REGENT COMPUTRONICS PVT. LTD.

Ajitsingh Jagan Singh Yaduvanshi Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

OMWATI VS. STATE (DELHI ADMINISTRATION [REFERRED TO]
STATE OF BIHAR VS. RAMESH SINGH [REFERRED TO]
NIRANJAN SINGH KARAM SINGH PUNJABI ADVOCATE STATE OF MAHARASHTRA JITENDRA BHIMRAJ BIJJAYA VS. JITENDRABHIMRAJBIJJAYA:JITENDRABHIMRAJBIJJAYA:JITENDRA BHIMRAJ BIJJAYA:STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. PRIYA SHARAN MAHARAJ [REFERRED TO]
STATE OF MIZORAM VS. DR. C. SANGNGHINA [REFERRED TO]

JUDGEMENT

(1.) By way of this application, applicant has requested to quash and set aside the order dtd. 22/11/2021 passed by learned Special Judge, Partan below application Ex. 9 in Special ACB Case No. 4 of 2019.

(2.) Brief facts of the present case are as under:

(3.) Heard learned advocates for the applicant.

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AJITSINGH JAGAN SINGH YADUVANSHI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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