REGENT COMPUTRONICS PVT. LTD.

Labex K.K. International Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
G M HARYANA ROADWAYS VS. JAI BHAGWAN [REFERRED TO]
K D SHARMA VS. STEEL AUTHORITY OF INDIA LTD [REFERRED TO]
MEERUT DEVELOPMENT AUTHORITY VS. ASSOCIATION OF MANAGEMENT STUDIES [REFERRED TO]
MICHIGAN RUBBER INDIA LTD VS. STATE OF KARNATAKA [REFERRED TO]
MAA BINDA EXPRESS CARRIER VS. NORTHEAST FRONTIER RAILWAY [REFERRED TO]
CENTRAL COALFIELDS LIMITED AND ANOTHER VS. SLL-SML (JOINT VENTURE CONSORTIUM) AND OTHERS [REFERRED TO]
AFCONS INFRASTRUCTURE LTD. VS. NAGPUR METRO RAIL CORPORATION LTD. & ANR. [REFERRED TO]
JSW INFRASTRUCTURE LIMITED AND ANR. VS. KAKINADA SEAPORTS LIMITED AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Majmudar, learned advocate for the petitioner and Mr. Shelat, learned advocate for the respondent.

(2.) In present petition, the petitioner has prayed, inter alia, that:-

(3.) During the pendency of the petition, the petitioner sought leave to amend the petition. The request was granted. Thereupon, the petitioner inserted below quoted additional prayer:-

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LABEX K.K. INTERNATIONAL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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