REGENT COMPUTRONICS PVT. LTD.

Chunilal Harmanchand Appellant

V/S

State Of Gujarat And 4 Respondents

Referred Judgements :-

SACHIDANAND PANDEY VS. STATE OF WEST BENGAL [REFERRED TO]
RAMJAS FOUNDATION VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTARANCHAL VS. BALWANT SINGH CHAUFAL [REFERRED TO]
P SESHADRI VS. S MANGATI GOPAL REDDY [REFERRED TO]

JUDGEMENT

(1.) BY this writ application in the nature of a Public Interest Litigation, the petitioner claiming to be a member of the respondent no.3 Society, has prayed for the following reliefs.

(2.) THE case made -out by the petitioner may be summed up thus:

(3.) STANCE of the Respondent no.3 Society:

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CHUNILAL HARMANCHAND Vs. STATE OF GUJARAT & 4

Referred Judgements :-

JUDGEMENT

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