REGENT COMPUTRONICS PVT. LTD.

Suresh Toppo Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

RAJASTHAN PUBLIC SERVICE COMMISSION V. SMT. ANAND KANWAR AND OTHERS [REFERRED TO]
K NAGARAJ D SHANKARAN D SUBBA RAJU VS. STATE OF ANDHRA PRADESH:CHIEF SECRETARY OF ANDHRA PRADESH [REFERRED TO]
J RANGASWAMY VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
AMI LAL BHAT VS. STATE OF RAJASTHAN [REFERRED TO]
P U JOSHI VS. ACCOUNTANT GENERAL AHMEDABAD [REFERRED TO]
STATE OF JHARKHAND VS. ASHOK KUMAR DANGI [REFERRED TO]
CHANDIGARH ADMINISTRATION VS. USHA KHETERPAL WAIE [REFERRED TO]
CENSUS COMMISSIONER VS. R KRISHNAMURTHY [REFERRED TO]

JUDGEMENT

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

(2.) The instant interlocutory application has been filed for condonation of delay of 1044 days.

(3.) Learned counsel appearing for the appellant has submitted by referring to the ground taken in the instant delay condonation application to condone the delay since sufficient cause has been shown therein.

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SURESH TOPPO Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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