REGENT COMPUTRONICS PVT. LTD.

Pravinbhai B Patel Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

NAWABKHAN ABBASKHAN VS. STATE OF GUJARAT [REFERRED TO]
N PADMAMMA VS. S RAMAKRISHNA REDDY [REFERRED TO]
BANDA DEVELOPMENT AUTHORITY VS. MOTI LAL AGARWAL [REFERRED TO]
RAGHBIR SINGH SEHRAWAT VS. STATE OF HARYANA [REFERRED TO]
TUKARAM KANA JOSHI VS. M.I.D.C [REFERRED TO]
STATE OF UTTAR PRADESH VS. HARI RAM [REFERRED TO]
SOMNATH CHAKRABORTY VS. APPOLLO GLENEAGLES HOSPITALS LTD [REFERRED TO]
NARENDRA VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) This Letters Patent Appeal is filed by the original petitioner in Special Civil Application No. 9783 of 2014, under clause-15 of the Letters Patent, aggrieved by the judgment of the learned single Judge dated 23rd August, 2017.

(2.) The aforesaid petition was filed with the prayers, which read as under:

(3.) Learned single Judge, by addressing various issues raised in the petition elaborately, allowed the petition in part by issuing directions to the respondents. Operative portion of the judgment granting relief reads as under:

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PRAVINBHAI B PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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