REGENT COMPUTRONICS PVT. LTD.

Nongmaithem Modhu Singh Appellant

V/S

Wahengbam Nodiachand Singh Respondents

Referred Judgements :-

CROWN V. HABIBULLAH [REFERRED TO]
BHAGWANDAS BABULAL V. STATE [REFERRED TO]
WAHENGHAM TOMCHOU SINGH V. CHINGAKHAM AMUSNA SINGH [REFERRED TO]
MOHAMMAD WASI VS. STATE [REFERRED TO]
RAM CHEREY VS. BABA RAM PRIYA DAS [REFERRED TO]
JAGANNATH SINGH VS. BIDHESHI [REFERRED TO]
RAJ NARAIN VS. STATE [REFERRED TO]
RAM NARAIN VS. MOOL CHAND [REFERRED TO]
T VENKATESWARA RAO VS. STATE OF TAMIL NADU [REFERRED TO]
MALEDATH BHARATHAN MALYALI VS. COMMISSIONER OF POLICE [REFERRED TO]
STATE OF MAHARASHTRA VS. NILKANTH SHRIPAD BHAVE [REFERRED TO]
RAMAUTAR THAKUR VS. STATE OF BIHAR [REFERRED TO]
CHANDRIKA VS. REX [REFERRED TO]
JANKI NATH KAUL VS. STATE [REFERRED TO]

JUDGEMENT

(1.) THIS is an application under Section 561A., Criminal Procedure Code, for reviewing the order passed on 22.3.1967 in Criminal Revision Case 9 of 1966 on the file of this Court.

(2.) THE petitioners state that Criminal Revision 9 of 1966 was posted to 22.8.1967 for hearing, that the petitioner's Counsel fell ill and suffered from giddiness, that he could not attend the Court, that the Court refused to grant an adjournment and passed an order, that the said order should be reviewed and that Criminal Revision Case 9 of 1966 should be disposed of after hearing the petitioners' counsel. The petitioners further state that a question of law involving limitation, after the expiry of which the legal representative of the deceased was added and the propriety of the orders of the S. D. M. Imphal West under Sections 145(6), 145(7) and 146 (1)(B), Criminal Procedure Code, are involved.

(3.) THE application is opposed by the first respondent on the ground that the Court has no power to review the order passed on 22.3.1967.

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NONGMAITHEM MODHU SINGH Vs. WAHENGBAM NODIACHAND SINGH

Referred Judgements :-

JUDGEMENT

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