REGENT COMPUTRONICS PVT. LTD.

PUSHPABEN PRABHUDAS MAKHECHA And 2 Appellant

V/S

State Of Gujarat And 2 Respondents

Referred Judgements :-

STATE OF GUJARAT VS. PATIL RAGHAV NATHA [REFERRED TO]
MOHAMAD KAVI MOHAMAD AMIN VS. FATMABAI IBRAHIM [REFERRED TO]
PUNE MUNICIPAL CORPORATION VS. STATE OF MAHARASHTRA [REFERRED TO]
BHANIBEN MAKANBHAI TANDEL VS. STATE OF GUJARAT [REFERRED TO]
RAMESHBHAI AMBALAL SHAH VS. STATE OF GUJARAT [REFERRED TO]
PATEL SOMABHAI DEVIDAS VS. DAHYAJI SOMAJI THAKOR [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. V.G.Dave, learned advocate, for Mr. Lakhani, learned advocate for the petitioners, and Mr. Mehta, learned AGP for the respondent - State.

(2.) In this petition, the petitioners have prayed, inter alia, that:-

(3.) So far as factual background is concerned, the petitioners have averred and stated that:-

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PUSHPABEN PRABHUDAS MAKHECHA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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