P. KRISHNA MURTHY Vs. COMMISSIONER OF SERICULTURE ANDHRA PRADESH
LAWS(SC)-2014-7-41
SUPREME COURT OF INDIA
Decided on
July 01,2014
P. Krishna Murthy
Appellant
VERSUS
The Commissioner of Sericulture Andhra Pradesh
Respondents
Referred Judgements :-
BALRAM GUPTA V. UNION OF INDIA AND ANR. [REFERRED TO]J N SRIVASTAVA VS. UNION OF INDIA [REFERRED TO]
Cited Judgements :-
SADIQ SHAFI QURESHI VS. UNION BANK OF INDIA [LAWS(BOM)-2022-3-157] [REFERRED TO]JUDGEMENT
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(1.)Leave granted.
(2.)These appeals are directed against the judgment and order dated 3.7.2008 passed by Andhra Pradesh High Court in Writ Petition No. 18423 of 2007 and 18697 of 2007 whereby the High Court set aside the common order dated 9.4.2007 passed by Andhra Pradesh Administrative Tribunal at Hyderabad in O.A. No. 6325 of 2006 and O.A. No. 7370 of 2006.
(3.)The facts of the case lie in a narrow compass.
(2.)These appeals are directed against the judgment and order dated 3.7.2008 passed by Andhra Pradesh High Court in Writ Petition No. 18423 of 2007 and 18697 of 2007 whereby the High Court set aside the common order dated 9.4.2007 passed by Andhra Pradesh Administrative Tribunal at Hyderabad in O.A. No. 6325 of 2006 and O.A. No. 7370 of 2006.
(3.)The facts of the case lie in a narrow compass.
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