REGENT COMPUTRONICS PVT. LTD.

CENTRAL BUREAU OF INVESTIGATION Appellant

V/S

Nirmal Pradhan Respondents

Referred Judgements :-

RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
VEDABAI ALIAS VAIJAYANATABAI BABURAO PATIL VS. SHANTARAM BABURAO PATIL [REFERRED TO]
BALWANT SINGH VS. JAGDISH SINGH [REFERRED TO]
MANIBEN DEVRAJ SHAH VS. MUNICIPAL CORPORATION OF BRIHAN MUMBAI [REFERRED TO]
STATE GOVT OF BIHAR VS. SUNIL KUMAR SINGH [REFERRED TO :]
BIHAR STATE ELECTRICITY BOARD PATNA VS. BAXI S R P SINHA [REFERRED TO :]

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) IN terms of the order dated 06.09.2013, the application for condonation of delay in filing the Appeal has been taken up today.

(3.) ATTENTION of this Court was drawn to paragraph 3 of the application which sets out the various dates and events which begin from 22.09.2012 when the impugned judgment was pronounced. The facts set out in paragraph 3 are reproduced below: -

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CENTRAL BUREAU OF INVESTIGATION Vs. NIRMAL PRADHAN

Referred Judgements :-

JUDGEMENT

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