REGENT COMPUTRONICS PVT. LTD.

Jayant Maniklal Lunawat Appellant

V/S

Sunil Mohan Balwadkar Respondents

Referred Judgements :-

UTTAM SINGH DUGAL AND COMPANY LIMITED VS. UNION BANK OF INDIA [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
KARAM KAPAHI VS. LAL CHAND PUBLIC CHARITABLE TRUST [REFERRED TO]
DELHI JAL BOARD VS. SURENDRA P MALIK [REFERRED TO]
SHIKHARCHAND VS. BARI BAI [REFERRED TO]
H K TANEJA VS. BIPIN GANATRA [REFERRED TO]
S.M. ASIF VS. VIRENDER KUMAR BAJAJ [REFERRED TO]
KARAN KAPOOR VS. MADHURI KUMAR [REFERRED TO]

JUDGEMENT

(1.) At the outset, Mr. Tulzapurkar, learned Senior Advocate appearing for the Applicant would submit that Interim Application No.2017 of 2024 is filed for condonation of delay of 36 days in filing the Civil Revision Application (CRA).

(2.) I have perused the Interim Application. For the reasons mentioned in the Interim Application, Interim Application stands allowed in terms of prayer clause 'a'. Delay of 36 days stands condoned.

(3.) After allowing the Interim Application, present CRA is taken up for final hearing immediately.

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JAYANT MANIKLAL LUNAWAT Vs. SUNIL MOHAN BALWADKAR

Referred Judgements :-

JUDGEMENT

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