REGENT COMPUTRONICS PVT. LTD.

Gummadadala Venkatramaiah Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

MANAGER,RBI,BANGALORE V. S. MANI [REFERRED TO]
KEDAR NATH BAHL VS. STATE OF PUNJAB [REFERRED TO]
MUNICIPAL COMMITTEE AMRITSAR VS. HAZARA SINGH [REFERRED TO]
N C SINGHAL VS. UNION OF INDIA [REFERRED TO]
KUMARI SHRILEKHA VIDYARTHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
DIRECTOR INSTITUTE OF MANAGEMENT DEVELOPMENT U P VS. PUSHPA SRIVASTAVA [REFERRED TO]
MADHYAMIK SIKSHA PARISHAD U P VS. ANIL KUMAR MISHRA [REFERRED TO]
ASSISTANT EXCISE COMMISSIONER VS. ISSAC PETER [REFERRED TO]
STATE OF PUNJAB VS. BALDEV SINGH [REFERRED TO]
DELHI ADMINISTRATION VS. MANOHAR LAL [REFERRED TO]
DIVISIONAL CONTROLLER KSRTC VS. MAHADEVA SHETTY [REFERRED TO]
A UMARANI VS. REGISTRAR CO OPERATIVE SOCIETIES [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
RAJASTHAN STATE ROADWAYS TRANSPORT CORPORATION VS. PARAMJEET SINGH [REFERRED TO]

JUDGEMENT

(1.) Heard Sri M.S Prasad, learned Senior Counsel representing Mr.Srikanth Ch, learned Counsel for the appellants, Sri M.V. Rama Rao, learned Special Government Pleader for Services and Sri C. Haripreet, learned counsel appearing for the un-official respondents.

(2.) Feeling aggrieved and dissatisfied with the order dtd. 17/10/2022 passed in W.P.No.13137 of 2022 by the learned Single Judge, the unsuccessful writ petitioners preferred the present intra- court appeal under Clause 15 of Letters Patent.

(3.) The appellants have filed I.A.No.4 2022 to amend the cause title to the extent of 2nd respondent as 'Telangana State Remote Sensing Application Centre (TRAC) represented by its Director General and Chairman, Secretariat, Hyderabad' instead of 'The Director General and Chairman, Telangana State Remote Sensing Application Centre (TRAC)'.

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GUMMADADALA VENKATRAMAIAH Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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