REGENT COMPUTRONICS PVT. LTD.

PATEL ISHVERLAL DEVJI Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

UNION OF INDIA VS. BHIM SEN WALAITI RAMT [REFERRED TO]
TRILOCHAN MISHRA VS. STATE OF ORISSA [REFERRED TO]
STATE OF ORISSA VS. HARINARAYAN JAISWAL [REFERRED TO]
STATE OF UTTAR PRADESH VS. VIJAY BAHADUR SINGH [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
LAXMIKANT VS. SATYAWAN [REFERRED TO]
RAUNAQ INTERNATIONAL LIMITED VS. I V R CONSTRUCTION LIMITED [REFERRED TO]
AIR INDIA LIMITED VS. COCHIN INT AIRPORT LIMITED [REFERRED TO]
MASTER MARINE SERVICES PVT LTD VS. MALFE and HODGKINSON PVT LTD [REFERRED TO]

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicants have prayed for the following reliefs;

(2.) The facts giving rise to this petition can be gathered from the order passed by this Court dated 11th July, 1996 in the Special Civil Application No.3704 of 1996.

(3.) Let me start with the judgment rendered by a learned Single Judge of this Court way back in the year 1996. The judgment reads thus;

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PATEL ISHVERLAL DEVJI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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