REGENT COMPUTRONICS PVT. LTD.

Avinash Dhavji Naik Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

RAMESH DUTTA VS. STATE OF PUNJAB [REFERRED TO]
STATE OF GUJARAT VS. SHANTILAL MANGALDAS [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAJIV GUPTA [REFERRED TO]
SHARADCHANDRAGANESHMULEY VS. STATE OF MAHARASHTRA [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. STATE OF MAHARASHTRA [REFERRED TO]
GIRNAR TRADERS VS. STATE OF MAHARASHTRA [REFERRED TO]
GIRNAR TRADERS VS. STATE OF MAHARASHTRA [REFERRED TO]
DINKAR RAMCHANDRA HONALE VS. MUNICIPAL CORPORATION OF GREATER BOMBAY [REFERRED TO]
SOUTH CENTRAL RAILWAY EMPLOYEES CO-OP. CREDIT SOCIETY EMPLOYEES UNION VS. B. YASHODABAI [REFERRED TO]
EXECUTIVE ENGINEER, GOSIKHURD PROJECT AMBADI, BHANDARA, MAHARASHTRA VIDARBHA IRRIGATION DEVELOPMENT CORPORATION VS. MAHESH AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule in each of these Petitions. The Rule is made returnable immediately at the request of and with the consent of the learned Counsel for the parties.

(3.) The learned Counsel for the parties' state that substantially common issues of law and fact arise in all these Petitions. Accordingly, they submit that a common judgment and order could dispose of all these Petitions by treating Writ Petition No.1488 of 2016 as the lead Petition. This would be consistent with the orders of the Co-ordinate Bench made earlier in these matters.

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AVINASH DHAVJI NAIK Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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