REGENT COMPUTRONICS PVT. LTD.

Rajendrasinh Abhyasinh Jadeja Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

STATE OF GUJARAT VS. AMBALAL HAIDERBHAI [REFERRED TO]
GENERAL GOVERNMENT SERVANTS COOPERA TIVE HOUSING SOCIETY LTD VS. WAHAB UDDIN:SOBHRAJ:KEDAR NATH [REFERRED TO]
RAMJAS FOUNDATION VS. UNION OF INDIA [REFERRED TO]
SHYAM NANDAN PRASAD VS. STATE OF BIHAR [REFERRED TO]
STATE OF TAMIL NADU VS. L KRISHNAN [REFERRED TO]
RELIANCE PETROLEUM LIMITED VS. ZAVER CHAND POPATLAL SUMARIA [REFERRED TO]
PIMPRI CHINCHWAD MUNICIPAL CORPORATION VS. GAYATRI CONSTRUCTION COMPANY [REFERRED TO]
MUTHA ASSOCIATES VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard Ms. Trusha K. Patel, learned counsel for the petitioner, Mr. Rakesh Patel, learned Assistant Government Pleader for respondent Nos.1 and 2 and Mr.Kunan B. Naik, learned counsel with Mr. Vivan Shah and Ms. Monisha Chahal for respondent No.3 Company.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) The following facts emerge from the record of the petition:-

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RAJENDRASINH ABHYASINH JADEJA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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