REGENT COMPUTRONICS PVT. LTD.

State (Gnct Of Delhi) Appellant

V/S

Aleem Respondents

Referred Judgements :-

TOTA SINGH AND ANR. V. STATE OF PUNJAB [REFERRED TO]
GURCHARAN SINGH VS. STATE OF HARYANA [REFERRED TO]
STATE OF MAHARASHTRA STREE ATYACHAR VIRODHI PARISHAD MAHARASHTRA STATE VS. CHANDRA PRAKASH KEWAL CHAND JAIN:CHANDRA PRAKASH KEWAL CHAND JAIN POLICE SUB INSPECTOR POLICE STATION SITABULDI NAGPUR TEHSIL AND DISTRICT NAGPUR [REFERRED TO]
STATE OF RAJASTHAN VS. RAJARAM [REFERRED TO]
DEVINDER SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
STATE OF U P VS. PAPPU alias YUNUS [REFERRED TO]
RAI SANDEEP ALIAS DEEPU VS. STATE OF NCT OF DELHI [REFERRED TO]

JUDGEMENT

(1.) This is an application under Section 5 of the Limitation Act filed by the appellant seeking condonation of 68 days delay in filing the present leave to appeal.

(2.) We find the reasons so mentioned in this application to be stereotyped and although, there are no cogent reason which would convince us to condone the delay, but since we have heard the matter on merits, the delay is condoned.

(3.) The application stands disposed of.

Click here to view full judgment.

STATE (GNCT OF DELHI) Vs. ALEEM

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address