REGENT COMPUTRONICS PVT. LTD.

AMITBHAI KANTILAL JAYSWAL Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

STATE OF GUJARAT V. PATEL RAGHAV NATHA [REFERRED TO]
BHAGWANJI BAWANJI PATEL V. STATE OF GUJARAT [REFERRED TO]
STATE OF GUJARAT VS. PATIL RAGHAV NATHA [REFERRED TO]
MOHAMAD KAVI MOHAMAD AMIN VS. FATMABAI IBRAHIM [REFERRED TO]
BHANABHAI MORARBHAI SOLANKI VS. STATE OF GUJARAT [REFERRED TO]
CHANDULAL GORDHANDAS RANODRIYA VS. STATE OF GUJARAT THRO SECRETARY [REFERRED TO]
BHARATBHAI NARANBHAI VEGDA VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) With the consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing. Draft amendment is allowed in terms of draft. The same shall be carried out forthwith.

(2.) By this writ petition, the petitioner has prayed for the following relief:

(3.) The brief facts of the case leading to filing of the present writ petition are as under:

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AMITBHAI KANTILAL JAYSWAL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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