REGENT COMPUTRONICS PVT. LTD.

State Of Telangana Appellant

V/S

Tushar Vellapally Respondents

Referred Judgements :-

H N RISHBUD VS. STATE OF DELHI [REFERRED TO]
S A L NARAYAN ROW N D MEHROTRA VS. ISHWARLAL BHAGWANDAS VRAJLAL KEWALDAS [REFERRED TO]
S A L NARAYAN ROW N D MEHROTRA VS. ISHWARLAL BHAGWANDAS VRAJLAL KEWALDAS [REFERRED TO]
E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
KARTAR SINGH KRIPA SHANKAR RAI VS. STATE OF PUNJAB [REFERRED TO]
PARKASH SINGH BADAL VS. STATE OF PUNJAB [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
HEMA MISHRA VS. STATE OF U.P. [REFERRED TO]
ARNESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
MOHAN LAL VS. STATE OF PUNJAB [REFERRED TO]
ROMILA THAPAR AND ORS VS. UNION OF INDIA AND ORS [REFERRED TO]

JUDGEMENT

(1.) This judgment and order will dispose of writ appeal Nos.36, 37, 41, 42, 43 and 44 of 2023.

(2.) With the consent of learned counsel for the parties, all the writ appeals have been taken up for final hearing at the admission stage itself.

(3.) All the writ appeals arise out of the common judgment and order dtd. 26/12/2022 of the learned Single Judge disposing of writ petition Nos.39767, 40733, 42228, 43144 and 43339 of 2022.

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STATE OF TELANGANA Vs. TUSHAR VELLAPALLY

Referred Judgements :-

JUDGEMENT

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