REGENT COMPUTRONICS PVT. LTD.

Ishwarbhai Nathubhai Naik Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

CHIGURUPATI VENKATA SUBBAYYA VS. PALADUGA ANJAYYA [REFERRED TO]
JANATA DAL VS. H.S.CHOWDHARY [REFERRED TO]
RAMJAS FOUNDATION VS. UNION OF INDIA [REFERRED TO]
KAZI LHENDUP DORJI VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
K R SRINIVAS K V RAMANA VS. R M PREMCHAND:R M PREMCHAND [REFERRED TO]
M C MEHTA VS. KAMAL NATH [REFERRED TO]
KUSHUM LATA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The Petitioner - Ishwarbhai Nathubhai Naik has filed the present Public Interest Litigation under Articles 226 and 227 of the Constitution of India for claiming the following main reliefs: "

(2.) Facts of the Case:

(3.) Heard learned Senior Advocate Mr. R.R.Marshal appearing with learned Advocate Mr. R.E.Variava for the Petitioner, learned Advocate Mr. S.P.Hasurkar for Respondent No.5 - The Gujarat Energy Transmission Corporation, Kabipor, Navsari and learned AGP Mr. Sharma for the Respondent - State of Gujarat.

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ISHWARBHAI NATHUBHAI NAIK Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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