REGENT COMPUTRONICS PVT. LTD.

Lakham Damji Bhesla Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

HAMIDA VS. RASHID ALIAS RASHEED [REFERRED TO]
DHARIWAL TOBACO PRODUCTS LTD VS. SATE OF MAHARASHTRA [REFERRED TO]
AMIT KAPOOR VS. RAMESH CHANDER [REFERRED TO]
MOHIT ALIAS SONU VS. STATE OF U.P. [REFERRED TO]
DHARAM PAL VS. STATE OF HARYANA [REFERRED TO]
HARDEEP SINGH VS. STATE OF PUNJAB [REFERRED TO]
URMILA DEVI VS. YUDHVIR SINGH [REFERRED TO]

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the applicants have prayed for the following reliefs;

(2.) On 30th July, 2015, the following order was passed;

(3.) Having heard the learned counsel appearing for the parties and having considered the materials on record, the only question that falls for my consideration is whether the 9th (Ad-hoc) Additional Sessions Judge, Veraval committed any error in passing the impugned order.

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LAKHAM DAMJI BHESLA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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