REGENT COMPUTRONICS PVT. LTD.

Bhaveshbhai Dahyabhaimodi And 5 Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

DR. GURCHARAN SINGH VS. THE STATE OF PUNJAB [REFERRED TO]
SWARAN SABHARWAL VS. COMMISSIONER OF POLICE [REFERRED TO]
MS. SWARAN SABHARWAL VS. COMMISSIONER OF POLICE [REFERRED TO]
STATE OF MAHARASHTRA VS. TAPAS D NEOGY [REFERRED TO]
SWARAN SABHARWAL VS. COMMR OF POLICE [REFERRED TO]
P K PARMAR VS. UNION OF INDIA [REFERRED TO]
TEXTILE TRADERS SYNDICATE LTD VS. STATE OF U P [REFERRED TO]
S PURBANCHAL ROAD SERVICE GAUHATI VS. STATE [REFERRED TO]
MALNAD CONSTRUCTION CO SHIMOGA VS. STATE OF KARNATAKA [REFERRED TO]
BHARATH OVERSEAS BANK VS. MINU PUBLICATION [REFERRED TO]
BHARAT OVERSEAS BANK LTD., REPRESENTED BY ITS BRANCH MANAGER, PARASURAMAN VS. MRS. PREMA RAMALINGAM [REFERRED TO]

JUDGEMENT

(1.) Since the issues involved in both the captioned writ applications are more or less the same, those were heard analogously and are being disposed of by this common judgment and order.

(2.) Rule returnable forthwith. Ms. Thakore, the learned APP, waives service of notice of rule for and on behalf of the respondent-State.

(3.) For the sake of convenience, the Special Criminal Application No.196 of 2017 is treated as the lead matter.

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BHAVESHBHAI DAHYABHAIMODI & 5 Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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