REGENT COMPUTRONICS PVT. LTD.

Diwanbha Rambha Vaghela Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

NARINDER SINGH AND ORS. VS. STATE OF PUNJAB AND ANR. [REFERRED TO]
MADAN MOHAN ABBOT VS. STATE OF PUNJAB [REFERRED TO]
NIKHIL MERCHANT VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
MANOJ SHARMA VS. STATE [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Learned advocate for the applicants does not press this application qua applicant no.1-Diwanbha Rambha Vaghela and seeks permission to withdraw this application qua him.

(2.) Permission, as sought for, is hereby granted.

(3.) Present application qua applicant no.1 stands disposed of as withdrawn.

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DIWANBHA RAMBHA VAGHELA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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