REGENT COMPUTRONICS PVT. LTD.

Zubair Shadab Khan Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

MANOJ MANU V. UNION OF INDIA [REFERRED TO]
UNION OF PUBLIC SERVICE COMMISSION VS. GAURAV DWIVEDI [REFERRED TO]
ALL INDIA SC AND ST EMPLOYEES ASSN VS. A ARTHUR JEEN [REFERRED TO]
FOOD CORPORATION OF INDIA VS. BHANU LODH [REFERRED TO]
RAKHI RAY VS. HIGH COURT OF DELHI [REFERRED TO]
STATE OF ORISSA VS. RAJKISHORE NANDA [REFERRED TO]
KULWINDER PAL SINGH AND ANR. VS. STATE OF PUNJAB AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The application is for condonation of delay of 14 days in filing of the present Letters Patent Appeal. Re. Interlocutory Application No.1004 of 2016.

(2.) For the reasons mentioned in the application, we find that sufficient cause is made out for condonation of delay. Consequently, we condone the delay in filing of the present Letters Patent Appeal.

(3.) Interlocutory Application stands allowed accordingly.

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ZUBAIR SHADAB KHAN Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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