REGENT COMPUTRONICS PVT. LTD.

Osman Ramjubhai Dhobhi Appellant

V/S

THE STATE OF GUJARAT Respondents

Referred Judgements :-

STATE OF HARYANA VS. KHALSA MOTORS LIMITED [REFERRED TO]
RAMANUJA NAIDU VS. V KANNIAH NAIDU [REFERRED TO]
NAVANEETHAMMAL VS. ARJUNACHETTY [REFERRED TO]
SECRETARY TALIPARAMBA EDUCATION SOCIETY VS. MOOTHEDATH MALLISSERI ILLATH M N [REFERRED TO]
KARNATAKA BOARD OF WAKF VS. ANJUMAN E ISMAIL MADRIS UN NISWAN [REFERRED TO]
EASWARI VS. PARVATHI [REFERRED TO]
C. DODDANARAYANA REDDY VS. C. JAYARAMA REDDY [REFERRED TO]
KAPIL KUMAR VS. RAJ KUMAR [REFERRED TO]

JUDGEMENT

(1.) Present Second Appeal has been preferred by the appellant - original plaintiff the concurrent findings of the learned courts below arising out of the suit for declaration and permanent injunction.

(2.) Factual matrix of the case is as under:

(3.) Heard Mr.M.A. Kharadi, learned advocate for the appellant and Mr.B.Y. Mankad, learned advocate for the respondent No.6 - Bhuj Municipality and learned AGP for the respondent Nos.1 to 5 - State.

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OSMAN RAMJUBHAI DHOBHI Vs. THE STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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