REGENT COMPUTRONICS PVT. LTD.

VAKA SRINIVASA REDDY Appellant

V/S

GOVERNMENT OF A P Respondents

Referred Judgements :-

S.M. YAHYA QUADRI V. DISTRICT COLLECTOR [REFERRED TO]
C. PADMA V. DEPUTY SECRETARY TO GOVERNMENT OF T.N. [REFERRED TO]
GOVERNMENT OF A.P. AND ANOTHER V. SYED AKBAR [REFERRED TO]
GULAM MUSTAFA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF PUNJAB VS. SADHU RAM [REFERRED TO]
CHANDRAGAUDA RAMGONDA PATIL VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF KERALA VS. M BHASKARAN PILLAI [REFERRED TO]
NORTHERN INDIAN GLASS INDUSTRIES VS. JASWANT SINGH [REFERRED TO]
TAMIL NADU HOUSING BOARD VS. KEERAVANI AMMAL [REFERRED TO]
STATE OF ANDHRA PRADESH VS. K VENKAYYA [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. SYED AKBAR [REFERRED TO]
EDUPALLI DASARADA RAMA RAO VS. ONGOLE MUNICIPALITY [REFERRED TO]
KOPPULA NARASIAH VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
INDIAN VEGETARIAN CONGRESS VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) THIS Court issued Rule Nisi on 27. 11. 2008 and granted interim direction in WP MP No. 33502 of 2008. Respondent no. 8 was impleaded as per the order made by this Court on 3. 8. 2009 in WP MP no. 35537 of 2008.

(2.) RESPONDENTS 3, 5 and 6 in the writ petition filed WV MP No. 1764 of 2009. Respondent No. 4 filed counter-affidavit. R7 and R8 also filed counter-affidavits. WV mp No. 2455 of 2009 is filed by R8, the party who was impleaded as aforesaid shown as R9 in the vacate application to vacate the interim order. The writ petitioners filed reply affidavits to the counter-affidavit filed by R4.

(3.) WHEN these applications came up for hearing, the Counsel on record made a request for final disposal of the writ petition and in view of the same the writ petition itself is being disposed of finally.

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VAKA SRINIVASA REDDY Vs. GOVERNMENT OF A P

Referred Judgements :-

JUDGEMENT

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