REGENT COMPUTRONICS PVT. LTD.

RAJA KHIMA Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

STATE OF PUNJAB VS. QAISAR JEHAN BEIGUN [REFERRED TO]
PARSOTTAMBHAI MAGANBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
RAJAT HIRABHAI MOTIBHAI VS. DEPUTY COLLECTOR LAND ACQUISITION AND REHABILITATION PANAM PROJECT GODHRA [REFERRED TO]
GOPALBHAI BECHARBHAI VS. STATE OF GUJARAT [REFERRED TO]
SPECIAL DEPUTY COLLECTOR LAND ACQUISITION SSP KURNOOL VS. C SAI REDDY [REFERRED TO]
NIRMALA BALA SEN VS. JATINDRA NATH SEN [REFERRED TO]

JUDGEMENT

(1.) HEARD learned Advocate Mr. H. H. Joshi appearing on behalf of appellant and learned A. G. Ps. Mr. Sharma and Mr. Raval appearing on behalf of respondents-State Authorities in all matters.

(2.) CONSIDERING submissions made by all learned Advocates, each First Appeals are admitted.

(3.) LEARNED A. G. Ps. Mr. Sharma and Mr. Raval waives service of notice of admission on behalf of respondents-State authorities.

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RAJA KHIMA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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