REGENT COMPUTRONICS PVT. LTD.

Perna Ravindranath Thakur Appellant

V/S

High Court Of Telangana Respondents

Referred Judgements :-

SADHANA LODH V. NATIONAL INSURANCE CO. LTD [REFERRED TO]
NATIONAL INSURANCE CO. LTD. V. NICOLLETTA ROHTAGI [REFERRED TO]
RADHEY SHYAM AND ANOTHER V. CHHABI NATH [REFERRED TO]
JASWANT SUGAR MILLS LIMITED MEERUT VS. LAKSHMI CHAND [REFERRED TO]
NARESH SHRIDHAR MIRAJKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
DHULABHAI VS. STATE OF MADHYA PRADESH [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
SHALINI SHYAM SHETTY VS. RAJENDRA SHANKAR PATIL [REFERRED TO]
GANGA SARAN VS. CIVIL JUDGE HAPUR GHAZIABAD [REFERRED TO]
P SURENDRAN VS. STATE BY INSPECTOR OF POLICE [REFERRED TO]

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India praying to grant following reliefs:

(2.) The petitioner has arrayed the High Court, the I Additional Chief Judge, Secunderabad and the Chief Ministerial Officer (CMO), Office of I Additional Chief Judge, Secunderabad, as respondents.

(3.) On scrutiny, the Registry returned the writ petition raising following objection:

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PERNA RAVINDRANATH THAKUR Vs. HIGH COURT OF TELANGANA

Referred Judgements :-

JUDGEMENT

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