REGENT COMPUTRONICS PVT. LTD.

Kamal Tamrakar Appellant

V/S

Abdul Hakim And Others Respondents

Referred Judgements :-

TAFF VALE RLY. V. JENKINS [REFERRED]
HELEN C REBELLO VS. MAHARASHTRA STATE ROAD TRANSPORT CORPORATION [REFERRED]
LATA WADHWA VS. STATE OF BIHAR [REFERRED]
STATE OF HARYANA VS. JASBIR KAUR [REFERRED]
NEW INDIA ASSURANCE CO LTD VS. SATENDER [REFERRED]
R K MALIK VS. KIRAN PAL [REFERRED]

JUDGEMENT

(1.) There is a delay of 95 days in filing this appeal under section 173 of the Motor Vehicles Act, 1988.

(2.) I.A. No. 2636/04 is an application whereby the appellant seeks condonation of delay in filing the appeal.

(3.) It is stated in the application that the appellant handed over the file to Shri Deepak Awasthy, advocate, for filing the appeal and he was carrying impression that the appeal has been filed within time.

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KAMAL TAMRAKAR Vs. ABDUL HAKIM AND OTHERS

Referred Judgements :-

JUDGEMENT

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