REGENT COMPUTRONICS PVT. LTD.

THE STATE OF MAHARASHTRA Appellant

V/S

Ambadas Dhondiba Shelar Respondents

Referred Judgements :-

JAGBIR SINGH VS. HARYANA STATE AGRICULTURE MARKETING BOARD [REFERRED TO]
BHARAT SANCHAR NIGAM LTD VS. SEWA RAM [REFERRED TO]
ASST. ENGINEER, RAJASTHAN DEV. CORP VS. GITAM SINGH [REFERRED TO]
ASSISTANT ENGINEER, RAJASTHAN STATE AGRICULTURE MARKETING BOARD, SUB-DIVISION, KOTA VS. MOHAN LAL [REFERRED TO]

JUDGEMENT

(1.) RULE .

(2.) RULE made returnable forthwith and heard finally by consent of the parties.

(3.) IN the light of the order which I propose to pass, that I am not adverting to the entire contentions of both sides. I am referring only to those contentions which are relevant for the purpose of passing this order.

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THE STATE OF MAHARASHTRA Vs. AMBADAS DHONDIBA SHELAR

Referred Judgements :-

JUDGEMENT

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