LAWS(GJH)-2018-3-107

GURUKRUPA MECH TECH PVT.LTD.THROUGH ITS DIRECTOR - SUBHASHCHANDRA SHAVJIBHAI PADASUNBIYA Vs. STATE OF GUJARAT

Decided On March 08, 2018
Gurukrupa Mech Tech Pvt.Ltd.Through Its Director - Subhashchandra Shavjibhai Padasunbiya Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) As the issues raised in all the three captioned applications are the same and the parties are also the same, those were heard analogously and are being disposed of by this common judgment and order.

(2.) The breakup of the three captioned applications is as under: <FRM>JUDGEMENT_107_LAWS(GJH)3_2018.html</FRM>

(3.) "If a creative person steals your idea, he's killing his creative ability, if he steals your art, he's killing his art, if he makes it available to the world, it won't create the impact you could have created, because it wasn't from the right source." - Michael Bassey Johnson.