REGENT COMPUTRONICS PVT. LTD.

Chhotu Singh, Son Of Rajendra Prasad Singh, Resident Of Village + Post Office Sultanpur East, Police Station Appellant

V/S

The State Of Bihar Through The Chief Secretary, Govt. Of Bihar, Patna Respondents

Referred Judgements :-

MANOJ MANU V. UNION OF INDIA [REFERRED TO]
UNION OF PUBLIC SERVICE COMMISSION VS. GAURAV DWIVEDI [REFERRED TO]
ALL INDIA SC AND ST EMPLOYEES ASSN VS. A ARTHUR JEEN [REFERRED TO]
FOOD CORPORATION OF INDIA VS. BHANU LODH [REFERRED TO]
STATE OF ORISSA VS. RAJKISHORE NANDA [REFERRED TO]
KULWINDER PAL SINGH AND ANR. VS. STATE OF PUNJAB AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Re.: Interlocutory Application No.807 of 2016 The application is for condonation of delay of 166 days in filing of the present Letters Patent Appeal.

(2.) For the reasons mentioned in the application, we find that sufficient cause is made out for condonation of delay. Consequently, we condone the delay in filing of the present Letters Patent Appeal.

(3.) Interlocutory Application stands allowed accordingly. Re.: Letters Patent Appeal No.206 of 2016

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CHHOTU SINGH, SON OF RAJENDRA PRASAD SINGH, RESIDENT OF VILLAGE + POST OFFICE SULTANPUR EAST, POLICE STATION Vs. THE STATE OF BIHAR THROUGH THE CHIEF SECRETARY, GOVT. OF BIHAR, PATNA

Referred Judgements :-

JUDGEMENT

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