REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Nanalal Sukhlal Shah Respondents

Referred Judgements :-

STATE OF RAJASTHAN VS. SOHAN LAL [REFERRED TO]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED TO]
GIRJA PRASAD VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM VEER SINGH [REFERRED TO]
MOOKKIAH VS. STATE, REP. BY THE INSPECTOR OF POLICE [REFERRED TO]
K.R.J. SARMA VS. R.V. SURYA RAO [REFERRED TO]
KULDEEP KAUR VS. STATE OF UTTARAKHAND [REFERRED TO]

JUDGEMENT

(1.) HEARD learned Additional Public Prosecutor for the appellant State Ms. Monali H. Bhatt and learned Advocate for the respondent Mr. Pravin Gondaliya.

(2.) IN the morning, learned Advocate Mr. Pravin Gondaliya was not ready to take up the matter. Therefore, I passed the aforesaid order : -

(3.) AFTER the aforesaid order was passed, learned Advocate Mr. Pravin Gondaliya has felt remorse and is ready to take up with the matter with a heavy heart.

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STATE OF GUJARAT Vs. NANALAL SUKHLAL SHAH

Referred Judgements :-

JUDGEMENT

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