REGENT COMPUTRONICS PVT. LTD.

N. RAMASAMY Appellant

V/S

T.K. Narayanasamy Respondents

Referred Judgements :-

TAMIL NADU MERCANTILE BANK LTD. TUTICORIN VERSUS THE TAMIL NADU SHOPS AND ESTABLISHMENTS ACT,MADURAI AND ANOTHER [REFERRED TO]
K.M. BALASUBRAMANIAM VS. C. LOGANATHAN AND ANOTHER [REFERRED TO]
RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
AJIT SINGH THAKUR SINGH VS. STATE OF GUJARAT [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
M K PRASAD VS. P ARUMUGAM [REFERRED TO]
RAM NATH SAO ALIAS RAM NATH SAHU VS. GOBARDHAN SAO [REFERRED TO]
ORIENTAL AROMA CHEMICAL INDUSTRIES LTD VS. GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION [REFERRED TO]
POSTMASTER GENERAL VS. LIVING MEDIA INDIA LIMITED [REFERRED TO]
C SUBRAMANIAM VS. TAMIL NADU HOUSING BOARD [REFERRED TO]
KANDASWAMY VS. KRISHNAMANDIRAM TRUST KARUR [REFERRED TO]
G JAYARAMAN VS. DEVARAJAN [REFERRED TO]
SHANMUGAM VS. CHOKKALINGAM [REFERRED TO]

JUDGEMENT

(1.) The Miscellaneous Petition is filed to condone the delay of 212 days in filing the appeal suit, challenging the judgment and decree passed in O.S.No.87 of 2004 dated 27.07.2007.

(2.) Notice was not served to the respondents 3 and 5. This Court passed an order in M.P.No.1 of 2009 dated 10.08.2010, which reads as follows:

(3.) Time was granted to effect publication in the 'Daily Thanthi' Newspaper, Cuddalore Edition and the case was adjourned.

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N. RAMASAMY Vs. T.K. NARAYANASAMY

Referred Judgements :-

JUDGEMENT

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