REGENT COMPUTRONICS PVT. LTD.

Merugu Gopal 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 Mr.C.Naresh Reddy, learned counsel for the petitioner and Mr.Gadi Praveen Kumar, learned Deputy Solicitor General of India, for the respondents.

(2.) The petitioner approached this Court seeking the relief as under:

(3.) The case of the petitioner in brief:

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MERUGU GOPAL Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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