REGENT COMPUTRONICS PVT. LTD.

ASHOK KUMAR Appellant

V/S

SURINDER KUMAR Respondents

Referred Judgements :-

GIAN SINGH VS. STATE OF PUNJAB AND ANOTHER [REFERRED TO]
DAMODAR S PRABHU VS. SAYED BABALAL H [REFERRED TO]
DAMODAR S PRABHU VS. SAYED BABALAL H [REFERRED TO]
KULWINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
MADHYA PRADESH STATE LEGAL SERVICES AUTHORITY VS. PRATEEK JAIN [REFERRED TO]
RAJENDRA VS. NAND LAL [REFERRED TO]
RAMGOPAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
TILAK KATARIA VS. STATE OF HARYANA [REFERRED TO]
JAGMOHAN VS. SANDEEP AGGARWAL [REFERRED TO]

JUDGEMENT

(1.) This application has been filed by the applicant-petitioner under Sec. 5 of the Limitation Act read with Sec. 482 Cr.P.C. for condonation of delay of 1802 days in filing the revision petition.

(2.) Pursuant to the notice in the application, learned counsel for the non-applicant-respondent has filed reply by way of CRM-5282 of 2023, which is taken on record. According to the reply, parties have compromised the matter and the respondent has no objection, if the delay of 1802 days in filing the revision petition is condoned.

(3.) In view of the above, application is allowed. Delay of 1802 days in filing the revision petition is condoned.

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ASHOK KUMAR Vs. SURINDER KUMAR

Referred Judgements :-

JUDGEMENT

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