REGENT COMPUTRONICS PVT. LTD.

Nazir Ahmed Usmangani Digmar Appellant

V/S

COMPETENT AUTHORITY Respondents

Referred Judgements :-

AAYESHABEN NUR MOHAMAAD V. COMPETENT AUTHORITY [REFERRED TO]
CHANDRA KUMAR JAIN V. UNION OF INDIA [REFERRED TO]
DHANIKA VS. THE COMPETENT AUTHORITY [REFERRED TO]
IBRAHIM BACHU BAFAN MITHU BAWA PADHIYAR VS. STATE OF GUJARAT [REFERRED TO]
ATTORNEY GENERAL FOR INDIA VS. AMRATLAL PRAJIVANDAS [REFERRED TO]
FATIMA MOHAMMAD AMIN VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. MOHANLAL LIKUMAL PUNJABI [REFERRED TO]
P P ABDULLA VS. COMPETENT AUTHORITY [REFERRED TO]
ASLAM MOHD MERCHANT VS. COMPETENT AUTHORITY [REFERRED TO]
NIRANJAN DAYABHAI CHOKSHI VS. UNION OF INDIA [REFERRED TO]
COMPETENT AUTHORITY VS. M H HAMEED [REFERRED TO]
DOMNIC ALEX FERNANDES (D) THROUGH LRS. & ORS. VS. UNION OF INDIA AND ORS [REFERRED TO]

JUDGEMENT

(1.) Heard learned advocates for the respective parties. Perused the record.

(2.) All these three petitions are more or less pertaining to the common detenu and properties owned by his family though arising out of different impugned order at different time. Therefore, when so many factual details are common and correlated, these petitions are heard together and decided together by this common judgment to avoid repetition of same facts in three different judgments and more particularly, when result of decision in one main petition will affect the decision in another petition(s).

(3.) Though discussion of factual details and law point would be common, it would be appropriate to recollect the basic facts of each petition separately, which is summarized as under without reproducing the same factual details repeatedly for the next petition(s).

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NAZIR AHMED USMANGANI DIGMAR Vs. COMPETENT AUTHORITY

Referred Judgements :-

JUDGEMENT

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