REGENT COMPUTRONICS PVT. LTD.

Krishna Kumar Poddar Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

SATYADHYAN GHOSAL VS. DEORAJIN DEBI [REFERRED TO]
ARJUN SINGH VS. MOHINDRA KUMAR [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
NIVEDITA SHARMA VS. CELLULAR OPERATORS ASSN OF INDIA [REFERRED TO]
BARKAT ALI VS. BADRINARAIN [REFERRED TO]
SIDDESHWARA CO-OPERATIVE BANK LTD. VS. IKBAL [REFERRED TO]
GOA FOUNDATION VS. UNION OF INDIA [REFERRED TO]
COMMON CAUSE VS. UNION OF INDIA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Rajendra Krishna, the learned counsel appearing on behalf of the petitioner and Mr. Mohan Kumar Dubey, the learned A.C. to the learned Advocate General appearing on behalf of the respondent State.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) This writ petition was heard on different dates.

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KRISHNA KUMAR PODDAR Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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