REGENT COMPUTRONICS PVT. LTD.

CHHOTAI Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

SHAMNSAHEB M. MULTTANI VS. STATE OF KANATAKA [REFERRED TO]
AJAY KUMAR GHOSHAL AND OTHERS VS. STATE OF BIHAR AND ANOTHER [REFERRED TO]
UKHA KOLHE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF MADHYA PRADESH VS. BHOORAJI [REFERRED TO]
ZAHIRA HABIBULLA H SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
MOHD HUSSAIN ALIAS JULFIKAR ALI VS. STATE GOVT OF NCT DELHI [REFERRED TO]
R.RACHAIAH VS. HOME SECRETARY, BANGALORE [REFERRED TO]

JUDGEMENT

(1.) Heard Sri A.K. Mishra, Sri Sati Shanker Tripathi, learned counsel for the appellants and learned A.G.A. for the State and perused the record.

(2.) Learned AGA submits that he has filed counter affidavit on 30/1/2023.

(3.) Learned counsel for the appellants candidly declined to file any rejoinder affidavit to the counter affidavit filed by the State and requested the Court to decide the case on merits.

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CHHOTAI Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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