REGENT COMPUTRONICS PVT. LTD.

STATE OF RAJASTHAN Appellant

V/S

PREM SINGH Respondents

Referred Judgements :-

SHIVAJI SAHABRAO BOBADE VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMESH BABULAL DOSHI VS. STATE OF GUJARAT [REFERRED TO]
JASWANT SINGH VS. STATE OF HARYANA [REFERRED TO]
STATE OF PUNJAB VS. KARNAIL SINGH [REFERRED TO]
STATE OF PUNJAB VS. POHLA SINGH [REFERRED TO]
RAJ KISHORE JHA VS. STATE OF BIHAR [REFERRED TO]
SUCHAND PAL VS. PHANI PAL [REFERRED TO]
SACHCHEY LAL TIWARI VS. STATE OF U P [REFERRED TO]
STATE OF MADHYA PRADESH VS. BACCHUDAS ALIAS BALRAM [REFERRED TO]

JUDGEMENT

(1.) HEARD learned counsel for the applicant and after considering her submissions and for the reasons mentioned in the application, delay in filing the application for leave to appeal is condoned.

(2.) APPLICATION under Section 5 of the Limitation Act stands allowed.

(3.) LEARNED counsel for the State is unable to point out any illegality or perversity in the said finding, recorded by the trial court.

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STATE OF RAJASTHAN Vs. PREM SINGH

Referred Judgements :-

JUDGEMENT

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