REGENT COMPUTRONICS PVT. LTD.

Sandip Harshadray Munjyasara Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

WISCONSIN V. YODER [REFERRED TO]
SOLE TRUSTEE LOK SHIKSHANA TRUST VS. COMMISSIONER OF INCOME TAX MYSORE [REFERRED TO]
FRANK ANTHONY PUBLIC SCHOOL EMPLOYERS ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
OSMANIA UNIVERSITY TEACHERS ASSOCIATION VS. STATE OF ANDHRA PRADESH [REFERRED TO]
UNNI KRISHNAN J P VS. STATE OF ANDHRA PRADESH [REFERRED TO]
TMA PAI FOUNDATION VS. STATE OF KARNATAKA [REFERRED TO]
ISLAMIC ACADEMY OF EDUCATION VS. STATE OF KARNATAKA [REFERRED TO]
P A INAMDAR VS. SATE OF MAHARASHTRA [REFERRED TO]
DIRECTOR VS. VAIBHAV SINGH CHAUHAN [REFERRED TO]
STATE OF ORISSA VS. MAMATA MOHANTY [REFERRED TO]
SOCIETY FOR UN AIDED PRIVATE SCHOOLS OF RAJASTHAN VS. U O I [REFERRED TO]
KALYANI MATHIVANAN VS. K V JEYARAJ [REFERRED TO]
SECRETARY MAHATAMA GANDHI MISSION & ANOTHER VS. BHARTIYA KAMGAR SENA & OTHERS [REFERRED TO]

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the impugned judgment and order passed by the learned Single Judge dated 08.03.2018 in Special Civil Application No.89/2017 with Civil Application No.2/2017, by which the learned Single Judge has dismissed the said petition and has refused to grant the reliefs as prayed in the said petition, the original petitioner No.1 - Party-in-Person has preferred the present Letters Patent Appeal under Clause 15 of the Letters Patent.

(2.) The facts leading to the present Letters Patent Appeal in nutshell are as under:

(3.) The appellant - original petitioner No.1 - Shri Sandip Harshadray Munjyasara, has appeared as Party-in-Person.

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SANDIP HARSHADRAY MUNJYASARA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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