REGENT COMPUTRONICS PVT. LTD.

Jayantibhai Tapubhai Ambalia Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

MACHANDER V. STATE OF HYDERABAD [REFERRED TO]
CHAJJU RAM V. RADHEY SHAM [REFERRED TO]
S VEERABADRAN CHETTIAR VS. E V RAMASWAMI NAICKER [REFERRED TO]
STATE OF UTTAR PRADESH VS. KAPIL DEO SHUKLA [REFERRED TO]
ABDUL REHMAN ANTULAY VS. R S NAYAK [REFERRED TO]
T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
P RAMACHANDRA RAO VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Soaham Joshi, learned APP waives service of notice of rule for and on behalf of respondent no.1 - State.

(2.) Since the issues raised in all the captioned applications are more or less the same, those were heard analogously and are being disposed of by this common judgment and order.

(3.) For the sake of convenience, the Special Civil Application No.8222 of 2019 is treated as the lead matter.

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JAYANTIBHAI TAPUBHAI AMBALIA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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