REGENT COMPUTRONICS PVT. LTD.

Pratapbhai Samatbhai Parmar Appellant

V/S

Kanabhai Boghabhai Jhankat Respondents

Referred Judgements :-

SALEM ADVOCATE BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
D V PAUL VS. MANISHA LALWANI [REFERRED TO]
GOWRI AMMAL VS. MURUGAN [REFERRED TO]
RAKESH KUMAR VS. STATE OF PUNJAB AND ORS. [REFERRED TO]

(1.) Rule.

(2.) By way of this petition under Articles 226 and 227 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) Heard learned advocate Mr. Pratik K. Khubchandani with learned advocate Mr. Dhaval D. Vyas for the petitioner.