REGENT COMPUTRONICS PVT. LTD.

STATE OF JHARKHAND Appellant

V/S

Narayan Maity Respondents

Referred Judgements :-

STATE OF W.B. V. DEBDAS KUMAR [REFERRED TO]
UNION OF INDIA VS. VIRPAL SINGH CHAUHAN [REFERRED TO]
UNION OF INDIA VS. C K DHARAGUPTA [REFERRED TO]
JAGDISHLAL VS. STATE OF HARYANA [REFERRED TO]
GOVERNMENT OF WEST BENGAL VS. TARUN K ROY [REFERRED TO]
HARWINDRA KUMAR VS. CHIEF ENGINEER KARMIK [REFERRED TO]
CHAIRMAN U P JAL NIGAM VS. JASWANT SINGH [REFERRED TO]
STATE OF UTTAR PRADESH VS. ARVIND KUMAR SRIVASTAVA [REFERRED TO]
STATE OF PUNJAB VS. RAFIQ MASIH [REFERRED TO]

JUDGEMENT

(1.) The matter has been heard with the consent of learned counsel for the parties through video conferencing. There is no complaint about any audio and visual quality.

(2.) The brief facts of the case required to be enumerated which reads as hereunder:-

(3.) Mr. Rohit, learned A.C. to A.A.G.-I appearing for the State-appellant has raised the question of delay caused by the writ petitioner in preferring the writ petition in the year 2019.

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STATE OF JHARKHAND Vs. NARAYAN MAITY

Referred Judgements :-

JUDGEMENT

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