REGENT COMPUTRONICS PVT. LTD.

STATE OF JHARKHAND Appellant

V/S

IZHAR HUSSAIN Respondents

Referred Judgements :-

SRI RAMA PRASAD SINGH AND ORS VS. THE STATE OF BIHAR AND ORS [REFERRED TO]
BRIGHU NATH SAHAY SINGH AND ORS VS. MD. KHALILUR RAHMAN AND ORS [REFERRED TO]
T N GODAVARMAN THIRUMULKPAD VS. UNION OF INDIA [REFERRED TO]
LAXMAN SAHAI VS. STATE OF BIHAR [REFERRED TO]
RAMAYAN YADAV VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) The matter has been heard through video conferencing with the consent of the learned counsel for the parties. They have raised no complain regarding audio and visual quality.

(2.) This Interlocutory Application has been filed for condoning the delay of 96 days, which has occurred in preferring this appeal.

(3.) Heard learned counsel appearing for the parties.

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STATE OF JHARKHAND Vs. IZHAR HUSSAIN

Referred Judgements :-

JUDGEMENT

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