REGENT COMPUTRONICS PVT. LTD.

P. Veerasamy Appellant

V/S

Pori. C. Meera Respondents

Referred Judgements :-

MORRIS V. CROWN OFFICE [REFERRED TO]
RUKSANA BEGUM,KM V. B.P.VARMA [REFERRED TO]
DINESHBHAI A. PAREKH V. KRIPALU CO-OPERATIVE HOUSING SOCIETY,NAGARVEL AHMEDABAD [REFERRED TO]
HARI LAL DIXIT VS. STATE OF UTTAR 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]
SUBRATA KUNDU VS. KSHITI GOSWAMI [REFERRED TO]
GOLCHHA ADVERTISING AGENCY VS. STATE OF MAHARASHTRA [REFERRED TO]
O.P. SREEDHARA MENON VS. K. AMARNATH SHETTY [REFERRED TO]

JUDGEMENT

(1.) The contempt petition is filed to punish the respondent for their wilful disobedience of the orders passed by this Court on 3/4/2018, in W.P.No. 3220 of 2018.

(2.) This Court passed an order as follows:

(3.) The copy of the order was made ready by the High Court Registry on 26/4/2018 and delivered on the same day. However, the petitioner slept over the matter and moved the present contempt petition after a lapse of four years, from the date of passing of the order. Thus, the contempt petition is hit by limitation.

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P. VEERASAMY Vs. PORI. C. MEERA

Referred Judgements :-

JUDGEMENT

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