REGENT COMPUTRONICS PVT. LTD.

NILKANTH Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

THUNGABHADRA INDUSTRIES LIMITED VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
PARSION DEVI VS. SUMITRI DEVI [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
HARYANA STATE INDUSTRIAL DEVELOPMENT CORPORATION LTD VS. MAWASI [REFERRED TO]
STATE OF PUNJAB VS. RAFIQ MASIH [REFERRED TO]
HIGH COURT OF PUNJAB & HARYANA & ORS VS. JAGDEV SINGH [REFERRED TO]
VINAY SHARMA & ANR VS. STATE OF NCT OF DELHI & ORS [REFERRED TO]

JUDGEMENT

(1.) Civil Application No.6903 of 2025 has been filed for condonation of delay of 7 days in filing review application.

(2.) Learned AGP waives notice for respondent Nos.1 to 5/State. It is in respect of delay of 7 days only and, therefore, we find that there is no necessity to issue notice to respondent No.6.

(3.) For the reasons stated in the application, the delay stands condoned.

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NILKANTH Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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