REGENT COMPUTRONICS PVT. LTD.

STATE Appellant

V/S

Lal Babu Mahto Respondents

Referred Judgements :-

JOSEPH V/S. STATE OF KERALA [REFERRED TO]
MOHINDER SINGH S O INDER SINGH VS. STATE [REFERRED TO]
STATE OF HARYANA VS. RAM SINGH [REFERRED TO]
STATE OF HARYANA VS. INDER SINGH [REFERRED TO]
SUNIL KUMAR VS. STATE OF GOVERNMENT OF NCT OF DELHI [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. SHREE KANT SHEKARI [REFERRED TO]
PATEL ENGINEERING LIMITED VS. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. DAL SINGH [REFERRED TO]
JUMNI VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) By the present application, the petitioner seeks condonation of 100 days' delay in filing the present criminal leave to appeal petition.

(2.) Heard. For the reasons stated in the application and in the interest of justice, present application is allowed. Delay in filing the present criminal leave to appeal petition is condoned. Let criminal leave to appeal petition be taken on record.

(3.) Application stands disposed of.

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STATE Vs. LAL BABU MAHTO

Referred Judgements :-

JUDGEMENT

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