REGENT COMPUTRONICS PVT. LTD.

Kaizad Minubhai Patel Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
RUPAN DEOL BAJAJ MRS B R BAJAJ VS. KANWAR PAL SINGH GILL:STATE OF PUNJAB [REFERRED TO]
STATE OF BIHAR VS. RAJENDRA AGRAWALLA [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION SPE SIU X NEW DELHI VS. DUNCANS AGRO INDUSTRIES LTD [REFERRED TO]
REJESH BAJAJ VS. STATE NCT OF DELHI [REFERRED TO]
MEDCHL CHEMICALS AND PHARMA PRIVATE LIMITED VS. BIOLOGICAL E LIMITED [REFERRED TO]
HRIDAYA RANJAN PD VERMA VS. STATE OF BIHAR [REFERRED TO]
M KRISHNA VS. VIJAY SINGH [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]
INDIAN OIL CORPORATION VS. NEPC INDIA LTD [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]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
SARABJIT KAUR VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Learned advocate Ms. Nimisha J. Parekh states that she has instructions to appear on behalf of the original complainant and thereby, seeks permission to file her Vakalatnama, which is granted.

(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.

Click here to view full judgment.

KAIZAD MINUBHAI PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address