REGENT COMPUTRONICS PVT. LTD.

NIKIBEN SANJAYBHAI PATEL Appellant

V/S

HEMCHANDRACHARYA NORTH GUJARAT UNIVERSITY Respondents

Referred Judgements :-

KRISHNA S O BULAJI BORATE VS. STATE OF MAHARASHTRA [REFERRED TO]
PU MYLLAI HLYCHHO VS. STATE OF MIZORAM [REFERRED TO]
B P SINGHAL VS. UNION OF INDIA [REFERRED TO]
HARSHADBHAI SHANTILAL SHAH VS. STATE OF GUJARAT [REFERRED TO]
JAGDISHBHAI MAFATLAL PATEL VS. STATE OF GUJARAT [REFERRED TO]
CHEVITI VENKANNA YADAV VS. STATE OF TELANGANA [REFERRED TO]

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the petitioners have prayed for the following reliefs :

(2.) Facts giving rise to this petition may be summarized as under :

(3.) In view of the aforesaid order passed by the Division Bench, by order dated 10th September, 2019, the petition was admitted by issuing Rule. Thereafter, the matter was heard at length on 27th August, 2018.

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NIKIBEN SANJAYBHAI PATEL Vs. HEMCHANDRACHARYA NORTH GUJARAT UNIVERSITY

Referred Judgements :-

JUDGEMENT

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