REGENT COMPUTRONICS PVT. LTD.

RAM EKBAL RAI SON OF LATE JAGA RAI Appellant

V/S

STATE OF BIHAR; DISTRICT MAGISTRATE AND DY COLLECTOR, INCHARGE DISTRICT GENERAL ESTT CELL Respondents

Referred Judgements :-

STATE OF MAHARASHTRA V. DIGAMBAR [REFERRED]
NATIONAL HYDROELECTRIC POWER CORPN VS. NANAK CHAND [REFERRED]
AMRENDRA SINGH VS. STATE OF BIHAR [REFERRED]
RAJ KISHORE UPADHYA VS. BIHAR STATE BOARD OF RELIGIOUS TRUST [REFERRED]
TRIVENI DEVI VS. STATE OF BIHAR [REFERRED]

JUDGEMENT

(1.) The writ petitioner-appellant being aggrieved by the order dated 23.3.2009 passed in C.W.J.C. No. 3403 of 2009 by a learned Single Judge of this Court, has preferred this Letters Patent Appeal.

(2.) The short facts necessary for consideration of this appeal are as follows:

(3.) We have heard the learned Counsel for the writ petitioner-appellant and the State and perused the records of this case.

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RAM EKBAL RAI Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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