REGENT COMPUTRONICS PVT. LTD.

Dilip Parulekar Appellant

V/S

Advocate Airesh Rodrigues Respondents

Referred Judgements :-

H S BAINS DIRECTOR SMALL SAVING CUM DEPUTY SECRETARY FINANCE PUNJAB CHANDIGARH VS. STATE UNION TERRITORY OF CHANDIGARH [REFERRED TO]
P V NARASIMHA RAO VS. STATE CBI SPE [REFERRED TO]
KALICHARAN MAHAPATRA VS. STATE OF ORISSA [REFERRED TO]
STATE OF ORISSA VS. GANESH CHADRA [REFERRED TO]
K HASIM VS. STATE OF TAMIL NADU [REFERRED TO]
PARKASH SINGH BADAL VS. STATE OF PUNJAB [REFERRED TO]
P K CHOUDHURY VS. COMMANDER 48 BRTF GREF [REFERRED TO]
STATE OF PUNJAB VS. KARNAIL SINGH [REFERRED TO]
RAM NARESH PRASAD VS. STATE OF JHARKHAND [REFERRED TO]
L K ADVANI VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
MUKESH KACKER VS. SPECIAL POLICE ESTABLISHMENT [REFERRED TO]
VIJAYACHANDRAN K K VS. SUPERINTENDENT OF POLICE CBI-SPE [REFERRED TO]
ANIL KUMAR VS. M.K.AIYAPPA [REFERRED TO]
PUNJAB STATE WAREHOUSING CORP. VS. BHUSHAN CHANDER [REFERRED TO]
ALKA UDHAVKHAIRE AND OTHERS VS. STATE OF MAHARASHTRA AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) Rule made returnable forthwith. Respondent no. 1, who appears in person, waives service. The learned Additional Public Prosecutor, waives service for the respondent nos. 2 and 3. Heard finally by consent of parties.

(2.) All these petitions arise out of order dated 09.12016 and 01.06.2017, passed by the learned Sessions Judge at Panaji. They involve common and connected questions of law and fact and as such, they are being disposed by this common judgment.

(3.) The brief facts necessary for the disposal of the petitions may be stated thus:

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DILIP PARULEKAR Vs. ADVOCATE AIRESH RODRIGUES

Referred Judgements :-

JUDGEMENT

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