REGENT COMPUTRONICS PVT. LTD.

ASE INFORMATION SERVICE Appellant

V/S

Arvindkumar D Parekh Respondents

Referred Judgements :-

WARYAM SINGH VS. AMARNATH [REFERRED TO]
NAGENDRA NATH BORA LIKHIRAM COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM RAFIULLAH KHAN VS. COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM:BHANURAM PAGU:BHANURAM PEGU:AMULYA PRASAD CHALIHA [REFERRED TO]
WESTERN INDIA MATCH COMPANY LIMITED VS. WORKMEN [REFERRED TO]
BABHUTMAL RAICHAND OSWAL VS. LAXMIBAI R TARTA [REFERRED TO]
BHAVNAGAR MUNICIPALITY VS. ALIBHAI KARIMBHAI [REFERRED TO]
MOHAMMAD YUNUS VS. MOHAMMAD MUSTAQIM [REFERRED TO]
STATE OF UTTAR PRADESH VS. DISTRICT JUDGE UNNAO [REFERRED TO]
JAIPUR ZILA SAHAKARI BHOOMI VIKAS BANK LIMITED VS. RAM GOPAL SHARMA [REFERRED TO]
TRANSMISSION CORPORATION OF ANDHRA PRADESH LIMITED VS. P SURYA BHAGWAN [REFERRED TO]
GUJARAT MINERAL DEVELOPMENT CORPORATION VS. PRESIDING OFFICER LABOUR COURT [REFERRED TO]
GUJARAT ELECTRICITY BOARD VS. GUJARAT ELECTRICITY EMPLOYEES UNION [REFERRED TO]

JUDGEMENT

(1.) Rule. Learned advocate Mr. R.P. Mankad waives service of notice of rule on behalf of the respondents. With consent of the both the learned advocates appearing on behalf of the respective parties, this group of matters have been taken up for hearing and final disposal today.

(2.) Heard the learned advocate Mr. K.D. Gandhi for Nanavati Associates appearing on behalf of the petitioner. company and learned advocate Mr. R.P. Mankad appearing on behalf of the respondents.

(3.) In this group of three matters, on behalf of respondents, caveat has been filed by learned advocate Mr. Mankad, therefore, learned advocate Mr. Mankad is appearing on caveat on behalf of respondents.

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ASE INFORMATION SERVICE Vs. ARVINDKUMAR D PAREKH

Referred Judgements :-

JUDGEMENT

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