REGENT COMPUTRONICS PVT. LTD.

Lintas India Pvt. Ltd. Appellant

V/S

PRASAR BHARTI Respondents

Referred Judgements :-

COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
RAM NATH SAO ALIAS RAM NATH SAHU VS. GOBARDHAN SAO [REFERRED TO]
POSTMASTER GENERAL VS. LIVING MEDIA INDIA LIMITED [REFERRED TO]
HECTOR M MEHTA VS. CRB CAPITAL MARKETS LIMITED [REFERRED TO]
EMMSONS INTERNATIONAL LTD VS. HARSHVARDHAN CHEMICALS and MINERALS LTD [REFERRED TO]
SHYAM SINGH KHATRI VS. ICICI HOME FINANCE CO LTD [REFERRED TO]
TVC SKYSHOP LTD VS. RELIANCE COMMUNICATION [REFERRED TO]

JUDGEMENT

(1.) This is an application on behalf of the plaintiff seeking condonation of delay of 33 days in filing affidavit in response to I.A. No. 5428/2018 filed on behalf of the defendant.

(2.) Considering the averments made in the application, the delay of 33 days in filing the affidavit on behalf of plaintiff is condoned.

(3.) Application is disposed of. I.A. No. 5428/2018 (Application under Order 37 Rule 3(7) CPC read with Sec. 151 CPC on behalf of defendant for condonation of delay in entering appearance)

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LINTAS INDIA PVT. LTD. Vs. PRASAR BHARTI

Referred Judgements :-

JUDGEMENT

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