REGENT COMPUTRONICS PVT. LTD.

Sudhanshu Shekhar Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

SATYENDRA SINGH VS. SANJAY KUMAR [REFERRED TO]
DHIRENDRA KUMAR SINGH VS. STATE OF BIHAR [REFERRED TO]
PARVEZ ALAM, SON OF MUSTKIBH ANSARI VS. STATE OF BIHAR [REFERRED TO]
MUKESH KUMAR S/O SRI BIKU RAM VS. STATE OF BIHAR THROUGH THE CHIEF SECRETARY, GOVT.OF BIHAR, PATNA [REFERRED TO]

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The prayer of the petitioner in this writ application reads as follows:

(3.) Subsequently an amendment petition has been filed by the petitioner, I.A. No. 3186/2009, wherein apart from the main relief as quoted above, the petitioner has also prayed for the following additional relief:

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SUDHANSHU SHEKHAR Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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