REGENT COMPUTRONICS PVT. LTD.

Shobhnaben Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

NOTHMAN VS. BARNET LONDON BOROUGH COUNCIL [REFERRED TO]
KUMUDBEN ARVINDBHAI VADERA V. STATE OF GUJARAT [REFERRED TO]
CHARAN LAL SAHU RAKESH SHROUTI RAJKUMAR KESWANI NASRIN BI VS. UNION OF INDIA [REFERRED TO]
SURJIT SINGH KALRA MAHENDRA RAJ VS. UNION OF INDIA AND COLONEL ASHOKAPURI [REFERRED TO]
SHAFIN JAHAN VS. ASOKAN K.M. & ORS. [REFERRED TO]
UMA MITTAL VS. UNION OF INDIA [REFERRED TO]
DIPABEN VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Issue Rule returnable forthwith. Learned AGP Mr. Pranav Dhagat waives service of notice of rule on behalf of respondent/s.

(2.) The present petition is filed under Article 226 of the Constitution of India seeking following prayers;

(3.) The petitioner happens to be wife of one Harjivan Manjibhai Hadiya seeking declaration from this Court to be appointed as guardian of Harjivan Manjibhai Hadiya herein after referred as 'husband of the petitioner'.

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SHOBHNABEN HARJIVAN MANJIBHAI HADIYA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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