REGENT COMPUTRONICS PVT. LTD.

Khed Taluka Vidyarthi Palak Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

CHANDRAKANT KRISHNARAO PRADHAN TULSIDAS KHIMJI AND COMPANY VS. JASJIT SINGH THE COLLECTOR OF CUSTOMS BOMBAYIN ALL PETITIONS :JASJIT SINGH THE COLLECTOR OF CUSTOMS BOMBAYIN ALL PETITIONS [REFERRED TO]
ORGANO CHEMICAL INDUSTRIES VS. UNION OF INDIA [REFERRED TO]
BABUBHAI AND COMPANY VS. STATE OF GUJARAT [REFERRED TO]
U P AVAS EVAM VIKAS PARISHAD VS. FRIENDS COOP HOUSING SOCIETY LIMITED [REFERRED TO]
STATE ANTI CURRUPTION BRANCH GOVT OF NCT OF DELHI VS. R C ANAND [REFERRED TO]
C R H READYMONEY LTD VS. STATE OF BOMBAY [REFERRED TO]
SHAKIR HUSAIN VS. CHANDOO LAL [REFERRED TO]
MAHAVIR TRANSMISSION UDYOG PVT LTD VS. PUNJAB STATE TRANSMISSION CORPORATION LTD [REFERRED TO]
EURO SCHOOL EDUCATION TRUST VS. DIVISIONAL FEE REGULATORY COMMITTEE, PUNE [REFERRED TO]

JUDGEMENT

(1.) By this writ petition under Art. 226 of the Constitution of India, the petitioner is seeking the following two reliefs:-

(2.) Since we have extensively heard both sides and perused the petition and all the affidavits placed on record so also the legal provisions, we intend to dispose of this petition by this final judgment.

(3.) Hence, Rule. Respondents waive service. By consent, Rule is made returnable forthwith.

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KHED TALUKA VIDYARTHI PALAK Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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