REGENT COMPUTRONICS PVT. LTD.

NEPAL DAS Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

MORAN MAR BASSELLOS CATHOLICOS VS. MOAT REV MAR POULOSE ATHANASLUS [REFERRED TO]
SHIVDEO SINGH VS. STATE OF PUNJAB [REFERRED TO]
THUNGABHADRA INDUSTRIES LIMITED VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
ARIBAM TULESHWAR SHARMA VS. ARIBAM PISHAK SHARMA [REFERRED TO]
NORTHERN INDIA CATERERS INDIA LIMITED VS. LT GOVERNOR OF DELHI [REFERRED TO]
SARBANADA SONOWAL VS. UNION OF INDIA [REFERRED TO]
SARBANANDA SONOWAL VS. UNION OF INDIA [REFERRED TO]
STATE OF ASSAM VS. MOSLEM MONDAL [REFERRED TO]
UNION OF INDIA VS. SANDUR MANGANESE AND IRON ORES LTD [REFERRED TO]
STATE OF RAJASTHAN VS. SURENDRA MOHNOT [REFERRED TO]
ABDUL MATALI VS. UNION OF INDIA AND ORS. [REFERRED TO]
COMMISSIONER OF CUSTOMS, BANGALORE VS. M/S. G.M. EXPORTS & OTHERS [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER MUMBAI VS. PRATIBHA INDUSTRIES LTD [REFERRED TO]
SUDHIR ROY AND 5 ORS VS. UNION OF INDIA AND 5 ORS [REFERRED TO]
BASANTI BISWAS VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard Ms. D. Ghosh, learned counsel for the review petitioners. Also heard Ms. L. Devi, learned counsel, who appears on behalf of Mr. R.K.D. Choudhury, learned ASGI; Mr. A. Kalita, learned Special Counsel, FT; Mr. A.I. Ali, learned Standing Counsel, ECI; Ms. U. Das, learned Additional Senior Government Advocate, Assam and Ms. L. Devi, learned Standing Counsel, NRC.

(2.) In this review petition, the review petitioners have sought for review of the order dtd. 1/10/2018 passed by this Court in WP (C) No.6707/2018.

(3.) Though the issue of limitation was initially raised in preferring the review petition, Mr. Kalita, learned Special Counsel, in his all fairness, has submitted that he will not press this issue in view of the fact that at the relevant time, Covid-19 pandemic was raging in this country, which may have contributed significantly to the delay in filing this petition.

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NEPAL DAS Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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