REGENT COMPUTRONICS PVT. LTD.

STATE OF JHARKHAND Appellant

V/S

Md. Ahsanullah Khan Respondents

Referred Judgements :-

STATE OF JAMMU AND KASHMIR VS. TRILOKI NATH KHOSA [REFERRED TO]
AIR INDIA LIMITED VS. NERGESH MEERZA [REFERRED TO]
STATE OF KARNATAKA VS. C LALITHA [REFERRED TO]
STATE OF UTTAR PRADESH VS. ARVIND KUMAR SRIVASTAVA [REFERRED TO]
NARENDRA KUMAR TIWARI & ORS. VS. STATE OF JHARKHAND & ORS. [REFERRED TO]

JUDGEMENT

(1.) With consent of the parties, hearing of the matter has been done through video conferencing. They have no complaint whatsoever about any audio and video quality.

(2.) The Chief Secretary, Government of Jharkhand, Ranchi and the Secretary, Water Resources Department, Ranchi are present in-person before this Court through video conferencing mode.

(3.) Heard the parties.

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STATE OF JHARKHAND Vs. MD. AHSANULLAH KHAN

Referred Judgements :-

JUDGEMENT

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