REGENT COMPUTRONICS PVT. LTD.

PANDHARINATH CONDBAJI SAHARE Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

KURBAN HUSSEIN MOHAMEDALLI RANGAWALLA VS. STATE OF MAHARASHTRA [REFERRED TO]
P A NARAYANAN VS. UNION OF INDIA [REFERRED TO]
PARVATI DEVI VS. COMMISSIONER OF POLICE DELHI [REFERRED TO]
TAMILNADU ELECTRICITY BOARD VS. SUMATHI [REFERRED TO]
M P ELECTRICITY BOARD VS. SHAIL KUMARI [REFERRED TO]
DIRECTOR OF SETTLEMENTS A P VS. M R APPARAO [REFERRED TO]
ABL INTERNATIONAL LIMITED VS. EXPORT CREDIT GUARANTEE CORPORATION OF INDIA LIMITED [REFERRED TO]

JUDGEMENT

(1.) Heard both sides. Perused the record.

(2.) By the present petition, reliefs which the petitioners are seeking are quoted below:

(3.) The petitioners have also placed on record as ANNEXURE NO.VIII, the letter written by the Civil Surgeon, Wardha to the Chief Officer, Municipal Council, Hinganghat and other authorities for insisting upon them to take action for fighting with epidemic of jaundice.

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PANDHARINATH CONDBAJI SAHARE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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