REGENT COMPUTRONICS PVT. LTD.

GHANSHYAMBHAI Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
DINESH ALIAS BUDHHA VS. STATE OF RAJASTHAN [REFERRED TO]
SWARAN SINGH VS. STATE [REFERRED TO]
GORIGE PENTALAH VS. STATE OF A P [REFERRED TO]

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of rule for respondent No.1 - State and learned advocate Ms. Ratna Vora waives service of rule for respondent No.2.

(2.) Proposed draft amendment is allowed. To be carried out forthwith.

(3.) By way of this petition, the petitioners have prayed for the following reliefs:-

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GHANSHYAMBHAI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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