REGENT COMPUTRONICS PVT. LTD.

Surinder Kumar Saini Appellant

V/S

OM PRAKASH SHARMA Respondents

Referred Judgements :-

COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
G RAMEGOWDA MAJOR BASAVALINGAPPA VS. SPECIAL LAND ACQUISITION OFFICER BANGALORE:SPECIAL LAND ACQUISITION OFFICER BANGALORE [REFERRED TO]
STATE OF HARYANA VS. CHANDRA MANI [REFERRED TO]
STATE OF UTTAR PRADESH VS. HARISH CHANDRA [REFERRED TO]
STATE OF BIHAR VS. RATAN LAL SAHU [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
VEDABAI ALIAS VAIJAYANATABAI BABURAO PATIL VS. SHANTARAM BABURAO PATIL [REFERRED TO]
STATE OF NAGALAND VS. LIPOK A O [REFERRED TO]
STATE VS. AHMED JAAN [REFERRED TO]
ORIENTAL AROMA CHEMICAL INDUSTRIES LTD VS. GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION [REFERRED TO]
LANKA VENKATESWARLU VS. STATE OF A P [REFERRED TO]
MANIBEN DEVRAJ SHAH VS. MUNICIPAL CORPORATION OF BRIHAN MUMBAI [REFERRED TO]

JUDGEMENT

(1.) Cr.M.P. (M) No. 11729/2013

(2.) According to Mr. R.K. Gautam, learned Senior Advocate, the appeal could not be filed within limitation as his client was legitimately expecting that the State would prefer an appeal against the judgment dated 30.11.2011. His client made enquires, why the State has not filed the appeal against judgment dated 30.11.2011. However, his client was not informed about the outcome of the trial.

(3.) Mr. Satyen Vaidya, learned Advocate, has vehemently argued that on the basis of Annexures R-1/C, R-1/D and R-1/E, the applicant was aware of the judgment rendered by the learned Special Judge (Forests), Shimla, on 30.11.2011.

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SURINDER KUMAR SAINI Vs. OM PRAKASH SHARMA

Referred Judgements :-

JUDGEMENT

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