REGENT COMPUTRONICS PVT. LTD.

Industrial Jewls Pvt. Ltd. Appellant

V/S

Shardaben Arvindkumar Dodia Respondents

Referred Judgements :-

UNION OF INDIA VS. GIRIRAJ SHARMA [REFERRED TO]
KENDRIYA VIDYALAYA SANGATHAN VS. S C SHARMA [REFERRED TO]
ALLAHABAD JAL SANSTHAN VS. DAYA SHANKAR RAI [REFERRED TO]
U P STATE BRASSWARE CORPORATION LTD VS. UDAI NARAIN PANDEY [REFERRED TO]
J K SYNTHITICS LTD VS. K P AGRAWAL [REFERRED TO]
R M PARMAR VS. GUJARAT ELECTRICITY BOARD BARODA [REFERRED TO]
DEEPALI GUNDU SURWASE VS. KRANTI JUNIOR ADHYAPAK MAHAVIDYALAYA [REFERRED TO]

JUDGEMENT

(1.) The petitioner has preferred the present petition under Articles 226 and 227 of the Constitution of India for the following prayers.

(2.) The brief facts of the present case is as under:-

(3.) Heard Mr.Jigar Patel, learned counsel for the petitioner and Mr.V. K. Singh, learned counsel for the respondent, at length, through video conferencing.

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INDUSTRIAL JEWLS PVT. LTD. Vs. SHARDABEN ARVINDKUMAR DODIA

Referred Judgements :-

JUDGEMENT

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