REGENT COMPUTRONICS PVT. LTD.

Panchal Babulal Maganlal Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

SHYAM BABU VERMA VS. UNION OF INDIA [REFERRED TO]
SAHIB RAM VS. STATE OF HARYANA [REFERRED TO]
UNION OF INDIA VS. M BHASKAR [REFERRED TO]
V GANGARAM VS. REGIONAL JOINT DIRECTOR [REFERRED TO]
STATE OF PUNJAB VS. RAFIQ MASIH [REFERRED TO]
PANI RAM VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard learned advocate Mr. Meet Shah for the petitioner and learned Assistant Government Pleader Mr. Henil Shah for the respondentState.

(2.) With the consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing. Hence, RULE. Learned Assistant Government Pleader Mr. Henil Shah waives service of rule on behalf of the respondentState.

(3.) By way of this petition, the petitioner has prayed for the following reliefs:

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PANCHAL BABULAL MAGANLAL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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