REGENT COMPUTRONICS PVT. LTD.

Hemraj Chandrakar Appellant

V/S

STATE OF CHHATTISGARH Respondents

Referred Judgements :-

SWAIKA PROPERTIES PVT. LTD. VS. STATE OF RAJASTHAN [REFERRED TO]
KASHI BAI VS. SUDHA RANI GHOSE [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER BOMBAY VS. INDUSTRIAL DEVELOPMENT INVESTMENT CO PRIVATE LIMITED [REFERRED TO]
STATE OF RAJASTHAN VS. D R LAXMI [REFERRED TO]
MUNICIPAL COUNCIL AHMEDNAGAR VS. SHAH HYDER BEIG [REFERRED TO]
SULOCHANA CHANDRAKANT GALANDE VS. PUNE MUNICIPAL TRANSPORT [REFERRED TO]
BANDA DEVELOPMENT AUTHORITY VS. MOTI LAL AGARWAL [REFERRED TO]
NARMADA BACHAO ANDOLAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
ROYAL ORCHID HOTELS LIMITED VS. G JAYARAMA REDDY [REFERRED TO]
RAGHBIR SINGH SEHRAWAT VS. STATE OF HARYANA [REFERRED TO]
PATASI DEVI VS. STATE OF HARYANA [REFERRED TO]
VELAXAN KUMAR VS. UNION OF INDIA [REFERRED TO]
INDORE DEVELOPMENT AUTHORITY VS. MANOHARLAL ETC. [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Varun Sharma and Mr. Krishna Tandon, learned counsel, appearing for the appellants. Also heard Mr. Vikram Sharma, learned Deputy Government Advocate, appearing for the respondents No. 1, 2, 3, 5 and 6 as well as Mr. Sumesh Bajaj, learned counsel for the respondent No. 4.

(2.) This writ appeal is presented by the writ petitioners against an order dtd. 8/4/2016 passed by the learned Single Judge in WPC No. 696/2016 whereby the writ petition was dismissed on the ground of delay and laches.

(3.) This writ appeal was earlier dismissed by a judgment dtd. 28/9/2016. This Court, while dismissing the appeal, at paragraph 4 of the judgment, had observed as follows:

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HEMRAJ CHANDRAKAR Vs. STATE OF CHHATTISGARH

Referred Judgements :-

JUDGEMENT

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