REGENT COMPUTRONICS PVT. LTD.

Bhaveshgiri Surajgiri Goswami Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

UNIVERSITY OF MYSORE H H ANNISH GOWDA VS. C D GOVINDA RAO [REFERRED TO]
STATE OF KERALA M SALEENA VS. KUMARI T P ROSHANA:STATE OF KERALA [REFERRED TO]
STATE OF UTTAR PRADESH VS. ANUPAM GUPTA [REFERRED TO]
SHIRISH GOVIND PRABHUDESAI GAURI GULATI MISS MEDICAL COUNCIL OF INDIA VS. STATE OF MAHARASHTRA:MUNICIPAL CORPORATION OF GREATER BOMBAY:RAJENDRA S SANKPAL [REFERRED TO]
MEDICAL COUNCEL OF INDIA VS. DIPARANI P DESHMUKH [REFERRED TO]
MEDICAL COUNCIL OF INDIA VS. SARANG [REFERRED TO]
MEDICAL COUNCIL OF INDIA VS. MADHU SINGH [REFERRED TO]
STATE OF GUJARAT VS. BRIJKISHIORE GARG [REFERRED TO]

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following relief(s):

(2.) THE following noteworthy facts emerge from the record of the petition:

(3.) IT may be noted that the present petition is filed by the petitioner before this Court on 09.12.2014 and this Court (Coram:Hon'ble Mr.Justice K.M.Thaker) has passed the following order on 12.12.2014:

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BHAVESHGIRI SURAJGIRI GOSWAMI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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