REGENT COMPUTRONICS PVT. LTD.

STATE OF MADHYA PRADESH Appellant

V/S

Vedvrat Sharma Respondents

Referred Judgements :-

POSTMASTER GENERAL VS. LIVING MEDIA INDIA LIMITED [REFERRED TO]
STATE OF RAJASTHAN VS. BAL KISHAN MATHUR [REFERRED TO]
STATE OF TAMIL NADU VS. N.SURESH RAJAN [REFERRED TO]
STATE OF U.P. VS. AMAR NATH [REFERRED TO]
UNIVERSITY OF DELHI VS. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. BHERULAL [REFERRED TO]
GOVERNMENT OF MAHARASHTRA (WATER RESOURCES DEPARTMENT) VS. BORSE BROTHERS ENGINEERS AND CONTRACTORS PRIVATE LIMITED [REFERRED TO]

JUDGEMENT

(1.) This intra court appeal under Sec. 2(1) of the Madhya Pradhesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005, by the State, is directed against the order dtd. 24/6/2019 passed by the learned Single Judge in W.P. No.4591/2017.

(2.) As per office-note, present appeal is barred by 1548 days.

(3.) IA No.10698 of 2023 an application preferred under Sec. 5 of the Limitation Act for condonation of delay is considered.

Click here to view full judgment.

STATE OF MADHYA PRADESH Vs. VEDVRAT SHARMA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address