REGENT COMPUTRONICS PVT. LTD.

Pradeep Kumar Aggarwal Appellant

V/S

Shri Praveen Aggarwal Respondents

Referred Judgements :-

LAKHI NARAYAN SONOWAL V. STATE OF ASSAM [REFERRED TO]
RAFIQ VS. MUNSHILAL [REFERRED TO]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
SALEM ADVOCATE BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
SECRETARY DEPARTMENT OF HORTICULTURE VS. RAGHU RAJ [REFERRED TO]
ESHA BHATTACHARJEE VS. MANAGING COMMITTEE OF RAGHUNATHPUR NAFAR ACADEMY [REFERRED TO]
DESH RAJ VS. BALKISHAN [REFERRED TO]

JUDGEMENT

(1.) An application has been filed on behalf of defendant No.5 seeking condonation of delay of 752 days in filing the Chamber Appeal O.A.39/2023 against the Orders dtd. 18/3/2021 and 9/5/2022.

(2.) For the reasons stated in the application, the delay of 752 days in filing the Chamber Appeal is condoned.

(3.) The application is allowed and is disposed of accordingly. O.A. 39/2023 (under Rule 5 Chapter 2 of the Delhi High Court (Original Side) Rule 2018 read with Sec. 151 CPC against the Order dtd. 18/3/2021 and 9/5/2022)

Click here to view full judgment.

PRADEEP KUMAR AGGARWAL Vs. SHRI PRAVEEN AGGARWAL

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address