LAWS(APH)-2018-8-9

G RAMAKRISHNA REDDY Vs. STATE OF ANDHRA PRADESH REP BY ITS PUBLIC PROSECUTOR, HIGH COURT OF ANDHRA PRADESH AND ANOTHER

Decided On August 13, 2018

G RAMAKRISHNA REDDY Appellant

V/S

State Of Andhra Pradesh Rep By Its Public Prosecutor, High Court Of Andhra Pradesh And Another Respondents

Referred Judgements :-

JAGADISH RAI AGRWAL VS. STATE OF A P [REFERRED TO]
APARNA A SHAH VS. SHETH DEVELOPERS PVT LTD [REFERRED TO]

JUDGEMENT

(1.) The point for determination is:

(2.) The factual matrix of the case is thus:

(3.) Heard arguments of Sri M. Jagadish Kumar, learned counsel for petitioner and Sri K. Chaitanya, learned counsel for 2nd respondent.

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ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

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