REGENT COMPUTRONICS PVT. LTD.

RAVINDRA SINGH Appellant

V/S

Grasim Industries Limited And Others Respondents

Referred Judgements :-

STATE OF MYSORE VS. WORKERS OF GOLD MINES [REFERRED TO]
CENTRAL BANK OF INDIA VS. S SATYAM [REFERRED TO]
SAMISHTA DUBE VS. CITY BOARD ETAWAH [REFERRED TO]
REGIONAL MANAGER S B I VS. RAKESH KUMAR TEWARI [REFERRED TO]
JAIPUR DEVELOPMENT AUTHORITY VS. RAM SAHAI [REFERRED TO]
BHOGPUR CO OP SUGAR MILLS LTD VS. HARMESH KUMAR [REFERRED TO]
HARJINDER SINGH VS. PUNJAB STATE WAREHOUSING CORPORATION [REFERRED TO]

JUDGEMENT

(1.) There is a delay of 10 days in filing this appeal. Condonation whereof is being sought vide I.A. No. 5113/08. Though opposed at, however taking into consideration the reason which find mention in paragraphs 2 &3 of the application, we are satisfied that the sufficient ground is made which prevented the appellant from filing the appeal within a period of limitation.

(2.) Consequently, delay is condoned. I.A. No. 5113/08 stands disposed of.

(3.) With the consent of learned counsel for the parties, the matter is finally heard.

Click here to view full judgment.

RAVINDRA SINGH Vs. GRASIM INDUSTRIES LIMITED AND OTHERS

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address