REGENT COMPUTRONICS PVT. LTD.

Hariram Pal Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

NALINAKHYA VS. SHYAM SUNDER HALDAR [REFERRED TO]
RAM RAM NARAIN MEDHI BHASKAR VINAYAK TENDULKAR PANDURANG GANPAT RAMCHANDRA LAXMAN BALWANT OAK KUBERDAS HARGOVINDDAS VS. STATE OF BOMBAY [REFERRED TO]
M PENTIAH VS. MUDDALA VEERAMALLAPPA [REFERRED TO]
RESERVE BANK OF INDIA UNION OF INDIA PEERLESS GENERAL FINANCE AND INVEST MENT CO LIMITED STATE OF WEST BENGAL VS. MENT COMPANY LIMITED:PEERLESS GENERAL FINANCE AND INVEST MENT COMPANY LIMITED:RESERVE BANK OF INDIA:PEERLESS GENERAL FINANCE AND INVEST MENF COMPANY LIMITED [REFERRED TO]
BALASINOR NAGRIK COOPERATIVE BANK LIMITED VS. BABUBHAI SHANKERLAL PANDYA [REFERRED TO]
DADI JAGANNADHAM VS. JAMMULU RAMULU [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LTD VS. NUSLI NEVILLE WADIA [REFERRED TO]
HIGH COURT ON ITS OWN MOTION VS. THE STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) With the consent, heard finally through video conferencing. In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona virus (COVID-19) and considering the advisories issued by the Government of India, this application has been taken up for hearing through video conferencing to maintain social distancing.

(2.) Learned counsel for the petitioners has filed an application for adding and deleting the parties being I.A. No. 4836/2020.

(3.) For the reasons mentioned in the application, which is not being opposed by the State counsel, accordingly, the same is allowed.

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HARIRAM PAL Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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