REGENT COMPUTRONICS PVT. LTD.

Laxmanbhai Dhanjibhai Katara Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

DURGA PRASHAD VS. CHIEF CONTROLLER OF IMPORTS AND EXPORTS [REFERRED TO]
CHANDRAGAUDA RAMGONDA PATIL VS. STATE OF MAHARASHTRA [REFERRED TO]
C PADMA VS. DEPUTY SECRETARY TO THE GOVERNMENT OF T N [REFERRED TO]
NORTHERN INDIAN GLASS INDUSTRIES VS. JASWANT SINGH [REFERRED TO]
GOV OF A P VS. SYED AKBAR [REFERRED TO]
KARNATAKA POWER CORPORATION LIMITED VS. K THANGAPPAN [REFERRED TO]

JUDGEMENT

(1.) This is a classic case, where it can be held judicial processes can be abused, and we say so for the reasons indicated herein below : -

(2.) We have heard Mr. Vaibhav Vyas, learned counsel appearing for petitioner and Mr. Sahil Trivedi, learned AGP appearing for the State. Perused the records.

(3.) Petitioner has sought for following reliefs : -

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LAXMANBHAI DHANJIBHAI KATARA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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