REGENT COMPUTRONICS PVT. LTD.

ARUN KUMAR GOENKA Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

NITYANAND SHARMA AND ORS. VS. STATE OF BIHAR [REFERRED TO]
GOURI SHANKER SINGH VS. RAM SINGHASAN SINGH [REFERRED TO]
KHIRU GOPE VS. LAND REFORMS DEPUTY COLLECTOR JAMUI [REFERRED TO]
RAMNANDAN SINGH VS. STATE OF BIHAR [REFERRED TO]
MAYA DEVI VS. STATE OF BIHAR [REFERRED TO]
STATE OF BIHAR VS. HARENDRA NATHTIWARI [REFERRED TO]
VIJAY KUMAR PRASAD SON OF DR. NAND KISHORE PRASAD RESIDENT OF VILLAGE VS. THE STATE OF BIHAR [REFERRED TO]
RICHESH ANAND VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant application has been filed for the following relief(s):-

(3.) The case of the petitioners in brief is that Arun Kumar Goenka (petitioner no.1) and Late Onkarnath Goenka, father of petitioner no.2 are full brothers. Onkarnath Goenka died in the year 2016 leaving behind his two sons ie the petitioner no.2 and Vinay Kumar Goenka.

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ARUN KUMAR GOENKA Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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