REGENT COMPUTRONICS PVT. LTD.

Chando Ram Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
MANINDRA LAND AND BUILDING CORPORATION LTD VS. BHUTNATH BANERJEE [REFERRED TO]
LALA MATA DIN VS. A NARAYANAN [REFERRED TO]
P K RAMACHANDRAN VS. STATE OF KERALA [REFERRED TO]
PARIMAL VS. VEENA ALIAS BHARTI [REFERRED TO]
MANIBEN DEVRAJ SHAH VS. MUNICIPAL CORPORATION OF BRIHAN MUMBAI [REFERRED TO]
BASAWARAJ VS. SPL. LAND ACQUISITION OFFICER [REFERRED TO]
ESHA BHATTACHARJEE VS. MANAGING COMMITTEE OF RAGHUNATHPUR NAFAR ACADEMY [REFERRED TO]
BRIJESH KUMAR VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) Learned counsel for the appellants has prayed that the defect(s) as has been pointed out by the office, may be ignored.

(2.) Considering the same, the defect(s) as has been pointed out by the office, is hereby, ignored.

(3.) The instant intra-court appeal, under clause 10 of the Letters Patent, is directed against the order/judgment dtd. 6/8/2018 passed by learned Single Judge of this Court in W.P. (S) No. 502 of 2017 by which the writ petition has been dismissed.

Click here to view full judgment.

CHANDO RAM Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address