REGENT COMPUTRONICS PVT. LTD.

United Spirits Ltd. Appellant

V/S

STATE OF GOA Respondents

Referred Judgements :-

REXNORD ELECTRONICS AND CONTROLS LTD. V. UNION OF INDIA & ORS [REFERRED TO]
OM PRAKASH V. ASHWINI KUMAR [REFERRED TO]
FAL INDUSTRIES LIMITED V. DIRECTORATE GENERAL OF FOREIGN TRADE [REFERRED TO]
FORTIS HOSPITAL LIMITED V. COMMISSIONER OF CUSTOMS,IMPORT [REFERRED TO]
MANAN AUTO LINK PVT. LTD. V. STATE OF GUJARAT [REFERRED TO]
TATA STEEL LTD. V. JHARKHAND [REFERRED TO]
COMMISSIONER OF CUSTOMS (PORT) V. SETTLEMENT COMMISSION [REFERRED TO]
SYNTHETICS AND CHEMICALS LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
DABUR INDIA LIMITED DABUR INDIA LIMITED SHARDABO IRON LABORATORIES LIMITED SHARDA BOIRON LABORATORIES LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. MODI DISTILLERY:AJUDHIA DISTILLERY [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
TATA POWER COMPANY LTD VS. RELIANCE ENERGY LIMITED [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. The Rule is made returnable forthwith at the request of and with the consent of the learned counsel for the parties. Even otherwise, there were orders already made for the disposal of these petitions at the stage of admission itself.

(3.) Learned counsel for the parties agree that common issues of law and fact arise in both these petitions and therefore, both these petitions can be disposed of by a common judgment and order by treating Writ Petition No.2290/2021 (F) as the lead petition.

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UNITED SPIRITS LTD. Vs. STATE OF GOA

Referred Judgements :-

JUDGEMENT

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