LAWS(CHH)-2019-8-29

STATE OF CHHATTISGARH THROUGH STATE ECONOMIC OFFENCE INVESTIGATION BUREAU, BHOPAL Vs. V.S. REDDY S/O V.G. REDDY

Decided On August 20, 2019

State Of Chhattisgarh Through State Economic Offence Investigation Bureau, Bhopal Appellant

V/S

V.S. Reddy S/O V.G. Reddy Respondents

JUDGEMENT

(1.) This is an application for condonation of delay in filing the Cr.M.P.

(2.) For the reasons mentioned in the application, the delay of 223 days in filing the Cr.M.P. is condoned.

(3.) Accordingly, I.A.No.1 stands disposed of.

Click here to view full judgment.

ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

Read More

QUick Links

Get in Touch

Email

Sales: sales@the-laws.com
Support: info@the-laws.com

Contact Numbers

8000853936
9376168072

Address

27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.

Copyright © 2025 Regent Computronics Private Limited.