REGENT COMPUTRONICS PVT. LTD.

Harsh Khodidas Korat Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

LIVE OAK RESORT P LTD. AND ANOTHER VS. PANCHGANI HILL STATION MUNICIPAL COUNCIL AND ANOTHER [REFERRED TO]
STATE OF HARYANA AND ANR. VS. HITKARI POTTERIES LTD. AND ANR. [REFERRED TO]
SIMANDHAR SWAMI ARADHNA TRUST VS. STATE OF GUJARAT AND OTHERS OF [REFERRED TO]
SHREE RAM URBAN INFRASTRUCTURE VS. STATE OF MAHARASHTRA [REFERRED TO]
M VENUGOPAL VS. DIVISIONAL MANAGER LIFE INSURANCE CORPORATION OF INDIA MACHILIPATNAM A P [REFERRED TO]
S B INTERNATIONAL LIMITED VS. ASSTT DIRECTOR GENERAL OF FOREIGN TRADE [REFERRED TO]
SRINIVASAN RAO VS. LAND TRIBUNAL SEDAM [REFERRED TO]
UNION OF INDIA VS. INDIAN CHARGE CHROME [REFERRED TO]
LIVE OAK RESORT PRIVATE LIMITED VS. PANCHGANI HILL STATION MUNICIPAL COUNCIL [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
KULDEEP SINGH VS. GOVT OF NCT OF DELHI [REFERRED TO]
ESHA EKTA APARTMENTS CO-OPERATIVE VS. MUNICIPAL CORPORATION OF MUMBAI [REFERRED TO]

JUDGEMENT

(1.) The present petitioners by way of present petitions under Article 226 of the Constitution of India have challenged the communication dtd. 15/12/2020 in Special Civil Application No.4064 of 2021, communication dtd. 22/1/2021 in Special Civil Application No.4067 of 2021 and communication dtd. 15/12/2020 in Special Civil Application No.4069 of 2021, by the respondent authority.

(2.) The brief facts giving rise to the present petition being Special Civil Application No.4064 of 2021 are as follows:

(3.) Heard learned advocate Mr. A.R. Thacker for the respective petitioners, learned Assistant Government Pleader Ms. Jyoti Bhatt for the respondent No.1 - State and learned advocate Mr. H.S. Munshaw for the respondent No.3. Today, the present petitions are heard for final disposal.

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HARSH KHODIDAS KORAT Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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