REGENT COMPUTRONICS PVT. LTD.

Syed Taheruddin Ali Appellant

V/S

STATE OF A.P. Respondents

Referred Judgements :-

COMMISSIONER OF POLICE,BOMBAY VS. GORDHANDAS BHANJI [REFERRED TO]
KIRAN SINGH VS. CHAMAN PASWAN [REFERRED TO]
PARBHANI TRANSPORT CO OPERATIVE SOCIETY LIMITED VS. REGIONAL TRANSPORT AUTHORITY AURANGABAD [REFERRED TO]
STATE OF GUJARAT VS. PATIL RAGHAV NATHA [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
S N MUKHERJEE VS. UNION OF INDIA [REFERRED TO]
TANDON BROTHERS VS. STATE OF WEST BENGAL [REFERRED TO]
DIPAK CHANDRA RUHIADAS VS. CHANDAN KUMAR SARKAR [REFERRED TO]
SECRETARY AND CURATOR VICTORIA MEMORIAL HALL VS. HOWRAH GANATANTRIK NAGRIK SAMITY [REFERRED TO]
KRANTI ASSOCIATES PVT LTD VS. SH MASOOD AHMED KHAN [REFERRED TO]
S SANTHANM VS. STATE OF A P [REFERRED TO]
JT. COLLECTOR RANGA REDDY DIST. VS. D. NARSING RAO [REFERRED TO]

JUDGEMENT

(1.) Heard the Learned Counsel appearing on behalf of the Petitioners and the Learned Government Pleader for Revenue appearing on behalf of Respondents No.1 to 4 and learned counsel appearing on behalf of respondents.

(2.) The Petitioner approached the Court seeking prayer in W.P.Nos.14112 of 2014 as under :

(3.) The relevant portion of the orders impugned dtd. 1/2/2014 in Case No.F1/2200/2009, reads as under:

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SYED TAHERUDDIN ALI Vs. STATE OF A.P.

Referred Judgements :-

JUDGEMENT

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