REGENT COMPUTRONICS PVT. LTD.

SACHIN Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

KAMAL V. STATE OF HARYANA [REFERRED TO]
SHIV KUMAR ALIAS SADHU V. STATE OF U.P. [REFERRED TO]
TAKHT SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
JAPANI SAHOO VS. CHANDRA SEKHAR MOHANTY [REFERRED TO]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]

JUDGEMENT

(1.) List has been revised.

(2.) Despite notice issue to opposite party No.2, which has been served personally upon him, no one has put in appearance on his behalf nor any counter affidavit has been filed.

(3.) Sri Dhirendra Kumar Srivastava, Advocate assisted by Sri Hari Krishna Singh, learned counsel for the revisionist and Sri Vaibhav Aanad, learned A.G.A. for the State are present.

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SACHIN Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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