REGENT COMPUTRONICS PVT. LTD.

Pravinsinh Hematsinh Zala Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
K R LAKSHMANAN VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF ANDHRA PRADESH VS. MCDOWELL AND CO [REFERRED TO]
STATE OF BIHAR VS. BIHAR DISTILLERY LIMITED [REFERRED TO]
STATE OF M P VS. RAKESH KOHLI [REFERRED TO]
PGF LTD VS. UNION OF INDIA [REFERRED TO]
RAJBALA & OTHERS VS. STATE OF HARYANA & OTHERS [REFERRED TO]
BINOY VISWAM VS. UNION OF INDIA AND OTHERS [REFERRED TO]
SHAYARA BANO VS. UNION OF INDIA AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Since the issues raised in both the captioned writ application are interrelated, those were taken up for hearing analogously and are being disposed of by this common judgment and order.

(2.) We first take up the Special Civil Application No.23321 of 2019 for consideration.

(3.) By this writ application under Article 226 of the Constitution of India, the writ applicants, in their capacity as the elected Directors of the respondent No.6-Jamnagar District Cooperative Bank Ltd. (for short "the Bank"), have prayed for the following reliefs;

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PRAVINSINH HEMATSINH ZALA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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