REGENT COMPUTRONICS PVT. LTD.

SHALIGRAM Appellant

V/S

NAGAR PALIKA Respondents

Referred Judgements :-

CHANDRAKANT GOVIND SUTAR V. M.K.ASSOCIATES AND ANR. [REFERRED TO]
VISHESH KUMAR VS. SHANTI PRASAD [REFERRED TO]
RATANSINGH VS. VIJAYSINGH [REFERRED TO]
SHIV SHAKTI CO OPERATIVE HOUSING SOCIETY NAGPUR VS. SWARAJ DEVELOPERS [REFERRED TO]
SHIV SHAKTI CO OPERATIVE HOUSING SOCIETY NAGPUR VS. SWARAJ DEVELOPERS [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
BAL KISHAN VS. TULSA BAI [REFERRED TO]
AJITSINGH VS. BHAGWANLAL MASTER [REFERRED TO]
SIMPLEX ENGINEERING and FOUNDARY WORKS LTD VS. B PATTNAIK [REFERRED TO]
SURAJMAL VS. SUNDERLAL [REFERRED TO]
TWENTIETH CENTURY FOX FILMS CORPORATION VS. NRI FILMS PRODUCTION ASSOCIATES PRIVATE LIMITED [REFERRED TO]
COMMISSIONER HUBLI DHARWAD MUNICIPAL CORPORATION VS. SHRISHAIL [REFERRED TO]
MADHAVAN VS. NARAYANA DAS [REFERRED TO]

JUDGEMENT

(1.) THIS revision has been referred by Single Bench to the Larger Bench on the following question of law:-

(2.) AN appeal was preferred under Section 96 of the Civil Procedure Code challenging the judgment passed by 4th Additional District Judge, Vidisha. Appeal was barred by limitation, therefore, an application under Section 5 of the Limitation Act was filed. Appellate Court has dismissed the application under Section 5 of the Limitation Act holding therein that the appellant has failed to explain each day's delay and no sufficient cause is made out for condoning the delay and application under Section 5 of the Limitation Act was dismissed and after dismissal of the application appeal is dismissed as barred by limitation.

(3.) QUESTION requires to be determined in the case is whether the order passed by the Appellate Court is revisable ?

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SHALIGRAM Vs. NAGAR PALIKA

Referred Judgements :-

JUDGEMENT

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