REGENT COMPUTRONICS PVT. LTD.

VIJAY KUMAR Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

SOW CHANDRA KANTE VS. SHEIKH HABIT [REFERRED TO]
ARIBAM TULESHWAR SHARMA VS. ARIBAM PISHAK SHARMA [REFERRED TO]
VISHAL KUMAR VS. STATE OF BIHAR [REFERRED TO]
RAM CHANDRA PRASAD VS. STATE OF BIHAR [REFERRED TO]
SANTOSH KUMAR SON OF LATE RAMBRIKSH PASWAN RESIDENT OF VILLAGE & P.O. ISUA, POLICE STATION VS. THE STATE OF BIHAR AND ORS. [REFERRED TO]
ANIL KUMAR VS. STATE OF BIHAR [REFERRED TO]
SATTAN DAS VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) I.A. No. 01 of 2019

(2.) In the given facts and circumstances stated in the application, we condone the delay. The matter has been heard on merit.

(3.) This application has been preferred by the writ petitioner of Civil Writ Jurisdiction Case no. 10236 of 2013 which was heard analogous to the other two writ applications and has been disposed of by common judgment dated 02.05.2018 of which the review has been sought for.

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VIJAY KUMAR Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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