REGENT COMPUTRONICS PVT. LTD.

SANTRAM GRAIN SUPPLIERS Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

MOHAMMAD YUNUS VS. MOHAMMAD MUSTAQIM [REFERRED TO]
N NAGENDRA RAO AND COMPANY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
CHHAGAN RANCHHOD KUKVAVA VS. GENERAL MANAGER WESTERN RAILWAY [REFERRED TO]
DAMODAR OIL MILL VS. DISTRICT SUPPLY OFFICER JUNAGADH [REFERRED TO]
NAVJIVAN ROLLER FLOUR AND PULSE MILLS LIMITED VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) THE petitioner has preferred this petition under Arts. 226 and 227 of the Constitution challenging the orders dated 30-7-1994 and 4-4-1996.

(2.) THE factual background in light of which present petition is preferred is as follows :-

(3.) IT is against the said order dated 4-4-1996 and the earlier order (i. e. the order in original dated 30-7-1994) that the petitioner has preferred present petition.

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SANTRAM GRAIN SUPPLIERS Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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