REGENT COMPUTRONICS PVT. LTD.

S.VENUGOPAL Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

RAJESH PRAVINCHANDRA RAJYAGURU VS. GUJARAT WATER SUPPLY AND SEWERAGE BOARD [REFERRED TO]
SURYA KANT KADAM VS. STATE OF KARNATAKA [REFERRED TO]
GOVIND PRAKASH VERMA VS. LIFE INSURANCE CORPORATION OF INDIA [REFERRED TO]
MUMTAZ YUNUS MULANI VS. STATE OF MAHARASHTRA [REFERRED TO]
PUNJAB STATE POWER CORPORATION LIMITED VS. NIRVAL SINGH [REFERRED TO]
STATE OF MADHYA PRADESH AND ORS. VS. AMIT SHRIVAS [REFERRED TO]
STATE OF UTTAR PRADESH VS. PREMLATA [REFERRED TO]

JUDGEMENT

(1.) This writ petition is filed seeking the following relief:

(2.) Heard Sri Putta Krishna Reddy, learned counsel for the petitioner and Sri G.Vidya Sagar, learned Senior Counsel representing Sri M.Ram Mohan Reddy, learned counsel for respondent Nos.2 to 4.

(3.) Brief facts of the case are as follows :-

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S.VENUGOPAL Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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