LAWS(GJH)-2022-4-1148

KHORAJIYA SHARIFABEN MAMAD Vs. STATE OF GUJARAT

Decided On April 12, 2022

Khorajiya Sharifaben Mamad Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

GUJARAT UNIVERSITY VS. N U RAJGURU [REFERRED TO]
MEHSANA DISTRICT CO OPERATIVE SALES AND PURCHASE UNION LIMITED VS. STATE OF GUJARAT [REFERRED TO]
DAHEDA GROUP SEVA SAHAKARI MANDLI LIMITED VS. R D ROHIT AUTHO OFFICER and CO OPERATIVE OFFICER MARKETING [REFERRED TO]

JUDGEMENT

(1.) The present writ application has been filed under Article 226 of the Constitution of India, seeking the following reliefs:-

(2.) The brief facts giving rise to the present writ application, which read thus:-

(3.) Heard Mr.B.T.Rao, the learned advocate appearing for the writ-applicants.

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ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

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