REGENT COMPUTRONICS PVT. LTD.

DINESH KUMAR Appellant

V/S

Biswas Metha And Ors. Respondents

Referred Judgements :-

STATE OF KERALA V. P.K. RAMCHANDRANAN [REFERRED TO]
RAVI A. V. G.R. KANAGARAJ [REFERRED TO]
BARADA KANTA MISHRA VS. MR: JUSTICE GATIKRUSHNA MISRA CHIEF JUSTICE OF THE ORISSA HIGH COURT [REFERRED TO]
RAMESHWARLAL VS. MUNICIPAL COUNCIL TONK [REFERRED TO]
T DEEN DAYAL VS. HIGH COURT OF ANDHRA PRADESH [REFERRED TO]
OM PRAKASH JAISWAL VS. D K MITTAL [REFERRED TO]
PALLAV SHETH VS. CUSTODIAN [REFERRED TO]
PRAKASH KAKUBHAI RANGWALA VS. NYAYALAY KARMACHARI ANNE N H S [REFERRED TO]
K K BALAKRISHNA PISHARODY VS. K S E BOARD [REFERRED TO]
DEVI KISHAN VS. MADAN LAL VERMA [REFERRED TO]
MAHESHWAR PERI AND OTHERS VS. HIGH COURT OF JUDICATURE AT ALLAHABAD [REFERRED TO]

JUDGEMENT

(1.) Alleging disobedience of the judgment made in W.P. (C) No. 6694 of 2007 dated 15.3.2007, instant Contempt petition (F. No. 51940 of 2019) is filed.

(2.) Material on record discloses that the Registry has raised a doubt as regards limitation. For brevity, note of the Registry is extracted hereunder:

(3.) Contending inter alia that there is no delay in filing the Contempt petition, petitioner has re-submitted the Contempt Case (F. No. 51940 of 2019). Recording the reasons assigned by the contempt petitioner, Registry has placed the papers before us for appropriate orders.

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DINESH KUMAR Vs. BISWAS METHA AND ORS.

Referred Judgements :-

JUDGEMENT

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