REGENT COMPUTRONICS PVT. LTD.

Pratik Kumar Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

SARGUJA TRANSPORT SERVICE V. STATE TRANSPORT APPELLATE TRIBUNAL,M.P. [REFERRED TO]
STATE BANK OF BIKANER AND JAIPUR VS. NEMI CHAND NALWAYA [REFERRED TO]
UNION OF INDIA VS. P GUNASEKARAN [REFERRED TO]
UNION OF INDIA VS. P GUNASEKARAN [REFERRED TO]
CENTRAL INDUSTRIAL SECURITY FORCE & ORS. VS. ABRAR ALI [REFERRED TO]
THE MANAGEMENT OF STATE BANK OF INDIA VS. SMITA SHARAD DESHMUKH AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) With consent of the parties, hearing of the matter has been done through video conferencing and there is no complaint whatsoever regarding audio and visual quality.

(2.) In compliance of order of dtd. 23/6/2021, explanation has been submitted by Dealing Assistant and Sec. Officer as also by the Assistant Registrar of the concerned Sec..

(3.) Perused the explanation.

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PRATIK KUMAR Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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