REGENT COMPUTRONICS PVT. LTD.

SUPERINTENDENT OF POLICE Appellant

V/S

Asi Udham Singh Respondents

Referred Judgements :-

STATE OF WEST BENGAL VS. ADMINISTRATOR HOWRAH MUNICIPALITY [REFERRED TO]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
G RAMEGOWDA MAJOR BASAVALINGAPPA VS. SPECIAL LAND ACQUISITION OFFICER BANGALORE:SPECIAL LAND ACQUISITION OFFICER BANGALORE [REFERRED TO]
COMMISSIONER OF WEALTH TAX BOMBAY VS. AMATEUR RIDERS CLUB BOMBAY [REFERRED TO]
LANKA VENKATESWARLU VS. STATE OF A P [REFERRED TO]
POSTMASTER GENERAL VS. LIVING MEDIA INDIA LIMITED [REFERRED TO]
UNIVERSITY OF DELHI VS. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. BHERULAL [REFERRED TO]
SHEO RAJ SINGH VS. UNION OF INDIA [REFERRED TO]
PATHAPATI SUBBA REDDY (DIED) VS. SPECIAL DEPUTY COLLECTOR (LA) [REFERRED TO]

JUDGEMENT

(1.) The present appeal has been filed against judgment and decree dtd. 24/5/2022 passed by learned District Judge, Rohtak after delay of 1250 days.

(2.) The present application under Sec. 151 of the Code of Civil Procedure, 1908 is filed for condonation of delay of 1250 days in filing the present appeal.

(3.) Learned counsel for the appellant contends that delay of 1250 days in filing the present appeal is not intentional but procedural. He, therefore, prays that since the delay is procedural due to departmental formalities and not intentional, the same be condoned.

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SUPERINTENDENT OF POLICE Vs. ASI UDHAM SINGH

Referred Judgements :-

JUDGEMENT

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