REGENT COMPUTRONICS PVT. LTD.

Satyambhai Keshavlal Patel Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

BHAGWANJI BAWANJI V/S. STATE OF GUJ [REFERRED TO]
CHAMPAKLAL MANUBHAI SOPARIWALA AND ORS. VS. STATE OF GUJARAT [REFERRED TO]
STATE OF GUJARAT VS. PATIL RAGHAV NATHA [REFERRED TO]
BIPINCHANDRA G DALAL VS. STATE OF GUJARAT [REFERRED TO]
UMA SMALL SCALE INDUSTRIAL CO OPERATIVE SOCIETY LIMITED VS. COLLECTOR [REFERRED TO]
DAVIDAS MADHUKAR VS. STATE OF GUJARAT [REFERRED TO]
MAHENDRAKUMAR PITAMBARBHAI DOSHI VS. ADDL SECRETARY REVENUE DEPARTMENT [REFERRED TO]

JUDGEMENT

(1.) Since the issue involved in this batch of petitions is almost similar, with the consent of the learned advocates appearing for the parties, all these petitions are being heard together and taken up for final disposal at admission stage.

(2.) Rule. Learned advocates appearing for the respondents waives service of notice of Rule for the respondents appearing in respective matters.

(3.) For the sake of convenience, the facts stated in Special Civil Application No.9622 of 2018 are considered.

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SATYAMBHAI KESHAVLAL PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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