REGENT COMPUTRONICS PVT. LTD.

HEMABEN LABHSHANKAR JOSHI Appellant

V/S

BHIKHABHAI TULSIBHAI VAGHASIYA And 1 ORS Respondents

Referred Judgements :-

ASHOK KUMAR GUPTA V/S STATE OF UTTAR PRADESH [REFERRED TO]
C.P. SUBHASH VS. INSPECTOR OF POLICE,CHENNAI ORS [REFERRED TO]
R S RAGHUNATH VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF UTTAR PRADESH VS. MATA BHIKH [REFERRED TO]
MOHANSTNGH VS. LATEAMAR SINGH [REFERRED TO]
IQBAL SINGH MARWAH VS. MEENAKSHI MARWAH [REFERRED TO]
MAHENDRA AND MAHENDRA FINANCEIAL SERVICES LTD VS. RAJIV DEBEY [REFERRED TO]
ABDUL REHMAN VS. K M ANEES UL HAQ [REFERRED TO]
MITESHCHANDRA MANILAL VS. STATE OF GUJARAT [REFERRED TO]
KISHORBHAI GANDUBHAI PETHANI VS. STATE OF GUJARAT [REFERRED TO]
RAMANBHAI ZANZARBHAI GHANGHAR VS. STATE OF GUJARAT [REFERRED TO]
GEORGE BHAKTAN VS. RABINDRA LELE [REFERRED TO]

JUDGEMENT

(1.) Invoking the provisions under section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code'), the petitioner - applicant has approached this court for the following prayer:-

(2.) The need to approach this court for the aforesaid prayer, in this application under Section 482 of the Code arose thus:-

(3.) While admitting the Application ex-parte the Court on 25/02/2014 passed the following order:-

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HEMABEN LABHSHANKAR JOSHI Vs. BHIKHABHAI TULSIBHAI VAGHASIYA

Referred Judgements :-

JUDGEMENT

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