REGENT COMPUTRONICS PVT. LTD.

Ishwarbhai Ramjibhai Parmar Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

JAMATRAJ KEWALJI GOVANI VS. STATE OF MAHARASHTRA [REFERRED TO]
MOHANLALSHAMJISONI VS. UNION OF INDIA [REFERRED TO]
HOFFMAN ANDREAS VS. INSPECTOR OF CUSTOMS AMRITSAR [REFERRED TO]
RAJ DEO SHARMA VS. STATE OF BIHAR [REFERRED TO]
ZAHIRA HABIBULLAH SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
U T OF DADRA AND HAVELI VS. FATEHSINH MOHANSINH CHAUHAN [REFERRED TO]
IDDAR VS. AABIDA [REFERRED TO]
GODREJ PACIFIC TECH LTD VS. COMPUTER JOINT INDIA LTD [REFERRED TO]
P SANJEEVA RAO VS. STATE OF A P [REFERRED TO]
STATE OF GUJARAT VS. GAURANG MATHURBHAI LEUVA [REFERRED TO]
RAJESHBHAI CHANDUBHAI VS. STATE OF GUJARAT [REFERRED TO]
S K MAHAJAN VS. MUNICIPALITY [REFERRED TO]
V M ABDUL RAHMAN VS. D K CASSIM AND SONS [REFERRED TO]

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent No.1-State and learned advocate Mr. Piyush Trivedi for learned advocate Mr. Pratik Barot waives service of notice of rule for and on behalf of the respondent No.2-original complainant.

(2.) By this writ application under Article 226/227 of the Constitution of India, the writ applicant has prayed for the following reliefs:

(3.) The facts, giving rise to the present application, may be summarized as under;

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ISHWARBHAI RAMJIBHAI PARMAR Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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