REGENT COMPUTRONICS PVT. LTD.

NEERAJ GUPTA Appellant

V/S

Pardeep Kumar Bansal Respondents

Referred Judgements :-

SANJAY GANDHI VS. UNION OF INDIA [REFERRED TO]
SUPERINTENDENT AND REMEMBRANCER OF LEGAL AFFAIRS WEST BENGAL VS. ASHUTOSH GHOSH [REFERRED TO]
STATE OF ORISSA VS. DEBENDRA NATH PADHI [REFERRED TO]
AJOY KUMAR GHOSE VS. STATE OF JHARKHAND [REFERRED TO]
HARINARAYAN G BAJAJ VS. STATE OF MAHARASHTRA [REFERRED TO]
RATTIRAM VS. STATE OF M PTHROUGH INSPECTOR OF POLICE [REFERRED TO]
SUNIL MEHTA VS. STATE OF GUJARAT [REFERRED TO]
HARDEEP SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Leave Granted.

(2.) This appeal assails the common judgment and order dtd. 2/9/2019 passed in CRR-993-2011 (O&M) passed by the High Court of Punjab & Haryana, Chandigarh whereby the learned Single Judge of the High Court, remanded the matter in dispute to the Judicial Magistrate First Class, Chandigarh to comply with the provisions of Sec. 244 Code of Criminal Procedure, 1973 [ CrPC].

(3.) The facts triggering this appeal are:

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NEERAJ GUPTA Vs. PARDEEP KUMAR BANSAL

Referred Judgements :-

JUDGEMENT

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