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LAWS(MPH)-2014-9-55

STATE OF M.P. Vs. OMVEER SINGH

Decided On September 18, 2014
STATE OF M.P. Appellant
V/S
Omveer Singh Respondents

Referred Judgements :-

RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
P K RAMACHANDRAN VS. STATE OF KERALA [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
MANIBEN DEVRAJ SHAH VS. MUNICIPAL CORPORATION OF BRIHAN MUMBAI [REFERRED TO]

JUDGEMENT

(1.) HEARD on I.A.No. 1306/2012, an application under Section 5 of Limitation Act for condonation of delay in filing the appeal.

(2.) THE appeal, as per office report is barred by 1468 days.

(3.) HEARD .

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