REGENT COMPUTRONICS PVT. LTD.

Aleixo Damiao Gracias Appellant

V/S

Darwin Benny Cardoso Respondents

Referred Judgements :-

PATEL LALJIBHAI SOMABHAI VS. STATE OF GUJARAT [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
SURJIT SINGH VS. BALBIR SINGH [REFERRED TO]
SACHIDA NAND SINGH VS. STATE OF BIHAR [REFERRED TO]
IQBAL SINGH MARWAH VS. MEENAKSHI MARWAH [REFERRED TO]
M/S. BANDEKAR BROTHERS PVT. LTD. VS. PRASAD VASSUDEV KENI [REFERRED TO]
HARISH DAHIYA @ HARISH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The matter is taken up for final disposal at the admission stage with consent.

(2.) Heard learned Counsel Mr. Dhaval Zaveri for the Petitioners and Mr. Bhobe appearing with Ms. Shaikh for the Respondent.

(3.) By way of the present Petition filed under Articles 226 and 227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.), the Petitioners are praying for the following reliefs:

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ALEIXO DAMIAO GRACIAS Vs. DARWIN BENNY CARDOSO

Referred Judgements :-

JUDGEMENT

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