REGENT COMPUTRONICS PVT. LTD.

RAKESH KUMAR Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

STATE OF RAJASTHAN VS. B K MEENA [REFERRED TO]
M PAUL ANTHONY VS. BHARAT GOLD MINES LIMITED [REFERRED TO]
LALIT POPLI VS. CANARA BANK [REFERRED TO]
KENDRIYA VIDYALAYA SANGATHAN VS. T SRINIVAS [REFERRED TO]
CHAIRMAN CUM M D T N C S CORPN LTD VS. K MEERABAI [REFERRED TO]
INDIAN OVERSEAS BANK VS. P GANESAN [REFERRED TO]
DIVISIONAL CONTROLLER VS. M G VITTAL RAO [REFERRED TO]
STATE BANK OF INDIA & ORS. VS. NEELAM NAG [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. DILIP UTTAM JAYABHAY [REFERRED TO]

JUDGEMENT

(1.) Application for placing on record additional documents as Annexures A-3 & A-4 is allowed, in view of the averments made in the application duly supported by affidavit of the appellant. Same are taken on record, subject to just exceptions. Office to append the same at appropriate place.

(2.) CM stands disposed of. CM-867-LPA-2024

(3.) Application for condoning the delay of 18 days in filing the appeal is hereby allowed in view of the averments made in the application duly supported by affidavit of the appellant. Delay of 18 days in filing the present appeal is hereby condoned.

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RAKESH KUMAR Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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