REGENT COMPUTRONICS PVT. LTD.

Ganpatsinh Roopsinh Appellant

V/S

DISTRICT SUPERINTENDENT OF POLICE Respondents

Referred Judgements :-

STATE OF ANDHRA PRADESH VS. S SREE RAMA RAO [REFERRED TO]
STATE OF ANDHRA PRADESH VS. CHITRA VENKATA RAO [REFERRED TO]
STATE OF HARYANA VS. RATTAN SINGH [REFERRED TO]
S N MUKHERJEE VS. UNION OF INDIA [REFERRED TO]
ORISSA MINING CORPORATION VS. ANANDA CHANDRA PRUSTY [REFERRED TO]
CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD VS. T.T. MURALI BABU [REFERRED TO]
UNION OF INDIA VS. P GUNASEKARAN [REFERRED TO]

JUDGEMENT

(1.) By way of present petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :

(2.) The brief facts giving rise to the present petition are as under :

(3.) Heard learned advocate Mr.P.C. Chaudhary, appearing on behalf of the petitioners and learned Assistant Government Pleader Ms.Dharitri Pancholi, appearing on behalf of the respondent - State Authorities.

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GANPATSINH ROOPSINH Vs. DISTRICT SUPERINTENDENT OF POLICE

Referred Judgements :-

JUDGEMENT

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