REGENT COMPUTRONICS PVT. LTD.

Laxman J. Chavan Appellant

V/S

STATE OF GOA Respondents

Referred Judgements :-

ASGER IBRAHIM AMIN VS. LIFE INSURANCE CORPORATION OF INDIA [REFERRED TO]
BALAKRISHNA SAVALRAM FUJ ARI WAGHINARE DUTTATRAYA GANGARAM PUJARI WAGHMARE MADHAY TUKARAM PUJARI BABU TUKARAM PUJARI WAGHMARE VS. DHYANESHWAR MAHARAJ SANSTHAN [REFERRED TO]
HARYANA STATE ELECTRICITY BOARD VS. STATE OF PUNJAB [REFERRED TO]
DEHRI ROHTAS LIGHT RAILWAY COMPANY LIMITED DEHRI ROHTAS LIGHT RAILWAY COMPANY LIMITED VS. DISTRICT BOARD BHOJPUR:DISTRICT BOARD SHAHABAD [REFERRED TO]
M R GUPTA VS. UNION OF INDIA [REFERRED TO]
STATE OF KARNATAKA VS. N PARAMESHWARAPPA [REFERRED TO]
STATE OF KARNATAKA VS. C LALITHA [REFERRED TO]
CHAIRMAN U P JAL NIGAM VS. JASWANT SINGH [REFERRED TO]
SHIV DASS VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. TARSEM SINGH [REFERRED TO]
STATE OF MADHYA PRADESH VS. YOGENDRA SHRIVASTAVA [REFERRED TO]
TUKARAM KANA JOSHI VS. M.I.D.C [REFERRED TO]

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) Learned Counsel for the parties agree that all these Petitions can be disposed of by a common Judgment and Order.

(3.) According to us as well, the main issue involved in all these Petitions is the same, though, the facts in Writ Petition No.439/2014 are slightly different than the facts involved in the remaining Petitions. Accordingly, it is only appropriate that we dispose off all these Petitions by a common Judgment and Order, no doubt, having regard to some of the distinguishing features in Writ Petition No.439/2014.

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LAXMAN J. CHAVAN Vs. STATE OF GOA

Referred Judgements :-

JUDGEMENT

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