REGENT COMPUTRONICS PVT. LTD.

STATE OF CHHATTISGARH Appellant

V/S

Rikki Sahu Respondents

Referred Judgements :-

DAULAT RAM VS. STATE OF PUNJAB [REFERRED TO]
LALJI HARIDAS VS. STETE OF MAHARASHTRA [REFERRED TO]
GOVIND MEHTA VS. STATE OF BIHAR [REFERRED TO]
SACHIDA NAND SINGH VS. STATE OF BIHAR [REFERRED TO]
C MUNIAPPAN VS. STATE OF TAMIL NADU [REFERRED TO]
BABITA LILA & ANOTHER VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Proceedings of this matter have been taken-up for hearing on the question of admission through video conferencing.

(2.) Heard on I.A.No.1/2020, the application for condonation of delay in filing the application for leave to appeal.

(3.) Sufficient cause has been shown for delay in filing this petition. Accordingly, the application for condonation of delay is allowed and delay is condoned.

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STATE OF CHHATTISGARH Vs. RIKKI SAHU

Referred Judgements :-

JUDGEMENT

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