REGENT COMPUTRONICS PVT. LTD.

Shankar Tiwari Appellant

V/S

Inspectorate General Respondents

Referred Judgements :-

AVTAR SINGH VS. STATE OF HARYANA [REFERRED TO]
MARU RAM BHIMWA RAM SHANKER KRISHNA RAGHUBIR SINGH RAMPUJA SINGH NIRBHAI SINGH BALKRISHAN GUPTA VENY SINGH BABULAL GAUTAM OM PRAKASH NAGEBHUSHANAM PATNAIK RAGHUNATH SINGH JAGIR SINGH VS. UNION OF INDIA [REFERRED TO]
STATE OF HARYANA VS. MOHINDER SINGH [REFERRED TO]
SUNIL FULCHAND SHAH VS. UNION OF INDIA [REFERRED TO]
STATE OF HARYANA VS. NAURATTA SINGH [REFERRED TO]
STATE OF HARYANA VS. JAGDISH [REFERRED TO]
STATE OF HARYANA VS. RAJ KUMAR [REFERRED TO]

JUDGEMENT

(1.) Heard Mr T. George John for the Petitioner and Mr S.G. Bhobe, learned Public Prosecutor for the respondents. Mr Deepak Gaonkar appears for the intervenor.

(2.) Criminal Misc. Application seeking intervention is not opposed by Mr T. George, learned Counsel for the Petitioner. Accordingly, the same is allowed. Necessary amendment to be carried out to the cause title forthwith.

(3.) Rule. The rule is made returnable immediately at the request of and with the consent of the learned Counsel for the parties.

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SHANKAR TIWARI Vs. INSPECTORATE GENERAL

Referred Judgements :-

JUDGEMENT

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