REGENT COMPUTRONICS PVT. LTD.

Urvashidevi Jaidipsinh Maharul Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

PROVINCE OF BOMBAY VS. KHUSHALDAS S ADVANI SINCE DECEASED AND AFTER HIM HIS LEGAL REPRESENTATIVE A GOVINDRAM KHUSHALDAS AND B RAMCHAND KHUSHALDAS [REFERRED TO]
JASWANT SUGAR MILLS LIMITED MEERUT VS. LAKSHMI CHAND [REFERRED TO]
CO OPERATIVE CENTRAL BANK LIMITED VS. ADDITIONAL INDUSTRIAL TRIBUNAL ANDHRA PRADESH [REFERRED TO]
BABAJI KONDAJI GARAD BABASAHEB RAJARAMJI DAMPURIKAR VS. NASIK MERCHANTS CO OPERATIVE BANK LTD [REFERRED TO]
SPECIAL MILITARY ESTATES OFFICER VS. MUNIVENKATARAMIAH [REFERRED TO]
HINDUSTAN PETROLEUM CORPORATION LIMITED UNION OF INDIA VS. YASHWANT GAJANAN JOSHI:YASHWANT GAJANAN JOSHI [REFERRED TO]
JILUBHAI NANBHAI KHACHAR VS. STATE OF GUJARAT [REFERRED TO]
ASHOK LEYLAND LIMITED VS. STATE OF TAMIL NADU [REFERRED TO]
TRILOK SUDHIRBHAI PANDYA VS. UNION OF INDIA [REFERRED TO]
N V V KRISHNA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Draft amendment proposed in Special Civil Application Nos.7766 to 7875 of 2013 is granted. Amendment be carried out forthwith.

(2.) Rule. Learned counsels for the respondents waive service of Rule on behalf of respective respondents.

(3.) That Special Civil Application No.459 of 2013 is taken up as a lead matter, as facts stated therein form basis of the contentions canvassed by the learned counsels appearing for the respective parties in other matters also.

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URVASHIDEVI JAIDIPSINH MAHARUL Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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