REGENT COMPUTRONICS PVT. LTD.

Vipulbhai Mansinhbhai Chaudhary Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

CALCUTTA DISCOUNT COMPANY LIMITED VS. INCOME TAX OFFICER COMPANIES DISTRICT I CALCUTTA [REFERRED TO]
ASSISTANT COLLECTOR OF CENTRAL EXCISE CALCUTTA DIVISION VS. NATIONAL TOBACCO CO OF INDIA LIMITED [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
UNION OF INDIA VS. INDALCO INDUSTRIES [REFERRED TO]
UNION OF INDIA VS. VICCO LABORATORIES [REFERRED TO]
AMRELI DIST CO OPERATIVE SALE AND PURCHASE UNION LIMITED VS. STATE OF GUJARAT [REFERRED TO]
VIPULBHAI MANSINGBHAI CHAUDHRY VS. GC MURMU OR HIS SUCCESSOR IN THE OFFICE [REFERRED TO]
VAVDI ROAD SEVA SAHAKARI MANDLI LTD VS. DISTRICT REGISTRAR [REFERRED TO]
RADHESHYAM SHARMA VS. GOVT OF M P [REFERRED TO]
BOARD OF DIRECTOR OF GANESH SAHKARI VIPNAN SANSTHA VS. DY REGISTRAR CO OP SOC [REFERRED TO]
SITRAM SHRI SHIVPRASAD VS. REGISTRAR OF CO OP SOC [REFERRED TO]
STATE OF ORISSA VS. MESCO STEELS LTD [REFERRED TO]
STATE OF M.P. VS. SANJAY NAGAYACH [REFERRED TO]

JUDGEMENT

(1.) We have heard Mr. B.B. Naik, learned Senior Counsel appearing with Mr. P.S. Champaneri for the appellant and Mr. P.K. Jani, learned Additional Advocate General appearing with Mr. Rohan Yagnik, learned AGP appearing for the respondent State. With the consent of the parties, the matter is taken up for final hearing today.

(2.) This intra-court Letters Patent Appeal has been filed challenging the order dated 02.02.2015 passed by the learned Single Judge in Special Civil Application No. 2063 of 2015 whereby the learned Single Judge dismissed the writ petition.

(3.) The facts in brief leading to the filing of the writ petition before the learned Single Judge and this appeal are stated as under:

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VIPULBHAI MANSINHBHAI CHAUDHARY Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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