REGENT COMPUTRONICS PVT. LTD.

STATE GNCT OF DELHI Appellant

V/S

GUDDU Respondents

Referred Judgements :-

SHEO SWARUP V. KING-EMPEROR [REFERRED TO]
TOTA SINGH V. STATE OF PUNJAB [REFERRED TO]
M G AGARWAL M K KULKARNI VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF RAJASTHAN VS. RAJARAM [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
ABBAS AHMAD CHOUDHARY VS. STATE OF ASSAM [REFERRED TO]
STATE OF RAJASTHAN VS. BABU MEENA [REFERRED TO]
SADASHIV RAMRAO HADB VS. STATE OF MAHARASHTRA [REFERRED TO]
MD ALI @ GUDDU VS. STATE OF U.P. [REFERRED TO]

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed of. CRL.M.A. 7576/2017 (delay)

(3.) This is an application seeking condonation of 103 days delay in filing the present leave to appeal.