REGENT COMPUTRONICS PVT. LTD.

STATE OF ARUNACHAL PRADESH Appellant

V/S

Dani Gambo Respondents

Referred Judgements :-

STATE OF MAHARASHTRA VS. SHARAT VINAYAK DONGRE [REFERRED TO]
BAIJ NATH PRASAD TRIPATHI SUTHAKAR DUBE VS. STATE OF BHOPAL [REFERRED TO]
UKHA KOLHE VS. STATE OF MAHARASHTRA [REFERRED TO]
BHAGWANT SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
STATE OF MAHARASHTRA VS. PRIYA SHARAN MAHARAJ [REFERRED TO]
DILAWAR BALU KURANE VS. STATE OF MAHARASHTRA [REFERRED TO]
ROSENDRA CHANDRA DAS VS. STATE OF ASSAM [REFERRED TO]
ARAMBAM THOMCHOU SINGH VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. O. Pada, learned Spl. P.P., SIC, appearing on behalf of the petitioner-State of Arunachal Pradesh. Also heard Mr. T. T. Tara, learned counsel, assisted by Mr. S. R. Rabha, learned counsel, appearing on behalf of the private Respondents No. 1 to 16 and 19 to 21.

(2.) As regards Respondent No. 17, it is submitted by Mr. Rabha, learned counsel, that the said respondent No. 17, in the meantime, has expired.

(3.) Office Note, dated 25.06.2018, indicates that Officer-in-Charge of Itanagar Police Station had returned the served notice in respect of Respondent No. 18.

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STATE OF ARUNACHAL PRADESH Vs. DANI GAMBO

Referred Judgements :-

JUDGEMENT

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