REGENT COMPUTRONICS PVT. LTD.

M. Ghouse Basha Appellant

V/S

GOVERNMENT OF TAMIL NADU Respondents

Referred Judgements :-

TAMILNADU MERCANTILE BANK LTD.,VS. APPELLATE AUTHORITY [REFERRED TO]
N.BALAKRISHNAN VERSUS M.KRISHNAMURTHY [REFERRED TO]
ANTHONYSAMY VS. LOORDHUSAMY [REFERRED TO]
C SUBRAMANIAM VS. TAMIL NADU HOUSING BOARD [REFERRED TO]
SUNDAR GNANAOLIVU VS. RAJENDRAN GNANAVOLIVU [REFERRED TO]
SHANMUGAM VS. CHOKKALINGAM [REFERRED TO]
KALIAPERUMAL VS. PARASURAMAN [REFERRED TO]
ESHA BHATTACHARJEE VS. MANAGING COMMITTEE OF RAGHUNATHPUR NAFAR ACADEMY [REFERRED TO]
H. DOHIL CONSTRUCTIONS CO. P. LTD VS. NAHAR EXPORTS LTD [REFERRED TO]

JUDGEMENT

(1.) Instant writ appeal SR.No.102833 of 2011 is filed against an order, dated 6/9/2011, made in W.P.No.4874 of 2011, and the same was returned for compliance of certain mistakes, on 28/11/2011. Writ Appeal has been represented with a delay of 1107 days. Hence, M.P.No.1 of 2015 has been filed for condonation of delay in representation.

(2.) Reasons assigned in paragraph Nos.2 and 3 of the affidavit are as follows:-

(3.) In the matter of condonation of delay, it is worthwhile to consider few decisions and the same is extracted hereunder:-

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M. GHOUSE BASHA Vs. GOVERNMENT OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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