REGENT COMPUTRONICS PVT. LTD.

Amitbhai Karshanbhai Gami Appellant

V/S

Farukbhai Ibrahimbhai Motlani Respondents

Referred Judgements :-

KIHOTO HOLLOHAN VS. ZACHILLHU [REFERRED TO]
RAVI S NAIK SANJAY BANDEKAR VS. UNION OF INDIA [REFERRED TO]
MAHACHANDRA PRASAD SINGH VS. CHAIRMAN BIHAR LEGIS COUNCIL [REFERRED TO]
PUSHPENDRA CHANDRAPRAKASH SHARMA VS. STATE OF GUJARAT [REFERRED TO]
PADHYA KAMINIBEN SANATKUMAR VS. MANISHKUMAR SURESHCHANDRA ACHARYA [REFERRED TO]
LAXMAN JAIDAV SATPATHY VS. UNION OF INDIA [REFERRED TO]
RAJESHRIBEN VINAYAKBHAI DAVE VS. DESIGNATED OFFICER A K RAKESH [REFERRED TO]

JUDGEMENT

(1.) Both the matters arise out of the same proceedings which are pending before the respondent no.2 authority and were heard together and are disposed of by this common judgment &order.

(2.) The facts narrated in this order are based on the facts which are narrated in SCA No.1622/17 and the learned counsel appearing for the parties have predominantly referred to the factual matrix of the said matter.

(3.) In Special Civil Application No.1622/17, the petitioner has prayed for the following main relief -

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AMITBHAI KARSHANBHAI GAMI Vs. FARUKBHAI IBRAHIMBHAI MOTLANI

Referred Judgements :-

JUDGEMENT

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