REGENT COMPUTRONICS PVT. LTD.

Surinder Choudhary Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

RAM MOHAN PRASAD V. STATE OF BIHAR,2007 0 [REFERRED TO]
LEKHRAJ S LALVANI VS. N M SHAH DEPUTY CUSTODIAN CUM MANAGING OFFICER BOMBAY [REFERRED TO]
BIHAR EASTERN GANGETIC FISHERMEN CO OPERATIVE SOCIETY LIMITED VS. SIPAHI SINGH [REFERRED TO]
UNION OF INDIA VS. R PADMANABHAN [REFERRED TO]
UNION OF INDIA VS. C KRISHNA REDDY [REFERRED TO]
UNION OF INDIA VS. C KRISHNA REDDY [REFERRED TO]

JUDGEMENT

(1.) Re. : Interlocutory Application No. 3797 of 2015 : The application is for condonation of delay of one day in filing of the present letters patent appeal.

(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. Re. : Letters Patent Appeal No. 897 of 2015

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SURINDER CHOUDHARY Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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