REGENT COMPUTRONICS PVT. LTD.

Hiteshbhai Maheshbhai Patel Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

NARINDER SINGH AND ORS. VS. STATE OF PUNJAB [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. RAVI SHANKAR SRIVASTAVA IAS [REFERRED TO]
MADAN MOHAN ABBOT VS. STATE OF PUNJAB [REFERRED TO]
NIKHIL MERCHANT VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
MANOJ SHARMA VS. STATE [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
SARABJIT KAUR VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Learned advocate Mr. Bhavin C. Patel states that he has instructions to appear on behalf of the original complainant and thereby, seeks permission to file his Vakalatnama, which is granted. Heard learned advocates for the respective parties.

(2.) RULE. Learned advocates waive service of notice of rule on behalf of the respective respondents.

(3.) Considering the facts and circumstances of the case and since it is jointly stated at the Bar by learned advocates on both the sides that the dispute between the parties has been resolved amicably, this matter is taken up for final disposal forthwith.

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HITESHBHAI MAHESHBHAI PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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