REGENT COMPUTRONICS PVT. LTD.

Harshad Liladhar Ganjare Appellant

V/S

Satish Namdeorao Taywade Respondents

Referred Judgements :-

DISTT MANAGER ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION VIJAYAWADA VS. K SIVAJI [REFERRED TO]
CHITRESH KUMAR CHOPRA VS. STATE GOVT OF NCT OF DELHI [REFERRED TO]
AMALENDU PAL ALIAS JHANTU VS. STATE OF WEST BENGAL [REFERRED TO]
M MOHAN VS. STATE BY THE DEPUTY SUPERINTENDENT OF POLICE [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) ADMIT. Heard finally by the consent of learned Counsel for the Applicants and learned APP for the Non-applicant No.2/State.

(3.) Despite the service of notice to the Non-applicant No.1 none present. The affidavit of service is filed on record, which shows that the Non-applicant No.1 is already served on 12/3/2026.

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HARSHAD LILADHAR GANJARE Vs. SATISH NAMDEORAO TAYWADE

Referred Judgements :-

JUDGEMENT

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