REGENT COMPUTRONICS PVT. LTD.

Vijaysinh Madhavdas Ashar Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

STATE OF ORISSA VS. DEBENDRA NATH PADHI [REFERRED TO]
SUPDT AND REMEMBRANCER OF LEGAL AFFAIRS WEST BENGAL VS. ANIL KUMAR BHUNJA [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. KRISHAN LAL PARDHAN [REFERRED TO]
SUSHIL KUMAR VS. STATE OF HARYANA [REFERRED TO]
NIRANJAN SINGH KARAM SINGH PUNJABI ADVOCATE STATE OF MAHARASHTRA JITENDRA BHIMRAJ BIJJAYA VS. JITENDRABHIMRAJBIJJAYA:JITENDRABHIMRAJBIJJAYA:JITENDRA BHIMRAJ BIJJAYA:STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MAHARASHTRA VS. SOM NATH THAPA [REFERRED TO]
STATE OF MAHARASHTRA VS. PRIYA SHARAN MAHARAJ [REFERRED TO]
STATE OF MAHARASHTRA VS. PRIYA SHARAN MAHARAJ [REFERRED TO]
STATE OF UTTAR PRADESH VS. UDAI NARAYAN [REFERRED TO]
STATE OF MADHYA PRADESH VS. S B JOHARI [REFERRED TO]
STATE OF MADHYA PRADESH VS. MOHAN LAL SONI [REFERRED TO]
OM WATI VS. STATE [REFERRED TO]
IQBAL SINGH MARWAH VS. MEENAKSHI MARWAH [REFERRED TO]
AJOY KUMAR GHOSE VS. STATE OF JHARKHAND [REFERRED TO]
K C SAKSENA ASSISTANT COLLECTOR CUSTOMS VS. VIRBHADRASINHJI K GOHEL [REFERRED TO]
K V R IYYANGAR VS. STATE OF A P [REFERRED TO]

JUDGEMENT

(1.) Rule. Learned advocate Mr. Vivek N Mapara waives service of notice of rule for respondent no. 2 and learned APP Mr. K. P. Raval waives service of notice of rule for respondent no. 1 State.

(2.) Heard learned Senior Advocate Mr. K S Nanavati appearing for Nanavati Associates for the applicants, learned advocate Mr. Vivek N. Mapara for the respondent No. 2 and learned APP Mr. K P Raval for the respondent No. 1 - State being a formal party.

(3.) I have also perused the record which runs in almost 300 pages and includes relevant documents to decide present application.

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VIJAYSINH MADHAVDAS ASHAR Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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