REGENT COMPUTRONICS PVT. LTD.

Jubida Bibi Appellant

V/S

Rafique Mohammed Respondents

Referred Judgements :-

S.NAGRAJ V. STATE OF KARNATAKA [REFERRED TO]
N. BALAKRISHNAN V. M. KRISHNAMURTHY [REFERRED TO]
BRIJ INDAR SINGH V. LALA KANSHI RAM AND ORS [REFERRED TO]
DAL SINGH V. KING EMPEROR OF INDIA [REFERRED TO]
TROJAN AND COMPANY VS. RM N N NAGAPPA CHETTIAR [REFERRED TO]
JAGAT DHISH BHARGAVA VS. JALWAHAR LAL BHARGAVA [REFERRED TO]
RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
MANINDRA LAND AND BUILDING CORPORATION LTD VS. BHUTNATH BANERJEE [REFERRED TO]
SHAKUNTALA DEVI JAM VS. KUNTAL KUMARI [REFERRED TO]
LALA MATA DIN VS. A NARAYANAN [REFERRED TO]
RAMCHANDRA SHANKAR DEODHAP VS. STATE OF MAHARASHTRA [REFERRED TO]
CONCORD OF INDIA INSURANCE COMPANY LIMITED VS. NIRMALA DEVI [REFERRED TO]
K R MUDGAL VS. R P SINGH [REFERRED TO]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
MOHAMMAD SWALLEH VS. THIRD ADDITIONAL DISTRICT JUDGE MEERUT [REFERRED TO]
SHAKAMBARI AND COMPANY VS. UNION OF INDIA [REFERRED TO]
BINOD BIHARI SINGH VS. UNION OF INDIA [REFERRED TO]
WARLU VS. GANGOTRIBAI [REFERRED TO]
STATE OF HARYANA VS. CHANDRA MANI [REFERRED TO]
STATE OF MAHARASHTRA VS. NAZMUNNISA [REFERRED TO]
P K RAMACHANDRAN VS. STATE OF KERALA [REFERRED TO]
JAIN SWETAMBAR TERAPANTHI VID S VS. PHUNDAN SINGH [REFERRED TO]
STATE OF BIHAR VS. KAMESHWAR PRASAD SINGH [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. JYOTISH CHANDRA BISWAS [REFERRED TO]
DELHI ADMINISTRATION VS. GURDIP SINGH UBAN [REFERRED TO]
VEDABAI ALIAS VAIJAYANATABAI BABURAO PATIL VS. SHANTARAM BABURAO PATIL [REFERRED TO]
MADANLAL VS. SHYAMLAL [REFERRED TO]
RAM NATH SAO ALIAS RAM NATH SAHU VS. GOBARDHAN SAO [REFERRED TO]
NORTHERN INDIAN GLASS INDUSTRIES VS. JASWANT SINGH [REFERRED TO]
PRINTERS MYSORE LIMITED VS. M A RASHEED [REFERRED TO]
HARI SHANKAR SINGHANIA VS. GAUR HARI SINGHANIA [REFERRED TO]
NATIONAL BOARD OF EXAMINATIONS VS. G ANAND RAMAMURTHY [REFERRED TO]
STATE OF RAJASTHAN VS. CHANDA ALIAS CHANDKORI [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. RAGHUNATH SAHAI GUPTA D [REFERRED TO]
SOHAN VS. ABDUL HAMEED KHAN [REFERRED TO]
DHOBA NAIK VS. SABI DEI [REFERRED TO]
GADACHANDI THAKURANI VS. UDI BARIK [REFERRED TO]
MALI VS. LASSI THAKUR [REFERRED TO]

JUDGEMENT

(1.) MISC . Case No. 55 of 2008 has been filed for taking certified copy of the Decree dated 14.02.1997 on record.

(2.) THE facts and the circumstances giving rise to this application are that the Appeal from High Court Order (AHO) has been preferred against the Judgment of the Learned Single Judge of this Court dated 4.12.1996 in F.A. No. 191 of 1980. The Appeal was admitted vide Order Dated 07.05.1998. Certified copy of the decree had not been filed at the time of filing of the appeal or even at the time of its admission. Hence this Misc. Case is filed on 01.12.2008 for taking certified copy of the decree on record as 'inadvertently' the decree could not be filed, though the decree had been drawn by the Court in the First Appeal on 14.02.1997.

(3.) ON the other hand Mr. A. Mukherjee, Learned Senior Counsel appearing for the Appellants has submitted that the cause of substantial justice should not be defeated on such technicality. Certified copy of the decree could not be filed 'inadvertently'. The delay has to be condoned for filing the same and the appeal is to be heard on merit.

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JUBIDA BIBI Vs. RAFIQUE MOHAMMED

Referred Judgements :-

JUDGEMENT

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