REGENT COMPUTRONICS PVT. LTD.

MARIA JULIETA D'SOUZA Appellant

V/S

GOVERNMENT OF GOA, THROUGH THE CHIEF SECRETARY Respondents

Referred Judgements :-

M/S. NEW MULTAN TIMBER STORE VS. RATTAN CHAND SOOD [REFERRED TO]
NAIR SERVICE SOCIETY LIMITED VS. K C ALEXANDER [REFERRED TO]
SHEOLAL VS. SULTAN [REFERRED TO]
AJUDH RAJ VS. MOTI S O MUSSADI [REFERRED TO]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
CHIEF CONSERVATOR OF FORESTS GOVERNMENT OF ANDHRA PRADESH VS. COLLECTOR [REFERRED TO]
RAME GOWDA VS. VARADAPPA NAIDU [REFERRED TO]
JANKI VASHDEO BHOJWANI VS. INDUSIND BANK LTD [REFERRED TO]
FAKIRBHAI BHAGWANDAS VS. MAGANLAL HARIBHAI [REFERRED TO]

JUDGEMENT

(1.) Heard Shri. V. B. Nadkarni, learned Senior Counsel on behalf of the Appellants and Shri. G. Shirodkar, learned Government Advocate on behalf of the Respondent.

(2.) This appeal is directed against Judgment dated 25-7-2007 of the learned District Judge, Panaji, by which the suit filed by the Appellants for declaration and a consequential relief, has been dismissed.

(3.) The parties hereto shall herein after be referred to in the names as they appear in the cause title of the said Civil Suit.

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MARIA JULIETA D SOUZA Vs. GOVERNMENT OF GOA

Referred Judgements :-

JUDGEMENT

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