REGENT COMPUTRONICS PVT. LTD.

KESAR SINGH Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

ASRUMATI DEBI VS. KUMAR RUPENDRA DEB RAIKOT [REFERRED TO]
SHANTI KUMAR R CANJI VS. HOME INSURANCE CO OF NEW YORK [REFERRED TO]
SHAH BABULAL KHIMJI VS. JAYABEN D KANIA [REFERRED TO]
STATE OF UTTARANCHAL VS. BALWANT SINGH CHAUFAL [REFERRED TO]
SOCIETY MADARSA MAZAHIR ULOOM MUBARAK SHAH VS. MUZAFFAR HUSSAIN [REFERRED TO]
SANDEEP AGARWAL VS. ADARSH CHADHA [REFERRED TO]
ASHUTOSH SHROTRIYA AND ORS. VS. VICE-CHANCELLOR, DR. B.R. AMBEDKAR UNIVERSITY AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Shri Krishna Mishra, learned counsel appearing on behalf of appellant and learned standing counsel appearing on behalf of State.

(2.) This special appeal is reported to be beyond time by 10 days.

(3.) We have perused the delay condonation application and the affidavit filed in support thereof. Cause shown is sufficient. Delay in filing the special appeal is condoned. Application stands allowed.

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KESAR SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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