REGENT COMPUTRONICS PVT. LTD.

R S RATHOR Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

NATURAL GAS COMMISSION VS. UTPAL KUMAR BASU. [REFERRED TO]
DINESH CHANDRA GAHTORI VS. CHIEF OF ARMY STAFF AND ANOTHER [REFERRED TO]
KUSUM INGOTS AND ALLOYS LIMITED VS. UNION OF INDIA [REFERRED TO]
MUSARAF HOSSAIN KHAN VS. BHAGHEERATHA ENGG [REFERRED TO]
OM PRAKASH SRIVASTAVA VS. UNION OF INDIA [REFERRED TO]
ALCHEMIST LIMITED VS. STATE BANK OF SIKKIM [REFERRED TO]
EASTERN COALFIELDS LTD VS. KALYAN BANERJEE [REFERRED TO]
RAJENDRAN CHINGARAVELU VS. R K MISHRA ADDL COMMISSIONER OF IT [REFERRED TO]
RAJENDRA KUMAR MISHRA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) WE have heard learned counsel Mr. Nagesh Sood for the petitioner and Mrs. Vasavdatta Bhatt for the respondents.

(2.) LEARNED counsel for the respondents Mrs. Vasavdatta Bhatt raised preliminary objection that this Court does not have territorial jurisdiction to hear the matter as no part of the case of actin has arisen within the jurisdiction of the Gujarat High Court.

(3.) FROM the aforesaid discussion, the decisions relied by the learned counsel for the petitioner are not applicable to the facts of the instant case and hence, they are not helpful.

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R S RATHOR Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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