REGENT COMPUTRONICS PVT. LTD.

JAI SINGH Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

INDERCHAND JAIN V. MOTILAL [REFERRED TO]
MORAN MAR BASSELLOS CATHOLICOS VS. MOAT REV MAR POULOSE ATHANASLUS [REFERRED TO]
THUNGABHADRA INDUSTRIES LIMITED VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
ARIBAM TULESHWAR SHARMA VS. ARIBAM PISHAK SHARMA [REFERRED TO]
MEERA BHANJA VS. NIRMALA KUMARI CHOUDHURY [REFERRED TO]
TAMILNADU ELECTRICITY BOARD VS. N RAJU REDDIAR [REFERRED TO]
PARSION DEVI VS. SUMITRI DEVI [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
RAJENDER KUMAR VS. RAMBHAI [REFERRED TO]
UNION OF INDIA VS. SANDUR MANGANESE AND IRON ORES LTD [REFERRED TO]
CHHAJJU RAM VS. NEKI [REFERRED TO]
KAMLESH VERMA VS. MAYAWATI [REFERRED TO]

JUDGEMENT

(1.) This is an application for condonation of delay in filing the review application. The application is supported by an affidavit, in which reasons for delay have been explained sufficiently.

(2.) Accordingly, the application is allowed. Delay, if any, in moving review application is hereby condoned.

(3.) The instant application has been filed seeking review of the judgment and order dtd. 29/8/2019, passed by a Division Bench of this Court consisting of Hon'ble Mr. Justice Pankaj Kumar Jaiswal and Hon'ble Mr. Justice Jaspreet Singh in Writ-C No.13864 of 2019, with the following description of the array of parties:

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JAI SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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