REGENT COMPUTRONICS PVT. LTD.

Trivedi Arvindbhai Hargovanbhai Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

MEHSANA DIST.COOPERATIVE SALES AND PURCHASE UNION LTD. AND ANR. V. STATE OF GUJARAT AND ORS. [REFERRED TO]
ATMA RAM AMIN CHAND JISUKH RAM S B S AMARSURJIT SINGH GANGA RAM GANGA SINGH JAGADISH MOTA BASTI BRIJ LAL GANPAT TH HARNATH SINGH MANI RAM SHRI HANUMAN PRASAD SANTA SINGH RAJA RAM LALA BALRAJ VS. STATE OF PUNJAB [REFERRED TO]
NANHOO MAL VS. HIRA MAL [REFERRED TO]
GUJARAT UNIVERSITY VS. N U RAJGURU [REFERRED TO]
ELECTION COMMISSION OF INDIA VS. ASHOK KUMAR [REFERRED TO]
SANT SADGURU JANARDAN SWAMI MOINGIRI MAHARAJ SAHAKARI DUGDHA UTPADAK SANSTHA VS. STATE OF MAHARASHTRA [REFERRED TO]
D SAIBABA VS. BAR COUNCIL OF INDIA [REFERRED TO]
MANDA JAGANATH VS. K S RATHNAM [REFERRED TO]
AMRELI DIST CO OPERATIVE SALE AND PURCHASE UNION LIMITED VS. STATE OF GUJARAT [REFERRED TO]
P P F AND S B K VS. S MANDLI LTD [REFERRED TO]
MEHSANA DISTRICT CO OPERATIVE SALES AND PURCHASE UNION LIMITED VS. STATE OF GUJARAT [REFERRED TO]
MEHSANA DISTRICT CO OP PURCHASE AND SALES UNION LIMITED VS. DHADHUSAN BEEJ UTPADAK RUPANTARE AND VECHAN KARMACHARI SAHKARI MANDALI LIMITED [REFERRED TO]
KANUBHAI CHHAGANBHAI PATEL VS. DIRECTOR OF AGRICULTURAL MARKETNG AND RURAL FINANCE [REFERRED TO]
DAHEDA GROUP SEVA SAHAKARI MANDLI LIMITED VS. R D ROHIT AUTHO OFFICER and CO OPERATIVE OFFICER MARKETING [REFERRED TO]
SHAJI K. JOSEPH VS. V. VISWANATH & ORS. [REFERRED TO]
MANDROPUR (FATEHPUR) JUTH SEVA SAHKARI MANDALI LIMITAD VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) We have heard Shri Mihir Joshi, the learned Senior Advocate assisted by Shri Dipen Desai, the learned counsel appearing for the appellants, Ms. Manisha Lavkumar Shah, the learned Government Pleader assisted by Ms. Aishvarya Gupta, the learned Assistant Government Pleader appearing for the State - respondent and Shri V.C.Vaghela, the learned counsel appearing for the respondent societies.

(2.) As the issues raised in all the captioned appeals are the same and the challenge in all the appeals is also to the self same order passed by the learned Single Judge of this Court, those were taken up for hearing analogously.

(3.) For the sake of convenience the Letters Patent Appeal No.685 of 2020 in the Special Civil Application No.10865 of 2020 is treated as the lead matter.

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TRIVEDI ARVINDBHAI HARGOVANBHAI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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