REGENT COMPUTRONICS PVT. LTD.

RAJIV AGARWAL Appellant

V/S

Balmer Lawrie Co Ltd Respondents

Referred Judgements :-

SITARAM RAMCHARAN VS. M N NAGRASHANA AUTHORITY UNDER THE PAYMENT OF WAGES ACT FOR AHMEDABAD AREA AHMEDABAD [REFERRED TO]
SHAKUNTALA DEVI JAM VS. KUNTAL KUMARI [REFERRED TO]
STATE OF WEST BENGAL VS. ADMINISTRATOR HOWRAH MUNICIPALITY [REFERRED TO]
SANDHYA RANI SARKAR VS. SUDHA RANI DEBI [REFERRED TO]
SITAL PRASAD SAXENA VS. UNION OF INDIA [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
INDIAN OIL CORPORATION LTD VS. SUBRATA BORAH CHOWLEK [REFERRED TO]
H. DOHIL CONSTRUCTIONS CO. P. LTD VS. NAHAR EXPORTS LTD [REFERRED TO]

JUDGEMENT

(1.) This is an application seeking condonation of delay of 1142 days in re-filing the present appeal.

(2.) The present appeal is assailing the impugned judgment dtd. 1/6/2018 passed in Suit No. 12845 of 2016, wherein the suit for recovery of Rs.5, 53,022.00 filed by the appellant was dismissed.

(3.) It is stated in the application that present appeal was filed on 6/8/2018 which was well within the limitation period as prescribed under law. However, there has been delay in re-filing the appeal.

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RAJIV AGARWAL Vs. BALMER LAWRIE CO LTD

Referred Judgements :-

JUDGEMENT

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