REGENT COMPUTRONICS PVT. LTD.

Rathod Bhupatsinh Dolatsinh Appellant

V/S

DISTRICT REGISTRAR, COOPERATIVE SOCIETIES Respondents

Referred Judgements :-

KRISHNA VS. CHATHAPPAN [REFERRED TO]
UNION OF INDIA VS. RAM CHARAN [REFERRED TO]
SHAKUNTALA DEVI JAM VS. KUNTAL KUMARI [REFERRED TO]
SITAL PRASAD SAXENA VS. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. S S AKOLKAR [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
RAM NATH SAO ALIAS RAM NATH SAHU VS. GOBARDHAN SAO [REFERRED TO]
PERUMAN BHAGVATHY DEVASWOM PERINADU VS. BHARGAVI AMMA [REFERRED TO]

JUDGEMENT

(1.) Heard learned advocate Mr. Himanshu Suthar for learned advocate Mr. Manish S. Shah for the petitioners and learned Assistant Government Pleader Mr. Dhawan Jayswal for the respondent-State.

(2.) Learned advocate Mr. Suthar has submitted a draft amendment to place on record application to condone the delay filed before the Gujarat State Co-operative Tribunal.

(3.) The same is allowed. To be carried out forthwith.

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RATHOD BHUPATSINH DOLATSINH Vs. DISTRICT REGISTRAR, COOPERATIVE SOCIETIES

Referred Judgements :-

JUDGEMENT

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