REGENT COMPUTRONICS PVT. LTD.

Shiv Shankar Verma Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

G.V. RAO V. L.H.V. PRASAD [REFERRED TO]
B.S. JOSHI V. STATE OF HARYANA [REFERRED TO]
GEETA MEHROTRA V. STATE OF U.P. [REFERRED TO]
KAHKASHAN KAUSAR V. STATE OF BIHAR [REFERRED TO]
K SUBBA RAO & ORS VS. STATE OF TELANGANA [REFERRED TO]

JUDGEMENT

(1.) Supplementary affidavit filed today by the learned counsel for the applicant is taken on record.

(2.) List revised. None is present on behalf of the private opposite party No. 2.

(3.) Learned counsel for the applicants submits that he does not want to press this application on behalf of the applicant, as he wants to file application for discharge through counsel before the court below.

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SHIV SHANKAR VERMA Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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