REGENT COMPUTRONICS PVT. LTD.

Ravikanti Venkatesham Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

VANGALA KASTURI RANGACHARYULU V. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
SUMIT MEHTA VS. STATE OF N.C.T. OF DELHI [REFERRED TO]
GANNI BHASKARA RAO VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Smt. N.V.R. Rajya Lakshmi, learned counsel representing learned Deputy Solicitor General of India appearing on behalf of respondent No.2.

(2.) The petitioner has approached the Court seeking the following relief:

(3.) The case of the petitioner, in brief, is as follows:

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RAVIKANTI VENKATESHAM Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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