REGENT COMPUTRONICS PVT. LTD.

Gottipati Chandra Sekhar Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]
PRIYANKA SRIVASTAVA VS. STATE OF U.P. [REFERRED TO]
A.C. NARAYANAN VS. STATE OF MAHARASHTRA AND ANOTHER [REFERRED TO]
SAU. KAMALSHIVAJI POKARNEKAR VS. THE STATE OF MAHARASHTRA AND OTHERS [REFERRED TO]
COMMISSIONER OF POLICE VS. DEVENDER ANAND [REFERRED TO]
SKODA AUTO VOLKSWAGEN INDIA PRIVATE LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
M/S NEEHARIKA INFRASTRUCTURE PRIVATE LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) The present Writ Petition is filed by the petitioner under Article - 226 of the Constitution of India seeking the following relief:

(2.) Heard Mr. S. Ravi, learned Senior Counsel representing M/s. R.S. Associates, learned counsel for the petitioner and Mr. L. Ravichander, learned Senior Counsel representing Mr. Deepak Misra, learned counsel for respondent No.4 and learned Assistant Government Pleader for Home appearing on behalf of respondent Nos.1 to 3.

(3.) FACTS:

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GOTTIPATI CHANDRA SEKHAR Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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