(1.) Mr. Prabhakar Sripada, learned Senior Counsel representing Mr. K.Raghunatha Rao, learned counsel for the petitioners in P.I.L.No.135 of 2012.
(2.) In P.I.L.No.135 of 2012, the petitioners seek a direction to the Union of India to issue a notification under Sec. 5 of the Delhi Special Police Establishment Act, 1946, extending the jurisdiction of the Central Bureau of Investigation (CBI) to the subject matter covered by G.O.Ms.No.310, dtd. 13/12/2006 issued by the erstwhile State of Andhra Pradesh. The petitioners also seek a direction to the CBI to take up the consequential investigation into the subject matter of Memorandum of Understanding (MoU)/Sale/Agreement of lands done at unconscionably low prices and in a non-transparent manner entered into by the erstwhile Government of Andhra Pradesh with M/s.IMG Bharata Academies Private Limited (hereinafter referred to as 'the Company'). The petitioners further seek a direction to direct the Central Vigilance Commission (CVC) to exercise the power of superintendence in the investigation conducted by the CBI.
(3.) In P.I.L.No.161 of 2012, the petitioner seeks a direction to CBI to conduct investigation into the subject matter of Memorandum of Understanding/Sale/Agreement of lands done at unconscionably low prices and in a non- transparent manner entered into by the erstwhile Government of Andhra Pradesh with the Company and to prosecute the culprits based on the investigation.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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