REGENT COMPUTRONICS PVT. LTD.

RAM KUMAR Appellant

V/S

HARYANA STATE 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]
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. 22/12/2003 passed by learned Addl. Civil Judge (Sr. Divn.), Narnaul as well as judgment and decree dtd. 13/4/2006 passed by learned Distrcit Judge, Narnaul after delay of 3336 days.

(2.) The present application under Sec. 151 of the Code of Civil Procedure, 1908 is filed for condonation of delay of 3336 days in filing the present appeal.

(3.) Learned counsel for the appellant contends that delay of 3336 days in filing the present appeal is not intentional but procedural. He, therefore, prays that since the delay is caused as the file was misplaced and the same could not be trace out , the same be condoned.

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RAM KUMAR Vs. HARYANA STATE

Referred Judgements :-

JUDGEMENT

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