REGENT COMPUTRONICS PVT. LTD.

STATE OF ANDHRA PRADESH Appellant

V/S

MARGADARSI FINANCIERS Respondents

Referred Judgements :-

SHANKAR SINHA V. STATE OF BIHAR: [REFERRED TO]
V.SUDEER V. BAR COUNCIL OF INDIA: [REFERRED TO]
JAYENDRA SARASWATI SWAMIGAL @SUBRAMANIAM V. STATE OF TAMIL NADU: [REFERRED TO]
SUPREME COURT ADVOCATES ON RECORD ASSOCIATION S P GUPTA VS. UNION OF INDIA [REFERRED TO]
INDIAN COUNCIL OF LEGAL AID AND ADVICE VS. BAR COUNCIL OF INDIA [REFERRED TO]
HANIRAJL CHULANI VS. BAR COUNCIL OF MAHARASHTRA AND GOA [REFERRED TO]
CHAIRMAN AND MD BPL LIMITED VS. S P GURURAJ [REFERRED TO]
STATE OF UTTAR PRADESH VS. JOHRI MAL [REFERRED TO]
ASHOK TANWAR VS. STATE OF H P [REFERRED TO]
PARAMJIT SINGH SADANA VS. STATE OF A P [REFERRED TO]

JUDGEMENT

(1.) SINCE all these matters involve a common questions of law, they are being taken up together for disposal, though each varies on facts.

(2.) IN W. A. 1215 of 2008 and W. A. (SR)109236 of 2008 the State of A. P is the appellant, filed as against the interim orders of suspending the impugned proceedings by the learned Single Judge in W. P. M. P. . No. 25088 and 25089 of 2008 in W. P. 19231 of 2008.

(3.) WHEN these appeals came up for hearing, at the request and consent of the counsel on either side, the main writ petition in W. P. 19231 of 2008 itself was taken up for final disposal.

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STATE OF ANDHRA PRADESH Vs. MARGADARSI FINANCIERS

Referred Judgements :-

JUDGEMENT

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