REGENT COMPUTRONICS PVT. LTD.

HARESH H.BHATT Appellant

V/S

GUJARAT MARITIME BOARD Respondents

Referred Judgements :-

SHYAM BABU VERMA VS. UNION OF INDIA [REFERRED TO]
SAHIB RAM VS. STATE OF HARYANA [REFERRED TO]
UNION OF INDIA VS. SUJATHA VEDACHALAM [REFERRED TO]
COL RETD B J AKKARA VS. GOVT OF INDIA [REFERRED TO]
PURSHOTTAM LAL DAS VS. STATE OF BIHAR [REFERRED TO]
UNION OF INDIA VS. S R DHINGRA [REFERRED TO]
BHARAT SANCHAR NIGAM LTD VS. BPL MOBILE CELLULAR LTD [REFERRED TO]
BHANMATI TAPUBHAI MULIYA VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) RULE. Ms.Sejal Mandavia, learned advocate waives the service of notice of rule on behalf of the respondent Board.

(2.) With the consent of the learned advocates appearing on behalf of the respective parties, all these matters along with the other group of petitions are taken up for final hearing today.

(3.) As common question of law and facts arise in this group of petitions, they are being disposed of by this common judgement and order.

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HARESH H BHATT Vs. GUJARAT MARITIME BOARD

Referred Judgements :-

JUDGEMENT

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