REGENT COMPUTRONICS PVT. LTD.

DAKSHINANCHAL VIDYUT VITRAN NIGAM LTD Appellant

V/S

AZIZ ULLAH Respondents

Referred Judgements :-

SALAHUDDIN ANSARI V. STATE OF U.P. AND OTHERS [REFERRED TO]
DR. SUBHASH CHANDRA GUPTA V. STATE OF U.P. AND OTHERS [REFERRED TO]
UNION OF INDIA VS. K V JANKIRAMAN [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. H C KHURANA [REFERRED TO]
STATE OF UTTAR PRADESH VS. T P LAL SRIVASTAVA [REFERRED TO]
R VISHWANTHA PILLAI VS. STATE OF KERALA [REFERRED TO]
STATE OF UTTAR PRADESH VS. JAI SINGH DIXIT [REFERRED TO]
SUBHASH CHANDRA SHARMA VS. MANAGING DIRECTOR U P CO OP SPG MILS FEDERATION LTD [REFERRED TO]
SUBHASH CHANDRA SHARMA VS. U P COOPERATIVE SPINNING MILLS [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. CH. GANDHI [REFERRED TO]
UNION OF INDIA VS. ANIL KUMAR SARKAR [REFERRED TO]
PARMI MAURYA VS. STATE OF U.P. [REFERRED TO]
MUNNI DEVI VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the appellants on Civil Misc. Delay Condonation Application No. 344900 of 2014 and perused the affidavit filed in support of this application. Cause shown for delay in filing the special appeal is sufficient. Delay is condoned and the Application for Condonation of Delay is allowed.

(2.) Heard learned counsel for the appellants on merit of the appeal also and perused the record.

(3.) The appellants have filed this intra court appeal challenging the validity and correctness of the impugned judgment and order dated 24.7.2014 passed by the Writ Court in Civil Misc. Writ Petition No. 30714 of 2012, Aziz Ullah versus Dakshinanchal Vidyut Vitran Nigam Limited and others whereby the aforesaid writ petition was allowed.

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DAKSHINANCHAL VIDYUT VITRAN NIGAM LTD Vs. AZIZ ULLAH

Referred Judgements :-

JUDGEMENT

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