REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

RAVI KANTA MADHOK Respondents

Referred Judgements :-

CUREWELL INDIA LIMITED CUREWELL INDIA LIMITED VS. SAHIB SINGH:UNION OF INDIA [REFERRED TO]
SWASTIC INDUSTRIES VS. MAHARASHTRA STATE ELECTRICITY BOARD [REFERRED TO]
JOR BAGH ASSOCIATION REGD VS. UNION OF INDIA [REFERRED TO]
MADHU GARG VS. NORTH DELHI POWER LTD [REFERRED TO]
BSES RAJDHANI POWER LTD VS. SAURASHTRA COLOR TONES PVT LTD [REFERRED TO]
J S FURNISHING CO P LTD VS. UOI [REFERRED TO]

JUDGEMENT

(1.) CM APPL. 17975/2011

(2.) THIS is an application for condonation of delay in filing the appeal. No reply is filed by the respondent. For the reasons stated in this application, we are convinced that the appellant has made out sufficient cause for condoning the delay of 100 days in filing the appeal. The prayer made in this application is accordingly allowed. Cm stands disposed of.

(3.) WITH the consent of the learned counsel for the parties, final arguments have been heard.

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UNION OF INDIA Vs. RAVI KANTA MADHOK

Referred Judgements :-

JUDGEMENT

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