REGENT COMPUTRONICS PVT. LTD.

Jitendra Kumar Bareth Appellant

V/S

STATE OF CHHATTISGARH Respondents

Referred Judgements :-

MANINDRA LAND AND BUILDING CORPORATION LTD VS. BHUTNATH BANERJEE [REFERRED TO]
LALA MATA DIN VS. A NARAYANAN [REFERRED TO]
STATE OF KARNATAKA VS. S M KOTRAYYA [REFERRED TO]
JAGDISHLAL VS. STATE OF HARYANA [REFERRED TO]
PARIMAL VS. VEENA ALIAS BHARTI [REFERRED TO]
MANIBEN DEVRAJ SHAH VS. MUNICIPAL CORPORATION OF BRIHAN MUMBAI [REFERRED TO]
CICILY KALLARACKAL VS. VEHICAL FACTORY [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.) Heard on I.A. No.1, which is an application for condonation of delay in filing the present review petition, which is barred by limitation of 627 days.

(2.) The present review petition has been filed by the Applicants seeking for a review of order dated 3.3.2015 passed by the Division Bench of this Court in Writ Appeal No. 1002 of 2012.

(3.) The present review petition has been filed on 21.12.2016. There is an inordinate unexplained delay of 627 days in the filing of the same. Along with the review petition, there is also an application for condonation of delay i.e. I.A. No. 1. Relevant portion is paragraph 2 of the said application. This is the only explanation which has been given by the Applicants seeking for condonation of delay of 627 days.

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JITENDRA KUMAR BARETH Vs. STATE OF CHHATTISGARH

Referred Judgements :-

JUDGEMENT

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