REGENT COMPUTRONICS PVT. LTD.

Parvez Shahjahan Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

SWARTH MAHTO VS. DHARMDEO NARAIN SINGH [REFERRED TO]
MAKKAPATI NAGASWARA SASTRI VS. S S SATYANARAYAN [REFERRED TO]
SOORAJ DEVI VS. PYARE LAL [REFERRED TO]
MOTI LAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
BUDHIA SWAIN VS. GOPINATH DEB [REFERRED TO]
HARI SINGH MANN VS. HARBHAJAN SINGH BAJWA [REFERRED TO]
HARI SINGH MANN VS. HARBHAJAN SINGH BAJWA [REFERRED TO]
STATE OF KERALA VS. M M MANIKANTAN NAIR [REFERRED TO]
CHHANNI VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE VS. K V RAJENDRAN [REFERRED TO]
RAM SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
VISHNU AGARWAL VS. STATE OF U P [REFERRED TO]
STATE OF PUNJAB VS. DAVINDER PAL SINGH BHULLAR [REFERRED TO]
CHITAWAN VS. MAHBOOB ILAHI [REFERRED TO]
DEEPAK THANWARDAS BALWANI VS. STATE OF MAHARASHTRA [REFERRED TO]
HABU VS. STATE [REFERRED TO]

JUDGEMENT

(1.) This is an application for restoration/ recall of judgment and order dtd. 24/11/2022 passed by this Court in above captioned case. Conclusion of the order dtd. 24/11/2022, as mentioned in paragraphs no. 23 and 24, are reproduced hereinafter:

(2.) It has been pointed out that aforesaid judgment was challenged by applicants before Supreme Court by way of filing Special Leave to Appeal (Criminal) No. 2672 of 2023 which was dismissed as not pressed reserving the liberty, as prayed for. The order dtd. 3/3/2023 passed by Supreme Court in its entirety is mentioned hereinafter:

(3.) Sri V.M. Zaidi, learned Senior Advocate assisted by Sri M.J. Akhtar, learned counsel for applicants, has reiterated the averments made in present application for recall/ restoration.

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PARVEZ SHAHJAHAN Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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