEY VS. UNION OF INDIA [REFERRED TO]
EUREKA FORBES LIMITED VS. ALLAHABAD BANK [REFERRED TO]
HELLO MINERALS WATER P LTD VS. UNION OF INDIA [REFERRED TO]
COMMISSIONER OF INCOME-TAX PUNJAB JAMMU AND KASHMIR AND VS. SHAM LAL NARULA PATIALA [REFERRED TO]
LOK PRAHARI THROUGH ITS GENERAL SECRETARY VS. STATE OF UTTAR PRADESH [REFERRED TO]
DR. POORNIMA ADVANI VS. GOVERNMENT OF NCT [REFERRED TO]

JUDGEMENT

(1.) Heard Ms. Aishwarya Nagula, learned Counsel for the Writ Petitioner, Sri M. Srinu Babu, learned Assistant Government Pleader for MAUD and Sri A.S.C. Bose, learned Standing Counsel for the Municipal Corporation.

(2.) Having regard to the facts of the case, at the very outset, this Court is constrained to observe the sorry state of affairs prevailing in the Respondent No.2 - Corporation.

(3.) The case of the Petitioner is that the Petitioner has executed contractual works, which are described in Para 3 of the Affidavit; and that the said works were initially allotted on 9/3/2011 and were completed by the petitioner strictly following the terms and conditions, without any delay or remark from any quarter.

Click here to view full judgment.

CH BHASKARA RAO Vs. STATE OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address