REGENT COMPUTRONICS PVT. LTD.

STATE OF BIHAR Appellant

V/S

Girish Lal Respondents

Referred Judgements :-

SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
SOLANKI CHIMANBHAI UKABHAI VS. STATE OF GUJARAT [REFERRED TO]
SHARAD BIRDHICHAND SARDA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF UTTAR PRADESH VS. KRISHNA GOPAL [REFERRED TO]
HARI RAM VS. STATE OF RAJASTHAN [REFERRED TO]
DWARKA DASS VS. STATE OF HARYANA [REFERRED TO]
STATE OF U P VS. HARI CHAND [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondents. IA. No. 1 of 2019

(2.) The above mentioned Interlocutory Application has been filed for condonation of delay of 8 months 15 days in filing the present appeal.

(3.) Considering the grounds taken in the interlocutory application showing sufficient cause for not filing the present appeal in time, the delay in filing the appeal is hereby condoned. Govt. Appeal (DB) No. 7 of 2019

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STATE OF BIHAR Vs. GIRISH LAL

Referred Judgements :-

JUDGEMENT

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