REGENT COMPUTRONICS PVT. LTD.

S. Ravinder Reddy Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

KODITHALA KESHAVULU V. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
GADDE VENKATESWARA RAO VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
SURAJ LAMP AND INDUSTRIES PVT LTD VS. STATE OF HARYANA [REFERRED TO]
S VEERA REDDY VS. CH CHANDRAIAH [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for petitioners Sri O.Manohar Reddy, learned Assistant Government Pleader for Revenue and though notices are served on respondents 5 and 6, no appearance is entered.

(2.) This writ petition is filed seeking relief as under:

(3.) To the extent necessary, the facts as averred in the affidavit and material placed on record, reflect as under.

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S. RAVINDER REDDY Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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