REGENT COMPUTRONICS PVT. LTD.

Bajaj Finance Ltd. Appellant

V/S

Ld. District Collector, Navsari Respondents

Referred Judgements :-

TRANSCORE VS. UNION OF INDIA [REFERRED TO]
UNITED BANK OF INDIA VS. SATYAWATI TONDON [REFERRED TO]
BANK OF INDIA VS. PANKAJ DILIPBHAI HEMNANI [REFERRED TO]
BHARATBHAI RAMNIKLAL SATA PROP OF SATYAJEET TRADING CO VS. COLLECTOR AND DISTRICT MAGISTRATE [REFERRED TO]
AUTHRISED OFFICER CANARA BANK VS. SULAY TRADERS [REFERRED TO]
IDBI BANK LTD VS. HYTAISUN MAGENETICS LTD [REFERRED TO]
CONSUMER PROTECTION AND ANALYTIC COMMITTEE VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Heard learned advocate Mr. P.R. Abichandani for the petitioner and learned Assistant Government Pleader Mr. Dhawan Jayswal for the respondent-State through video conference.

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

(3.) Brief facts of the case are as under :

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BAJAJ FINANCE LTD. Vs. LD. DISTRICT COLLECTOR, NAVSARI

Referred Judgements :-

JUDGEMENT

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