REGENT COMPUTRONICS PVT. LTD.

STATE OF JHARKHAND Appellant

V/S

Ram Narayan Sah Respondents

Referred Judgements :-

SAHIB RAM VS. STATE OF HARYANA [REFERRED TO]
STATE OF BIHAR VS. PANDEY JAGDISHWAR PRASAD [REFERRED TO]
STATE OF PUNJAB VS. RAFIQ MASIH [REFERRED TO]
SYED ABDUL QADIR VS. STATE OF BIHAR [REFERRED TO]
SHYAM BABU VERMA VS. UNION OF INDIA [REFERRED TO]
COL RETD B J AKKARA VS. GOVT OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Notice upon respondent.

(2.) Counsel Mr. Prem Pujari Roy waives Notice upon the respondent.

(3.) Present interlocutory application has been preferred under sec. 5 of the Limitation Act, 1963, for condonation of delay of 104 days in preferring this Letters Patent Appeal.

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STATE OF JHARKHAND Vs. RAM NARAYAN SAH

Referred Judgements :-

JUDGEMENT

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