REGENT COMPUTRONICS PVT. LTD.

Gurumukh Das Advani (Dead) Appellant

V/S

Harishankar Pandey Respondents

Referred Judgements :-

MEERA BHANJA VS. NIRMALA KUMARI CHOUDHURY [REFERRED TO]
AJIT KUMAR RATH VS. STATE OF ORISSA [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
GOVERNMENT OF TAMIL NADU VS. M ANANCHU ASARI [REFERRED TO]
KERALA STATE ELECTRICITY BOARD VS. HITECH ELECTROTHERMICS AND HYDROPOWER LIMITED [REFERRED TO]

JUDGEMENT

(1.) The matter is taken up for consideration in the chamber under provisions of sub-rule (2) of Rule 90 under Chapter VI of the High Court of Chhattisgarh Rules, 2007.

(2.) I.A.No.1 of 2019 has been filed for condonation of delay in filing the instant review petition.

(3.) For the reasons stated in the application, the same is allowed and delay of 130 days in filing the review petition is condoned.

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GURUMUKH DAS ADVANI (DEAD) Vs. HARISHANKAR PANDEY

Referred Judgements :-

JUDGEMENT

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