REGENT COMPUTRONICS PVT. LTD.

Hemang Ajitkumar Pandit 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]

JUDGEMENT

(1.) Mr.Nigam Shukla, learned advocate states that he has received instructions to appear for and on behalf of respondent no.3 and he shall file his Vakalatnama before the Registry. Registry is directed to accept the same.

(2.) Heard learned advocates for the respective parties.

(3.) Rule. Respondents waive service of rule.

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HEMANG AJITKUMAR PANDIT Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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