REGENT COMPUTRONICS PVT. LTD.

Bharvin Sureshbhai Patel Appellant

V/S

Jigneshbhai Dahyabhai Patel 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]
SITAL PRASAD SAXENA VS. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. S S AKOLKAR [REFERRED TO]
P K RAMACHANDRAN VS. STATE OF KERALA [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
RAM NATH SAO ALIAS RAM NATH SAHU VS. GOBARDHAN SAO [REFERRED TO]
PERUMAN BHAGVATHY DEVASWOM PERINADU VS. BHARGAVI AMMA [REFERRED TO]
BALWANT SINGH VS. JAGDISH SINGH [REFERRED TO]
BALWANT SINGH VS. JAGDISH SINGH [REFERRED TO]
SHAH BABULAL ALIAS TRIBHOVAN NAGJI VS. MEMON HAJI USMAN HAJI AZIZ [REFERRED TO]

JUDGEMENT

(1.) Heard learned advocate Mr.R.D.Dave for the applicant, learned advocate Mr.Jaydeepsinh H. Rajput for the respondent No.1 and learned advocate Mr.Harshada K. Darji for the respondent No.2 and 3.

(2.) This application is filed to condone delay of 265 days in preferring Civil Revision Application.

(3.) Learned advocate Mr.R.D.Dave for the applicant submitted that the time was consumed for obtaining the documents like loan agreement, deposit of title deeds etc. from the respondent No.4-Bank as well as from the Debt Recovery Tribunal (for short 'the DRT') and Recovery Officer as the applicant is only purchaser and did not have all the papers relating to recovery proceedings and orders.

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BHARVIN SURESHBHAI PATEL Vs. JIGNESHBHAI DAHYABHAI PATEL

Referred Judgements :-

JUDGEMENT

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