REGENT COMPUTRONICS PVT. LTD.

Seyd Alavi Appellant

V/S

ABDUL HAMEED Respondents

Referred Judgements :-

RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
UNION OF INDIA VS. RAM CHARAN [REFERRED TO]
SHAKUNTALA DEVI JAM VS. KUNTAL KUMARI [REFERRED TO]
SHAKUNTALA DEVI JAM VS. KUNTAL KUMARI [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. SHANT1 MISRA ADULT [REFERRED TO]
CONCORD OF INDIA INSURANCE COMPANY LIMITED VS. NIRMALA DEVI [REFERRED TO]
O P KATHPALIA VS. LAKHMIR SINGH DEAD [REFERRED TO]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
G RAMEGOWDA MAJOR BASAVALINGAPPA VS. SPECIAL LAND ACQUISITION OFFICER BANGALORE:SPECIAL LAND ACQUISITION OFFICER BANGALORE [REFERRED TO]
STATE OF HARYANA VS. CHANDRA MANI [REFERRED TO]
SPECIAL TEHSILDAR LAND ACQUISITION KERALA VS. K V AYISUMMA [REFERRED TO]
P K RAMACHANDRAN VS. STATE OF KERALA [REFERRED TO]
STATE OF NAGALAND VS. LIPOK A O [REFERRED TO]
KATARI SURYANARAYANA VS. KOPPISETTI SUBBA RAO [REFERRED TO]
TAMIL NADU HOUSING BOARD VS. L CHANDRASEKARAN [REFERRED TO]
BALWANT SINGH VS. JAGDISH SINGH [REFERRED TO]
BRIJESH KUMAR VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) This Original petition has been filed by the petitioners, who are aggrieved by Ext.P3 order dtd. 3/4/2013 passed by the Wakf Tribunal, Ernakulam. The following reliefs sought for in this Original Petition:

(2.) Heard both sides in detail.

(3.) Perused the order impugned. Precisely the allegation is that WOA. No. 5/2012, which was dismissed for default, was sought to be re-admitted for deciding the same on merits by the petitioners. Initially, I.A. No. 243/2012 was filed under Sec. 5 of the Limitation Act to condone delay of 15 days in filing petition for re-admission. Thereafter, I.A. No. 214/2013 also was filed to correct the number of delay as 22 days, instead of 15 days.

Click here to view full judgment.

SEYD ALAVI Vs. ABDUL HAMEED

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address