REGENT COMPUTRONICS PVT. LTD.

Sonaben Naranbhai Patel Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

CLARKE V. CHADBUR [REFERRED TO]
BENGAL IMMUNITY COMPANY LIMITED VS. STATE OF BIHAR [REFERRED TO]
UNION OF INDIA VS. MAJOR GENERAL MADAN LAL YADAV [RETD ] [REFERRED TO]
AMEER TRADING CORPORATION LIMITED VS. SHAPOORJI DATA PROCESSING LIMITED [REFERRED TO]
SUJIT PAL VS. PRABIR KUMAR SUN [REFERRED TO]
CENTURY FLOUR MILLS LIMITED VS. S SUPPIAH [REFERRED TO]
GHANSHYAM SARDA VS. SASHIKANT JHA, DIRECTOR, M/S JK JUTE MILLS CO. LTD. & ORS. [REFERRED TO]
SHASHIKANT VASUDEVBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
STATE OF GUJARAT VS. NANDUBHAI MAHASUKHBHAI PATEL [REFERRED TO]

JUDGEMENT

(1.) Heard learned Senior Advocate Mr.Shalin Mehta with learned advocate Mr.Dhruvin Mehta for the petitioners, learned Senior Advocate Mr.Mihir Joshi with learned advocate Mr.Amit Thakkar for the respondent no.20 and learned AGP Mr.Ashutosh Dave for respondent no.1 to 3. Though served non one appears for the other respondents.

(2.) By this petition under Article 226 of the Constitution of India, the petitioners have prayed for quashing and setting aside the order dtd. 18/5/2016 passed by the respondent no.3-Mamlatdar, Majura, District Surat as without jurisdiction.

(3.) The brief facts of the case are as under:

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SONABEN NARANBHAI PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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