REGENT COMPUTRONICS PVT. LTD.

SARJOO Appellant

V/S

BHAGWATI DEVI Respondents

Referred Judgements :-

BRIJI INDER SINGH V. KANSHI RAM [REFERRED]
RAMLAL MOTILAL AND CHHOTELAL V. REWA COALFIELDS LTD. [REFERRED]
SHAKUNTALA DEVI JAIN V. KUNTAL KUMARI [REFERRED]
LALA MATA DIN V. A. NARAYANAN [REFERRED]
NEW INDIA INSURANCE CO. LTD. V. SMT. SHANTI MISRA [REFERRED]
CONCORD OF INDIA INSURANCE CO. LTD. V. NIRMALA DEVI [REFERRED]
O.P.KATHPALIA V. LAKHMIR SINGH [REFERRED]
COLLECTOR,LAND ACQUISITION V. MST. KATI JI AND ORS. [REFERRED]
SMT. PRABHA V. RAM PRAKASH KALRA [REFERRED]
SHAKAMBARI AND CO. V. UNION OF INDIA [REFERRED]
STATE OF HARYANA V. CHANDRAMANI [REFERRED]
N. BALAKRISHNAN V. M.KRISHNAMURTHY [REFERRED]
VEDABAI ALIAS VAIJAYANATABAI BABURAO PATIL V. SHANTARAM BABURAO PATIL AND ORS. [REFERRED]
BINOD BIHARI SINGH VS. UNION OF INDIA [REFERRED]
WARLU VS. GANGOTRIBAI [REFERRED]
STATE OF HARYANA VS. CHANDRA MANI [REFERRED]

JUDGEMENT

(1.) It appears that a decree has been passed. The respondents have filed restoration application along with an application under Section 5 of the Limitation Act giving reason for the delay. Having regard to the explanation the trial court has condoned the delay. The restoration application is pending for consideration. The petitioner filed the revision against the order of the trial court allowing the application under Section 5 of the Limitation Act which has been dismissed by the impugned order.

(2.) Heard learned Counsel for the parties.

(3.) I do not find any error in the order.

Click here to view full judgment.

SARJOO Vs. BHAGWATI DEVI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address