REGENT COMPUTRONICS PVT. LTD.

O.M. Debara Appellant

V/S

GOVERNMENT OF A.P. Respondents

Referred Judgements :-

M/S. KASTURI LAL LAXMI REDDY VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
RAM AND SHYAM COMPANY VS. STATE OF HARYANA [REFERRED TO]
SACHIDANAND PANDEY VS. STATE OF WEST BENGAL [REFERRED TO]
M I BUILDERS PVT LIMITED VS. RADHEY SHYAM SAHU [REFERRED TO]
CHAIRMAN AND MD BPL LIMITED VS. S P GURURAJ [REFERRED TO]
BOMBAY DYEING AND MFG CO LTD VS. BOMBAY ENVIRONMENT ACTION GROUP [REFERRED TO]
AKHIL BHARTIYA UPBHOKTA CONGRESS VS. STATE OF MADHYA PRADESH [REFERRED TO]
HUMANITY VS. STATE OF WEST BENGAL [REFERRED TO]
ROAD METAL INDUSTRY VS. SECRETARY TO GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
INSTITUTE OF LAW VS. NEERAJ SHARMA [REFERRED TO]
CITY INDUSTRIAL DEVELOPMENT THR. ITS MANAGING DIRECTOR VS. PLATINUM ENTERTAINMENT [REFERRED TO]

JUDGEMENT

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

(2.) Heard Mr. Gandra Mohan Rao, learned Senior Counsel representing Mr. Malla Reddy Gadipally, learned counsel for the petitioners, Mr. Godugu Mallesham, learned counsel representing Mr. T. Rajinikanth Reddy, learned Additional Advocate General, Mr. A. Venkatesh, learned Senior Counsel representing Mr. Sheelam Ashok Reddy, learned counsel for respondent No.3.

(3.) The brief facts of the case are:

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O.M. DEBARA Vs. GOVERNMENT OF A.P.

Referred Judgements :-

JUDGEMENT

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