REGENT COMPUTRONICS PVT. LTD.

Bhagubhai Fakirbhai Chaudhary Appellant

V/S

Ganjabhai Kesuriyabhai Chaudhary Respondents

Referred Judgements :-

KOLI NAGJIBHAI VARJAN VS. STATE OF GUJARAT AND ORS [REFERRED TO]
J.K. PATEL VS. DISTRICT COLLECTOR,MEHSANA [REFERRED TO]
RAGHO SINGH VS. MOHAN SINGH [REFERRED TO]
RATILAL CHUNILAL SOLANKI VS. SHANTILAL CHUNILAL SOLANKI [REFERRED TO]
SABURBHAI HEMABHAI CHAUHAN VS. STATE OF GUJARAT [REFERRED TO]
DARABSHA SORABJI VS. STATE OF GUJARAT [REFERRED TO]
HANSABEN BHAGWANBHAI RATNABHAI AND LEGAL GUARDIAN OF MINOR SANJAY VS. STATE OF GUJARAT [REFERRED TO]
KALPESHBHAI NATWARLAL PATEL VS. STATE OF GUJARAT [REFERRED TO]
TARABAI DAGDU NITANWARE VS. NARAYAN KERU NITANWARE [REFERRED TO]

JUDGEMENT

(1.) By way of present petition under Article 226 of the Constitution of India, the petitioner has prayed for following relief:

(2.) The Brief facts as emerged from the record of the petition, are as under :

(3.) Heard Mr. P.J.Mehta, learned advocate for the petitioners, Mr. P.P. Majmudar, learned advocate for the private respondents and Ms. Dhwani Tripathi, learned AGP for the respondent State.

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BHAGUBHAI FAKIRBHAI CHAUDHARY Vs. GANJABHAI KESURIYABHAI CHAUDHARY

Referred Judgements :-

JUDGEMENT

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