REGENT COMPUTRONICS PVT. LTD.

Sanjeev Kumar Agrawal Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

S.MADHUSUDHAN REDDY VS. V.NARAYANA REDDY AND OTHERS [REFERRED TO]
THUNGABHADRA INDUSTRIES LIMITED VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
MATHURA PRASAD BAJOO JAISWAL VS. DOSSIBAI N B JEEJEEBHOYF [REFERRED TO]
ARIBAM TULESHWAR SHARMA VS. ARIBAM PISHAK SHARMA [REFERRED TO]
MEERA BHANJA VS. NIRMALA KUMARI CHOUDHURY [REFERRED TO]
PARSION DEVI VS. SUMITRI DEVI [REFERRED TO]
STATE OF HARYANA VS. MOHINDER SINGH [REFERRED TO]
KIRPAL KAUR VS. JITENDER PAL SINGH AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Sri H.N. Singh, learner senior counsel assisted by Sri Rishabh Srivastava along with Sri Ashish Kumar Dwivedi, learned counsel for the applicants and Sri Ashok Kumar Singh, learned counsel for the opposite party respondent Nos. 6, 7, 8 and 9 and Sri Tarun Gaur, learned standing counsel for the State-respondents.

(2.) Stamp reporter has reported laches of 222 days in filing the instant review application which has been properly explained in the application as well as affidavit filed on behalf of the applicants.

(3.) The explanation given for delay of 222 days in filing the review application is satisfactory.

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SANJEEV KUMAR AGRAWAL Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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