REGENT COMPUTRONICS PVT. LTD.

Neeraj Nayan Choudhary Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

DAL AT ABASAHEB SOLUNKE VS. DRB S MAHAJAN [REFERRED TO]
UNION OF INDIA VS. KISHORILAL BABLANI [REFERRED TO]
VIKAS PRATAP SINGH VS. STATE OF CHHATTISGARH [REFERRED TO]
BISHNU BISWAS VS. UNION OF INDIA [REFERRED TO]
ANIL KUMAR VS. STATE OF JHARKHAND [REFERRED TO]
HC PRADEEP KUMAR RAI VS. DINESH KUMAR PANDEY [REFERRED TO]
RAMJIT SINGH KARDAM VS. SANJEEV KUMAR [REFERRED TO]
ANMOL KUMAR TIWARI VS. STATE OF JHARKHAND [REFERRED TO]
MOHD. MUSTAFA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Abhay Kumar Mishra, learned counsel appearing on behalf of the petitioners along with Mr. Arpan Mishra, Advocate and Ms. Sonal Jaiswal, Advocate.

(2.) Heard Mr. Rahul Saboo, learned counsel appearing on behalf of the respondent - State.

(3.) Heard Mr. Ajit Kumar, learned Senior counsel appearing on behalf of the private respondents along with Mr. Rajeev Ranjan Tiwary, and Mr. Ranjit Kumar Tiwari, Advocates in W.P.(S). No.6423 of 2010.

Click here to view full judgment.

NEERAJ NAYAN CHOUDHARY Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address