REGENT COMPUTRONICS PVT. LTD.

Govindbhai Punambhai Vaghela Appellant

V/S

CHIEF MANAGER Respondents

Referred Judgements :-

NORTH EAST KARNATAKA ROAD TRANSPORT CORPORATION VS. M NAGANGOUDA [REFERRED TO]
METROPOLITAN TRANSPORT CORPORATION VS. V VENKATESAN [REFERRED TO]
BHANULAL KHIMJIBHAI SOLANKI VS. DEPUTY EXECUTIVE ENGINEER [REFERRED TO]
KANJIBHAI PUNJABHAI PAMAR VS. STATE OF GUJARAT [REFERRED TO]
GOPALBHAI MEGHAJIBHAI KANTIA VS. SUPERINTENDING ENGINEER [REFERRED TO]
G S R T C VS. AMBARAM M CHAUDHARI [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) Rule. Shri Parikh, learned advocate waives service of notice of Rule on behalf of opponent Nos. 1-2. By consent rule is fixed forthwith.

(3.) The applicant original respondent in Special Civil Application No. 17091 of 2011 has approached this Court by way of this application with following prayers:

Click here to view full judgment.

GOVINDBHAI PUNAMBHAI VAGHELA Vs. CHIEF MANAGER

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address