REGENT COMPUTRONICS PVT. LTD.

Pratap Yeshwant Kanolkar Appellant

V/S

STATE OF GOA Respondents

Referred Judgements :-

RAMNIKLAL N BHUTTA VS. STATE OF MAHARASHTRA [REFERRED TO]
HINDUSTAN PETROLEUM CORPORATION LTD VS. DARIUS SHAPUR CHENNAI [REFERRED TO]
COMPETENT AUTHORITY VS. BARANGORE JUTE FACTORY [REFERRED TO]
CHAIRMAN INDORE VIKAS PRADHIKARAN VS. PURE INDUSTRIAL COCK AND CHEM LTD [REFERRED TO]
UNION OF INDIA VS. KUSHALA SHETTY [REFERRED TO]
HANUMAN LAXMAN AROSKAR VS. UNION OF INDIA [REFERRED TO]
THE PROJECT DIRECTOR, PROJECT IMPLEMENTATION UNIT VS. P.V. KRISHNAMOORTHY AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. Rule made returnable forthwith. By consent taken up for hearing and final disposal. The learned Additional Government Advocate waives service on behalf of the State and the learned Central Government Standing Counsel, waives service on behalf of the Central Government.

(3.) This common order disposes the above Writ Petitions and Civil Application No. 1660 of 2021 (F) filed in Writ Petition No. 1149 of 2021. The factual aspects in each of these Writ Petitions are set out in brief.

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PRATAP YESHWANT KANOLKAR Vs. STATE OF GOA

Referred Judgements :-

JUDGEMENT

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