REGENT COMPUTRONICS PVT. LTD.

C. T. Wenkhang Konyak Appellant

V/S

STATE OF NAGALAND Respondents

Referred Judgements :-

STATE OF MADHYA PRADESH VS. BHAILAL BHAI:BHIKABHAI:CHHAGANBHAI:GOVINDBHAI:RATILAL:BHIKABHAI:SHIVABHAI:RAICHANDBHAI:HAZARILAL:MAGANBHAI:SANABHAI:MANSUKHLAL:KASTURCHAND:VENIBHAI:KALIDAS:CHHOTABHAI DEAD AFTER HIM DHAI BEN:AMARCHAND:BHAILAL BHAI:KHODABHAI A [REFERRED TO]
RAMCHANDRA SHANKAR DEODHAP VS. STATE OF MAHARASHTRA [REFERRED TO]
P S SADASIVASWAMY VS. STATE OF TAMIL NADU [REFERRED TO]
MALCOM LAWRENCE CECIL DSOUZA VS. UNION OF INDIA [REFERRED TO]
SUDAMA DEVI VS. COMMISSIONER [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAJ BAHADUR SINGH [REFERRED TO]
UNION OF INDIA VS. TARSEM SINGH [REFERRED TO]
SHANKARA CO OP HOUSING SOCIETY LTD VS. M PRABHAKAR [REFERRED TO]
HIGH COURT OF JUDICATURE AT PATNA VS. MADAN MOHAN PRASAD [REFERRED TO]
BANGALORE CITY COOPERATIVE HOUSING SOCIETY LTD VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF UTTAR PRADESH VS. ARVIND KUMAR SRIVASTAVA [REFERRED TO]

JUDGEMENT

(1.) The present writ appeal has been filed to quash and set aside the judgment & order dtd. 24/4/2024 passed by the learned Single Judge in W.P.(C) No. 258/2020 dismissing the writ petition on grounds of delay and laches.

(2.) The facts of the case in brief, as projected in the writ petition, is briefly recited as follows;

(3.) We have heard Mr. Wati Jamir, learned counsel for the appellant/writ petitioner, Mr. E. Thiba Phom, learned Government Advocate for the State respondent No. 1 to 6 and Mr. Tongpok Pongener, learned counsel for the respondent No. 7.

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C. T. WENKHANG KONYAK Vs. STATE OF NAGALAND

Referred Judgements :-

JUDGEMENT

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