REGENT COMPUTRONICS PVT. LTD.

Tank Budhesh Bhimajibhai Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

UNION OF INDIA V. BHAGWANT SINGH [REFERRED TO]
K.R. ERRY V. THE STATE OF PUNJAB [REFERRED TO]
STATE OF MADHYA PRADESH VS. RANNOJIRAO SHINDE IN C A NO 1730 OF 1966 2 KRISHNARAO SHINDE IN C A NO 1731 OF 1966 [REFERRED TO]
DEOKINANDAN PRASAD VS. STATE OF BIHAR [REFERRED TO]
STATE OF WEST BENGAL VS. HARESH C BANERJEE [REFERRED TO]
BHAGWANT SINGH S/O NANAK SINGH VS. UNION OF INDIA [REFERRED TO]
STATE OF JHARKHAND VS. JITENDRA KUMAR SRIVASTAVA [REFERRED TO]
UNA NAGAR PALIKA VS. KALIBEN BALUBHAI MAKWANA & ANR [REFERRED TO]

JUDGEMENT

(1.) Both these batches of petitions, raising common grievances of the petitioners, are therefore heard together and decided by this Court by a common judgment.

(2.) Rule returnable forthwith. Mr. H. S. Munshaw, learned Advocate, waives service of notice of Rule on behalf of the respondent No.3. Mr. Siddharth Rami, learned Assistant Government Pleader, waives service of notice of Rule on behalf of respondent Nos. 1 & 2.

(3.) With the consent of the parties, the matter is taken up for hearing.

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TANK BUDHESH BHIMAJIBHAI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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