REGENT COMPUTRONICS PVT. LTD.

Sarita Rai Appellant

V/S

RAMAYAN SINGH Respondents

Referred Judgements :-

SHYAMWATI SHARMA AND ORS. VS. KARAM SINGH AND ORS. [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD. VS. PRANAY SETHI AND ORS [REFERRED TO]
GESTETNBR DUPLICATORS PRIVATE LIMITED VS. COMMISSIONER OF INCOME TAX WEST BENGAL [REFERRED TO]
MANASVI JAIN VS. DELHI TRANSPORT CORPORATION [REFERRED TO]

JUDGEMENT

(1.) Ref: I.A. no. 6222 of 2016

(2.) In the facts and circumstances of the case and in the interest of justice, the aforesaid interlocutory application is allowed and delay made in filing the appeal is condoned.

(3.) The aforesaid interlocutory application is, accordingly, allowed.

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SARITA RAI Vs. RAMAYAN SINGH

Referred Judgements :-

JUDGEMENT

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