REGENT COMPUTRONICS PVT. LTD.

Ilaben Mahendrabhai Gohil Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

NARINDER SINGH AND ORS. VS. STATE OF PUNJAB [REFERRED TO]
MADAN MOHAN ABBOT VS. STATE OF PUNJAB [REFERRED TO]
NIKHIL MERCHANT VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
MANOJ SHARMA VS. STATE [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]

(1.) Leave to amend is granted.

(2.) Heard learned counsel for the applicants. Applicant Sanket Gohil is permitted to join as party applicant No.3.

(3.) Learned advocate for respondent no.2 has placed on record the affidavit and the same is taken on record.