REGENT COMPUTRONICS PVT. LTD.

LALJHARI DEVI Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

DIRECTOR (INSPECTION AND QUALITY CONTROL) EXPORT INSPECTION COUNCIL OF INDIA AND ORS. V. KALYAN KUMAR MITRA AND ORS. [REFERRED TO]
CHOLAN ROADWAYS LTD. VS. G. THIRUGNANASAMBANDAM [REFERRED TO]
CENTRAL BANK OF INDIA VS. PRAKASH CHAND JAIN [REFERRED TO]
STATE OF UTTAR PRADESH VS. OM PRAKASH GUPTA [REFERRED TO]
STATE OF ASSAM VS. MAHENDRA KUMAR DAS [REFERRED TO]
K L TRIPATHI VS. STATE BANK OF INDIA [REFERRED TO]
SAWAI SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
KULDEEP SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
M V BIJLANI VS. UNION OF INDIA [REFERRED TO]
MATHURA PRASAD VS. UNION OF INDIA [REFERRED TO]
MONI SHANKAR VS. UNION OF INDIA [REFERRED TO]
ROOP SINGH NEGI VS. PUNJAB NATIONAL BANK [REFERRED TO]
RAVI YASHWANT BHOIR VS. DISTRICT COLLECTOR, RAIGAD [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) In this case the petitioner is challenging the order dated 28.5.1998, passed by the Director Consolidation, Bihar, Patna, whereby an order has been passed for recovery of 2/3rd of the looted amount of Rs.72, 419.40 from the petitioner.

(3.) During pendency of this writ petition the original petitioner has already died and in his place his wife has been substituted.

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LALJHARI DEVI Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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