REGENT COMPUTRONICS PVT. LTD.

STATE OF BIHAR Appellant

V/S

Prabhat Shankar Poddar Respondents

Referred Judgements :-

THUNGABHADRA INDUSTRIES LIMITED VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
SOW CHANDRA KANTE VS. SHEIKH HABIT [REFERRED TO]
AVTAR SINGH SEKHON VS. UNION OF INDIA [REFERRED TO]
PARSION DEVI VS. SUMITRI DEVI [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) This application under Section 114 of the Code of Civil Procedure has been filed by the petitioners for review of the order dated 05.12.2013 passed by this Court in L.P.A. No. 2006 of 2011 whereby the appeal has been dismissed in limine.

(2.) The brief facts of the case are as follows:

(3.) We have heard Mr. Anjani Kumar, learned senior advocate appearing for the petitioners.

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STATE OF BIHAR Vs. PRABHAT SHANKAR PODDAR

Referred Judgements :-

JUDGEMENT

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