REGENT COMPUTRONICS PVT. LTD.

Manish G. Gagwani Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

UNION OF INDIA V. BHAGWANT SINGH [REFERRED TO]
K.R. ERRY V. THE STATE OF PUNJAB [REFERRED TO]
VIJAY L. MEHROTRA V. STATE OF U.P. AND OTHERS [REFERRED TO]
STATE OF MADHYA PRADESH VS. RANNOJIRAO SHINDE IN C A NO 1730 OF 1966 2 KRISHNARAO SHINDE IN C A NO 1731 OF 1966 [REFERRED TO]
DEOKINANDAN PRASAD VS. STATE OF BIHAR [REFERRED TO]
D S NAKARA VS. UNION OF INDIA [REFERRED TO]
STATE OF WEST BENGAL VS. HARESH C BANERJEE [REFERRED TO]
S K DUA VS. STATE OF HARYANA [REFERRED TO]
BHAGWANT SINGH S/O NANAK SINGH VS. UNION OF INDIA [REFERRED TO]
SULEKHA A VS. N. A. DAS [REFERRED TO]
STATE OF JHARKHAND VS. JITENDRA KUMAR SRIVASTAVA [REFERRED TO]
D.D. TEWARI VS. UTTAR HARYANA BIJLI VITRAN NIGAM LTD. [REFERRED TO]
N K SHAH & 40 VS. PHYSICAL RESEARCH LABORATORY & 1 [REFERRED TO]
UNA NAGAR PALIKA VS. KALIBEN BALUBHAI MAKWANA & ANR [REFERRED TO]
RAJASTHAN STATE ROAD TRANSPORT CORPORATION AND OTHERS VS. GOVERDHAN LAL SONI AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) Civil Applications for bringing legal heirs on record and Civil Applications for condonation of delay are filed in Special Civil Application Nos.13014/2017, 13023/2017, 13037/2017 and 13038/2017.

(2.) Considering the averments made in Civil Applications for condonation of delay, the same are allowed and delay caused in preferring the Civil Applications for bringing legal heirs on record is ordered to be condoned. Civil Applications for delay are disposed of accordingly.

(3.) Civil Applications for bringing the legal heirs on record are also allowed and disposed of. Cause title be amended accordingly of the respective Special Civil Applications.

Click here to view full judgment.

MANISH G. GAGWANI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address