REGENT COMPUTRONICS PVT. LTD.

Chief Commissioner Appellant

V/S

P. Govind Reddy Respondents

Referred Judgements :-

UNION OF INDIA VS. T R VARNA [REFERRED TO]
SVENSKA HANDELSBANKEN VS. INDIAN CHARGE CHROME [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
JOINT COLLECTOR R R DISTRICT KHAIRATABAD VS. D NARASING [REFERRED TO]
KOVVURI SATYANARAYANAMURTHI VS. TETALI PYDAYYA [REFERRED TO]
T SYED FAKRUDDIN SAIB VS. KATTA RAMAYYA SETTI [REFERRED TO]
CATHOLIC MISSION PRESENTATION CONVENT BY MOTHER SUPERIOR VS. SUBBANNA GOUNDAN [REFERRED TO]
V CHANDRASEKARAN VS. ADMINISTRATIVE OFFICER [REFERRED TO]
JT. COLLECTOR RANGA REDDY DIST. VS. D. NARSING RAO [REFERRED TO]

JUDGEMENT

(1.) This common judgment and order will dispose of both writ appeal Nos.1105 of 2018 and 23 of 2022.

(2.) We have heard Mr. J.Ramachandra Rao, learned Senior Counsel and Additional Advocate General, Telangana, for the appellants and Mr. P.Sri Raghu Ram, learned Senior Counsel for the respondents.

(3.) Writ appeal No.1105 of 2018 arises out of writ petition No.9707 of 2009, whereas writ appeal No.23 of 2022 arises out of writ petition No.23913 of 2010. Both the writ petitions were disposed of by the common judgment and order dtd. 14/2/2017.

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CHIEF COMMISSIONER Vs. P. GOVIND REDDY

Referred Judgements :-

JUDGEMENT

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