REGENT COMPUTRONICS PVT. LTD.

Vikaram Bawajya Valvi Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

HEMANI MALHOTRA VS. HIGH COURT OF DELHI [REFERRED TO]
TEJ PRAKASH PATHAK VS. RAJASTHAN HIGH COURT [REFERRED TO]
RAMESH CHANDRA SHAH VS. ANIL JOSHI [REFERRED TO]
V. LAVANYA & ORS. VS. STATE OF TAMIL NADU REPRESENTED BY ITS PRINCIPAL SECRETARY & ORS. [REFERRED TO]
D. SAROJAKUMARI VS. R. HELEN THILAKOM & ORS. [REFERRED TO]
ZAHOOR AHMAD RATHER AND ORS ETC VS. SHEIKH IMTIYAZ AHMAD AND ORS ETC [REFERRED TO]

JUDGEMENT

(1.) By this petition, the petitioners have put forth prayer clauses "B", "C" and "D" as under :-

(2.) This Court (Coram : S.V. Gangapurwala and Shrikant D. Kulkarni, JJ.) had issued notice after considering the submissions of the learned Advocate for the petitioners, vide order dtd. 28/1/2021, which reads thus :-

(3.) We have considered the strenuous submissions of the learned advocate for the petitioners and the learned AGP on behalf of the respondents.

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VIKARAM BAWAJYA VALVI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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