REGENT COMPUTRONICS PVT. LTD.

Vinubhai Mohanbhai Zalavadiya Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

GANDABHAI DALPATBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
SETH LOON KARAN SETHIYA VS. IVAN E JOHN [REFERRED TO]
NATHUBHAI MERAMAN DARJI VS. SPAECIAL SECRETARY APPEALS [REFERRED TO]
HER HIGHNESS SHANTADEVI PRATAPSINHRAO GAEKWAD VS. SAVJIBHAI H PATEL [REFERRED TO]
BHAGWANBHAI KARAMANBHAI BHARVAD VS. AROGYANAGAR CO OP HOUSING SOCIETY LIMITED [REFERRED TO]
JHAVERBHAI SAVJIBHAI PATEL VS. KANCHANBEN NATHUBHAI PATEL [REFERRED TO]
JHAVERBHAI SAVJIBHAI PATEL VS. KANCHANBEN NATHUBHAI PATEL [REFERRED TO]
CHHIMIBEN HIRABHAI GOPALBHAI VS. STATE OF GUJARAT [REFERRED TO]
JALARAM DEVELOPERS VS. NILABEN MAHENDRAKUMAR VAIDYA [REFERRED TO]
GULABHAI RAVJIBHAI PATEL VS. BADRIPRASAD VITHALRAO BENDE [REFERRED TO]
NAVUJI LALJI VAGHELA VS. STATE OF GUJARAT [REFERRED TO]
PALANI VANNAN AND ORS. VS. KRISHNASWAMI KONAR AND ORS. [REFERRED TO]

JUDGEMENT

(1.) This petition was heard at length and arguments were concluded on 8.10.2020. The respective counsels had agreed that the petition be treated to have been heard finally.

(2.) Rule returnable forthwith. Concerned learned advocates appearing for the respective parties waive the service.

(3.) Heard Mr.Mehul Sharad Shah, learned counsel for the petitioner. Mr.K.M. Antani, learned AGP for the respondent Nos.1 to 5, Mr.Percy Kavina, learned Senior Counsel with Mr.D.K. Puj, learned advocate for respondent Nos.6 and 7, Mr.Rashesh Sanjanwala, learned Senior Counsel with Mr.D.K. Puj, learned counsel for respondent Nos.8 and 9, Mr.D.C. Dave, learned Senior Counsel with Mr.Jigar M. Patel, learned counsel for respondent No.12. Though served, nobody appeared for the rest of the respondents.

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VINUBHAI MOHANBHAI ZALAVADIYA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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