REGENT COMPUTRONICS PVT. LTD.

Jyoti Sikka Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

STATE OF UTTAR PRADESH VS. MOHAMMAD NAIM [REFERRED TO]
STATE OF MAHARASHTRA VS. RAMDAS SHRINIVAS NAYAK [REFERRED TO]
A M MATHUR VS. PRAMOD KUMAR GUPTA [REFERRED TO]
ROOP KUMAR VS. MOHAN THEDANI [REFERRED TO]
COMMISSIONER OF CUSTOMERS MUMBAI VS. BUREAU VERITAS [REFERRED TO]
NEERAJ GARG VS. SARITA RANI [REFERRED TO]

JUDGEMENT

(1.) Order on C. M. Application No.1 of 2022

(2.) We have heard the learned counsel for the appellant and learned Chief Standing Counsel representing the sole respondent and have also perused the averments made in the application supported by an affidavit.

(3.) We are satisfied that the delay has sufficiently been explained.

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JYOTI SIKKA Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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