REGENT COMPUTRONICS PVT. LTD.

STATE OF MADHYA PRADESH Appellant

V/S

SATYENDRA SINGH Respondents

Referred Judgements :-

RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
TILOKCHAND AND MOTICHAND VS. H B MUNSHI [REFERRED TO]
RAJENDER SINGH VS. SANTA SINGH [REFERRED TO]
P K RAMACHANDRAN VS. STATE OF KERALA [REFERRED TO]
BALWANT SINGH VS. JAGDISH SINGH [REFERRED TO]
LANKA VENKATESWARLU VS. STATE OF A P [REFERRED TO]
MANIBEN DEVRAJ SHAH VS. MUNICIPAL CORPORATION OF BRIHAN MUMBAI [REFERRED TO]

JUDGEMENT

(1.) THIS appeal under Section 96 of CPC at the instance of State Government is directed against the judgment and decree dated 28/1/2008 passed in Civil Suit No. 01 -B/2006 alongwith an application (I.A. No. 6116/2010) under Section 5 of the Limitation Act for condonation of delay as the appeal is barred by 717 days.

(2.) UPON service of notice, respondent No. 1 has filed reply to the aforesaid application for condonation of delay.

(3.) I .A. No. 6116/2010 is taken up for consideration.

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STATE OF MADHYA PRADESH Vs. SATYENDRA SINGH

Referred Judgements :-

JUDGEMENT

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