REGENT COMPUTRONICS PVT. LTD.

Akhilesh Pandey Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

PRAKASH KADAM VS. RAMPRASAD VISHWANATH GUPTA [REFERRED TO]
DILIP K BASU VS. STATE OF WEST BENGAL [REFERRED TO]
EXTRA JUDICIAL EXECUTION VICTIM FAMILIES ASSOCIATION (EEVFAM) & ANR. VS. UNION OF INDIA & ANR. [REFERRED TO]
SHAFHI MOHAMMAD VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
ASHWANI KUMAR VS. UNION OF INDIA [REFERRED TO]
PARAMVIR SINGH SAINI VS. BALJIT SINGH AND OTHERS [REFERRED TO]
PRAVAT CHANDRA MOHANTY VS. STATE OF ODISHA [REFERRED TO]

JUDGEMENT

(1.) According to office report, except respondent no.7, the respondents no. 6, 8, 9 and 10 were served on 7/2/2024 whereas respondent no.7 was served on 9/1/2024. Still they have decided to remain ex-parte. Under these circumstances, the respondents no. 6 to 10 are proceeded Ex-parte.

(2.) With the consent of Counsel for the Petitioner and respondents no.1 to 5, the matter is heard finally.

(3.) This petition under Article 226 of Constitution of India has been filed seeking following relief(s):-

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AKHILESH PANDEY Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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