REGENT COMPUTRONICS PVT. LTD.

Mintu Reang Appellant

V/S

STATE OF TRIPURA Respondents

Referred Judgements :-

NAYAN PAUL V. STATE OF TRIPURA AND OTHERS [REFERRED TO]
BRIJ MOHAN PARIHAR SHIVANARAIN VS. M P STATE ROAD TRANSPORT CORPORATION:STATE OF MADHYA PRADESH [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. ASHA RAMCHHANDRA AMBEKAR MRS [REFERRED TO]
UMESH KUMAR NAGPAL ANIL MALIK VS. STATE OF HARYANA [REFERRED TO]
DIRECTOR,DEFENCE METAL RESEARCH LABORATORY AND ANOTHER V. G. MURALI [REFERRED TO]
NATIONAL HYDROELECTRIC POWER CORPN VS. NANAK CHAND [REFERRED TO]
COMMISSIONER OF PUBLIC INSTRUCTIONS VS. K R VISHWANATH [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. SAJAD AHMED MIR [REFERRED TO]
I G KARMIK VS. PRAHALAD MANI TRIPATHI [REFERRED TO]
PUNJAB STATE POWER CORPORATION LIMITED VS. NIRVAL SINGH [REFERRED TO]

JUDGEMENT

(1.) This Appeal is filed by the original petitioner to challenge the judgment of the learned Single Judge dated 13.02.2019 in W.P. (C) No.717 of 2018.

(2.) Brief facts are as under:

(3.) The petitioner thereupon approached the High Court. The learned Single Judge by the impugned judgment dismissed his petition observing that after a lapse of almost 10 years, the petitioner has approached the Court. It was observed that even considering from the date of communication of rejection dated 07.06.2017, the petition was filed more than a year later. The petition was dismissed primarily on the ground of delay and laches.

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MINTU REANG Vs. STATE OF TRIPURA

Referred Judgements :-

JUDGEMENT

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