REGENT COMPUTRONICS PVT. LTD.

State of Uttarakhand and Ors. Appellant

V/S

Smt. Bintul and Anr. Respondents

Referred Judgements :-

STATE OF A.P. AND ANR. V. SAYANNA AND ANR [REFERRED TO]
THE LAND ACQUISITION OFFICER HUDA HYDERABAD AND ETC. V. A.S. KRISHNA AND COMPANY [REFERRED TO]
RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
STATE OF U P VS. HARPHOOL [REFERRED TO]
SPECIAL LAND ACQUISITION OFFICER VS. RAYANAGOUDA [REFERRED TO]
LAXMAN N DIVEKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF BIHAR VS. PURAN CHANDRA MAHTO [REFERRED TO]
STATE GOVT OF BIHAR VS. SUNIL KUMAR SINGH [REFERRED TO]

JUDGEMENT

(1.) HEARD Standing Counsel for the Appellant and Sri Vipul Sharma, counsel for the Respondents.

(2.) BY the present Defective Second Appeal, Appellant has prayed for setting aside the judgment and decree dated 5 -2 -2003 passed by the Additional District Judge/IIIrd F.T.C. Udham Singh Nagar in Civil Appeal No. 30 of 1999 Smt. Bintul v. Ziledar and Ors.

(3.) PRESENT appeal has been filed with delay of 1680 days. The delay condonation application has been filed stating therein to the following effect:

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STATE OF UTTARAKHAND Vs. BINTUL

Referred Judgements :-

JUDGEMENT

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