REGENT COMPUTRONICS PVT. LTD.

GOPAL BHAGAT Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

BIBHA DEVI V. STATE ELECTION COMMISSION (PANCHAYAT) [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
UNION OF INDIA VS. ASSOCIATION FOR DEMOCRATIC REFORMS [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
BHARAT PETROLEUM CORPORATION LIMITED VS. N R VAIRAMANI [REFERRED TO]
SAHDEO YADAV ALIAS SAHDEO PD YADAV VS. ELECTION COMMISSIONER [REFERRED TO]
DEVENDER YADAV VS. STATE OF BIHAR [REFERRED TO]
HEMAN RAI VS. STATE ELECTION COMMISSION PANCHAYAT [REFERRED TO]
ARIKALA NARASA REDDY VS. VENKATA RAM REDDY REDDYGARI [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Harendra Prasad Singh, learned counsel assisted by Mr. Santosh Kumar, learned counsel for the petitioner; Mr. Amit Shrivastava, along with Mr. Sanjeev Nikesh, learned counsel for the State Election Commission; Mr. Ramadhar Singh, learned GP-25 for the State and Mr. S. B. K. Mangalam, learned counsel for the respondent no. 7. Despite notice to the remaining private respondents, nobody appeared on their behalf when the matter was heard.

(2.) At the very outset, before making submissions, learned counsel for the petitioner expressed his apology on behalf of the petitioner and sought permission to delete paragraph no. 15.

(3.) Learned counsel for the respondents do not object.

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GOPAL BHAGAT Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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