REGENT COMPUTRONICS PVT. LTD.

Tarak Manguesh Arolkar Appellant

V/S

STATE OF GOA Respondents

Referred Judgements :-

TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
KUMARI MADHURI PATIL VS. ADDITIONAL COMMISSIONER TRIBAL DEVELOPMENT [REFERRED TO]
G M INDIAN BANK VS. R RANI [REFERRED TO]
DAYARAM VS. SUDHIR BATHAM [REFERRED TO]
RAMESH SURESH KAMBLE VS. STATE OF MAHATRASHTRA [REFERRED TO]
ANANDRA VITHOBA ADSUL VS. STATE OF MAHARASHTRA [REFERRED TO]
J. CHITRA VS. DISTRICT COLLECTOR AND CHAIRMAN STATE LEVEL VIGILANCE COMMITTEE, TAMIL NADU [REFERRED TO]
ARCE POLYMERS PRIVATE LIMITED VS. ALPHINE PHARMACEUTICALS PRIVATE LIMITED [REFERRED TO]

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule in both the petitions. At the request of and with the consent of the learned Counsel for the parties, the rule is made returnable immediately in both petitions.

(3.) The learned Counsel for the parties agree that a common judgment and order can dispose of both petitions because the two petitions are connected.

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TARAK MANGUESH AROLKAR Vs. STATE OF GOA

Referred Judgements :-

JUDGEMENT

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