REGENT COMPUTRONICS PVT. LTD.

ARVIND SHROTI Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

STATE OF BIHAR VS. MADAN MOHAN SINGH [REFERRED TO]
STATE OF U P VS. NIDHI KHANNA [REFERRED TO]
JITENDRA KUMAR VS. STATE OF HARYANA [REFERRED TO]
MUKUL SAIKIA VS. STATE OF ASSAM [REFERRED TO]
HIGH COURT OF JUDICATURE FOR RAJASTHAN VS. VEENA VERMA [REFERRED TO]
RAKHI RAY VS. HIGH COURT OF DELHI [REFERRED TO]

JUDGEMENT

(1.) Shri Vivek Rusia, learned counsel for the appellant. SHRI Kumaresh Pathak, learned Deputy Advocate General for the respondent No. 1 on advance copy. SHRI K. S. Wadhwa, learned counsel for the respondent No. 2 on advance copy. 1. A No. 15011/2010

(2.) This is an application seeking condonation of delay in filing the appeal.

(3.) I. A. No. 15011/2010 is accordingly allowed. W. A. No. 1404/2010

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ARVIND SHROTI Vs. STATE OF M P

Referred Judgements :-

JUDGEMENT

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