REGENT COMPUTRONICS PVT. LTD.

Smt. Santosh Chandra Appellant

V/S

STATE OF UTTARAKHAND Respondents

Referred Judgements :-

LAKHI NARAYAN V. PROVINCE OF BIHAR [REFERRED TO]
AMALGAMATED ELECTRICITY CO BELGAUM LIMITED VS. MUNICIPAL COMMITTEE AJMER [REFERRED TO]
INDU BHUSHAN BOSE VS. RAMA SUNDARI DEBI [REFERRED TO]
HOECHST PHARMACEUTICALS LIMITED JUMNA FLOUR AND OIL MILLS PHARMA ASSOCIATES VS. STATE OF BIHAR [REFERRED TO]
BONDU RAMASWAMY VS. BANGLORE DEVELOPMENT AUTHORITY [REFERRED TO]
STATE OF KERALA VS. MAR APPRAEM KURI CO. LTD [REFERRED TO]
MEGH RAJ VS. ALLAH RAKHIA [REFERRED TO]

JUDGEMENT

(1.) As common issues are raised in these appeals and writ petitions, they are being disposed of by this common judgment.

(2.) In some of the appeals, there is delay. Accordingly, Delay Condonation Applications have been filed. Heard the learned counsel for the parties on the delay. In the circumstances, the delay will stand condoned and the Delay Condonation Applications will stand allowed.

(3.) Most of the appeals have been filed along with Applications seeking leave. Leave granted. The Applications will stand disposed of.

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SMT. SANTOSH CHANDRA Vs. STATE OF UTTARAKHAND

Referred Judgements :-

JUDGEMENT

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