REGENT COMPUTRONICS PVT. LTD.

NAZARE DIAS Appellant

V/S

STATE, THROUGH THE EXECUTIVE ENGINEER Respondents

Referred Judgements :-

CENTRAL BANK OF INDIA LIMITED VS. GOKAL CHAND [REFERRED TO]
MOHANLAL MAGANLAL THAKKAR VS. STATE OF GUJARAT [REFERRED TO]
ESTRALLA RUBBER VS. DASS ESTATE PRIVATE LIMITED [REFERRED TO]
OUSEPH MATHAI VS. M ABDUL KHADIR [REFERRED TO]
MIDNAPORE PEOPLES CO OP BANK LTD VS. CHUNILAL NANDA [REFERRED TO]
GERMAN DEMOCRATIC REPUBLIC VS. DYNAMIC INDUSTRIAL UNDERTAKING LTD [REFERRED TO]
SHRAWAN SADHUJI GORLE VS. VASANTRAO SANTOSHRAO JAGTAP [REFERRED TO]

JUDGEMENT

(1.) HEARD Mr. Godinho, learned counsel for the petitioner and Ms. Linhares, learned counsel for the respondent.

(2.) RULE. By consent heard forthwith.

(3.) THEREAFTER, the original petitioner expired and his legal representatives were brought on record. In the course of the inquiry, the petitioner filed an application dated 24/8/2010 seeking to rely upon and produce seven documents mentioned in the said application. The said application was opposed by the respondent. By order dated 1/9/2010, the Dy. Collector and S.D.O allowed the application.

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NAZARE DIAS Vs. STATE THROUGH THE EXECUTIVE ENGINEER

Referred Judgements :-

JUDGEMENT

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