REGENT COMPUTRONICS PVT. LTD.

Shri. Nandkishor Kanhyalal Agrawal Appellant

V/S

Dhule Municipal Corporation, The Administrator Dhule Municipal Corporation And Deputy Commissioner Dhule Municipal Corporation Respondents

Referred Judgements :-

JOTIBA LIMBAJI KANASHENAVAR V. RAMAPPA JOTIBA KANASHENAVAR [REFERRED TO]
P.K.RAMCHANDRAN V. STATE OF KERALA [REFERRED TO]
G. RAMEGOWDA,MAJOR ETC. V. THE SPECIAL LAND ACQUISITION OFFICER BANGALORE [REFERRED TO]
MAJOR S S KHANNA IN BOTH THE APPEALS VS. BRIG F J DILLON IN BOTH THE APPEALS [REFERRED TO]
ZAFAR KHAN VS. BOARD OF REVENUE U P [REFERRED TO]
SHIV SHAKTI CO OPERATIVE HOUSING SOCIETY NAGPUR VS. SWARAJ DEVELOPERS [REFERRED TO]
SHYAM SUNDER SHARMA VS. PANNALAL JAISWAL [REFERRED TO]
STATE VS. AHMED JAAN [REFERRED TO]
R B RAMLINGAM VS. R B BHVANESWARI [REFERRED TO]
BALWANT SINGH VS. JAGDISH SINGH [REFERRED TO]
LAXMAN N DIVEKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
CHANDU J AMBEKAR VS. DIGAMBAR K KULKARNI [REFERRED TO]
LIFE INSURANCE CORPORATION MUMBAI VS. S PAREKH AND CO [REFERRED TO]
GHYANCHAND LALCHAND VS. MUNICIPAL CORPORATION [REFERRED TO]
SURESHCHANDRA BAGWANTRAO DOIPHODE VS. UTTAM DATTATRAYA JADHAV [REFERRED TO]
MAHARASHTRA RAJYA SAHAKARI ADIWASI VIKAS MAHAMANDAL MARYADIT THROUGH ITS REGIONAL MANAGER VS. KANTI SHANTILAL [REFERRED TO]

JUDGEMENT

(1.) THIS Civil Revision Application takes exception to the order dated 17011005 passed by the 2nd Adhoc Additional District Judge, Dhule in Civil M.A. No. 89 of 2003.

(2.) THE background facts leading to file this Civil Revision Application as disclosed by the applicant are as under:

(3.) LEARNED Counsel further submits that, the term "sufficient cause" as contemplated under Section 5 of the Limitation Act even if it is to receive liberal construction it must comply with concept of reasonable time and proper conduct of concerned party. In support of this contention, learned Counsel appearing for the revision applicant placed reliance on the judgment of the Hon'ble Supreme Court in the case of Balwant Singh (dead) v. Jagdish Singh and Ors. reported in , 2010 (6) ALL MR 480. Learned Counsel further invited my attention to the judgment of this Court in the case of Laxman N. Divekar v. State of Maharashtra reported in : A.I.R. 1998 Bom 176 and submitted that, limitation is prescribed by law and the said provision has to be applied without carving separate standards, equally to all litigants, be it the State or private party.

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SHRI. NANDKISHOR KANHYALAL AGRAWAL Vs. DHULE MUNICIPAL CORPORATION, THE ADMINISTRATOR DHULE MUNICIPAL CORPORATION AND DEPUTY COMMISSIONER DHULE MUNICIPAL CORPORATION

Referred Judgements :-

JUDGEMENT

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