REGENT COMPUTRONICS PVT. LTD.

Goa Pollution Control Board Appellant

V/S

GOVERNMENT OF GOA Respondents

Referred Judgements :-

ROOP LAL SATHI VS. NACHHATTAR SINGH GILL [REFERRED TO]
LIVERPOOL AND LONDON S P AND I ASSOCIATION LIMITED VS. M V SEA SUCCESS [REFERRED TO]
POPAT AND KOTECHA PROPERTY VS. STATE BANK OF INDIA STAFF ASSOCIATION [REFERRED TO]
HARDESH ORES P LTD VS. HEDE AND COMPANY [REFERRED TO]
CHURCH OF CHRIST CHARITABLE TRUST & EDUCATIONAL CHARITABLE SOCIETY VS. PONNIAMMAN EDUCATIONAL TRUST [REFERRED TO]
SUNDEEP KUMAR BAFNA VS. STATE OF MAHARASHTRA [REFERRED TO]
SEJAL GLASS LTD. VS. NAVILAN MERCHANTS PVT. LTD. [REFERRED TO]
MADHAV PRASAD AGGARWAL VS. AXIS BANK LTD [REFERRED TO]
CHETANA SHANKAR MANAPURE VS. BANDU [REFERRED TO]
SHEELA RAM VIDHANI VS. S. K. TRADING COMPANY [REFERRED TO]

JUDGEMENT

(1.) Heard learned Counsel Mr Joaquim Godinho for the Applicant, learned Counsel Mr J.A. Lobo for Respondent No.2, Mr Manish Salkar, learned Government Advocate, for Respondent Nos.1, 4, 5, 6 and 7 and learned Counsel Mr D. Zaveri with Mr M. Mahamal for Respondent No.8.

(2.) Admit. Heard finally with consent.

(3.) With the consent of learned Counsel for the respective parties, present revision is taken up for final disposal at the admission stage itself.

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GOA POLLUTION CONTROL BOARD Vs. GOVERNMENT OF GOA

Referred Judgements :-

JUDGEMENT

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