REGENT COMPUTRONICS PVT. LTD.

Mancharam Samaram Meena Appellant

V/S

State Of Gujarat And Ors Respondents

Referred Judgements :-

UNION OF INDIA AND OTHERS VS. PARASMAL RAMPURIA [REFERRED TO]
ADDITIONAL SECRETARY TO THE GOVERNMENT OF INDIA VS. ALKA SUBHASH GADIA [REFERRED TO]
N K BAPNA VS. UNION OF INDIA [REFERRED TO]
SUBHASH MULJIMAL GANDHI VS. L HIMINGLIANA [REFERRED TO]
SAYED TAHER BAWAMIYA VS. JOINT SECRETARY TO THE GOVERNMENT OF INDIA [REFERRED TO]
STATE OF MAHARASHTRA VS. PUBLIC CONCERN FOR GOVERNANCE TRUST [REFERRED TO]
STATE OF MAHARASHTRA VS. BHAURAO PUNJABRAO GAWANDE [REFERRED TO]

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent is at the instance of an unsuccessful writ - applicant of an application under Article 226 of the Constitution of India and is directed against the order dated 23rd August, 2012, passed by the learned Single Judge, by which her Ladyship, dismissed the writ application.

(2.) The facts giving rise to this appeal may be summarized as under;

(3.) Being dissatisfied with the order passed by the learned Single Judge, the appellant has come up with this appeal.

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MANCHARAM SAMARAM MEENA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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