REGENT COMPUTRONICS PVT. LTD.

GHYANCHAND LALCHAND Appellant

V/S

MUNICIPAL CORPORATION Respondents

Referred Judgements :-

BRIJ GOPAL MATHUR VS. KISHAN GOPAL MATHUR [REFERRED TO]
NAUBAT RAM SHARMA VS. ADDITIONAL DISTRICT JUDGE II MORADABAD [REFERRED TO]
G RAMEGOWDA MAJOR BASAVALINGAPPA VS. SPECIAL LAND ACQUISITION OFFICER BANGALORE:SPECIAL LAND ACQUISITION OFFICER BANGALORE [REFERRED TO]
P K RAMACHANDRAN VS. STATE OF KERALA [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
STATE OF MAHARASHTRA VS. VITHU KALYA GOVARI [REFERRED TO]

JUDGEMENT

(1.) Rule.

(2.) Heard Counsel for the parties.

(3.) This revision application is directed against the decision of the District Judge, Dhule rendered on 2nd July, 2004 allowing Misc. Civil Application No. 82 of 1998 filed by the respondent for condonation of delay in filing of an appeal.

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GHYANCHAND LALCHAND Vs. MUNICIPAL CORPORATION

Referred Judgements :-

JUDGEMENT

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