REGENT COMPUTRONICS PVT. LTD.

J.A.CHAUHAN Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

GYAN PRAKASH SINGH V. STATE OF UP AND ORS. [REFERRED TO]
EXCEL WEAR ACME MANUFACTURING CO LTD VS. UNION OF INDIA [REFERRED TO]
PEOPLES UNION FOR DEMOCRATIC RIGHTS VS. UNION OF INDIA [REFERRED TO]
SANJIT ROY VS. STATE OF RAJASTHAN [REFERRED TO]
DHIRENDRA CHAMOLI VS. STATE OF UTTAR PRADESH [REFERRED TO]
DAILY RATED CASUAL LABOUR EMPLOYED UNDER PANDT DEPARTMENT VS. UNION OF INDIA [REFERRED TO]
JACOB M PUTHUPARAMBIL JACOB M PUTHUPARAMBIL P MOHANAN SASIDHARAN C P C A JOSE MARY C L NAZAR K M P V SASIKUMAR PARASSALA SIVANANDAN M S SREEKUMAR VS. KERALA WATER AUTHORITY:KERALA WATER AUTHORITY:KERALA WATER AUTHORITY:STATE OF KERALA:STATE OF KERALA:STATE OF KERALA:KERALA WATER AUTHORITY:KERALA WATER AUTHORITY:KER [REFERRED TO]
C E S C LIMITED VS. SUBHASH CHANDRABOSE [REFERRED TO]
STATE OF KARNATAKA VS. AMEERBI [REFERRED TO]

JUDGEMENT

(1.) Heard learned Advocate Mr. Shalin N. Mehta for the applicants original petitioners and Mr. Sunit Shah, learned GP with learned AGPs concerned for respondents No. 1, 3 and 4 as well as Mr. Gunvant R. Thakar, learned Advocate for respondent No. 2.

(2.) These civil applications have been filed by the petitioners for interim relief.

(3.) Rule. Service of notice of rule is waived by learned Government Pleader Mr. Shah as well as learned Assistant Government Pleaders concerned for respondents No. 1, 3 and 4 as well as learned Advocate Mr. GR Thakar for respondent No. 2.

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J A CHAUHAN Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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