REGENT COMPUTRONICS PVT. LTD.

SHAIKH ABDUL RAZAK Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

KATARI SURYANARAYANA V. KOPPISETTI SUBBA RAO [REFERRED TO]
B. MADHURI GOUD V. B. DAMODAR REDDY [REFERRED TO]
PUNDLIK JALAM PATIL (DECEASED BY LRS) V. EXE. ENG. JALGAON MEDIUM PROJECT AND ANOTHER [REFERRED TO]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
VEDABAI ALIAS VAIJAYANATABAI BABURAO PATIL VS. SHANTARAM BABURAO PATIL [REFERRED TO]
T VIJENDRADAS VS. M SUBRAMANIAN [REFERRED TO]
BALWANT SINGH VS. JAGDISH SINGH [REFERRED TO]
ESHA BHATTACHARJEE VS. MANAGING COMMITTEE OF RAGHUNATHPUR NAFAR ACADEMY [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties, matter is heard finally.

(2.) By invoking Articles 226 and 227 of the Constitution of India, petitioner herein, who is original respondent in the proceedings before Sub Divisional Officer, Jalna bearing File No. 2012/ROR/CR/166 initiated at the instant of present respondent no.4, has raised following prayers :

(3.) The matter has a checkered history and before touching the main controversy of impugned order condoning delay, a brief account of the same is required to be noted which is as under :

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SHAIKH ABDUL RAZAK Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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