REGENT COMPUTRONICS PVT. LTD.

M/S. Exotic Granites Export, Rep. By Its Managing Partner Appellant

V/S

State Of Telangana, Re. By Its Secretary, Ind. And Com.(M Respondents

Referred Judgements :-

GANGES MANUFACTURING CO. V. SURAJMULI [REFERRED TO]
MUNICIPAL CORPORATION OF BOMBAY V. THE SECRETARY OF STATE [REFERRED TO]
DHARAMPAL PREMCHAND LIMITED V. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. ANGLO AF GHAN AGENCIES CIVIL APPEALS NOS 973 TO 975 OF 1967 THE UNION OF INDIA IN ALL THE APPEALS APPELLANT V OM PRAKASH [REFERRED TO]
PATEL NARSHI THAKERSHI VS. PRADYUMANSINGHJI ARJUNSINGHJI [REFERRED TO]
MOTILAL PADAMPAT SUGAR MILLS COMPANY LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
D C M LIMITED VS. UNION OF INDIA [REFERRED TO]
PAWAN ALLOYS AND CASTING PVT LIMITED MEERUT VS. U P STATE ELECTRICITY BOARD [REFERRED TO]
G RAGHAVA DAS VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
MURALI V VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
KATTA RAMESH VS. BRANCH MANAGER STATE BANK OF INDIA [REFERRED TO]
M/S S.V.A. STEEL RE-ROLLING MILLS LTD. VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) Since these two Writ Petitions are connected, this Court deems it appropriate to dispose of these writ petitions by way of this common order. For the sake of convenience, this Court deems it appropriate to refer to the status of the parties as arrayed in W.P. No.16298 of 2008.

(2.) W.P.16298 of 2008 is filed under Art. 226 of the Constitution of India, for the following relief:

(3.) W.P.No.1234 of 2009 is filed under Art. 226 of the Constitution of India, for the following relief:

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M/S. EXOTIC GRANITES EXPORT, REP. BY ITS MANAGING PARTNER Vs. STATE OF TELANGANA, RE. BY ITS SECRETARY, IND. AND COM.(M

Referred Judgements :-

JUDGEMENT

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