REGENT COMPUTRONICS PVT. LTD.

Prakashbhai Bhudarbhai 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.) Mr. Rahil P. Jain, learned advocate is permitted to file vakalatnama on behalf of original complainant. Registry to accept the same.

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

(3.) Rule. Learned advocates appearing for the respective respondents waive service of Rule on behalf of the respective respondents.