REGENT COMPUTRONICS PVT. LTD.

Bhagauji Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

VINAYAKRAO RAMRAO GAIKE AND OTHERS VS. STATE OF MAHARASHTRA AND OTHERS [REFERRED TO]
STATE OF MAHARASHTRA VS. DIGAMBAR [REFERRED TO]
TUKARAM KANA JOSHI VS. M.I.D.C [REFERRED TO]
TUKARAM KANA JOSHI VS. M.I.D.C [REFERRED TO]
PRADYUMNA MUKUND KOKIL VS. STATE OF MAHARASHTRA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned counsel for both the sides, heard finally at admission stage.

(2.) This bunch of writ petitions can be disposed of by common judgment and order by looking to the similar facts and question of law involved therein.

(3.) Factual matrix -

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BHAGAUJI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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