REGENT COMPUTRONICS PVT. LTD.

STATE BANK OF INDIA Appellant

V/S

Rajesh Khetan Respondents

Referred Judgements :-

INTERNATIONAL ASSET RECONSTRUCTION CO. (P) LTD. V. UNION OF INDIA [REFERRED TO]
ANTHONY VS. KC ITTOP AND SONS [REFERRED TO]
TRADE WELL VS. INDIAN BANK [REFERRED TO]
HARSHAD GOVARDHAN SONDAGAR VS. INTERNATIONAL ASSETS RECONSTRUCTION CO LTD [REFERRED TO]
VISHAL N. KALSARIA VS. BANK OF INDIA & ORS. [REFERRED TO]

JUDGEMENT

(1.) Re. : I.A. No. 8702 of 2016 :

(2.) For the reasons mentioned in the Interlocutory Application, we are satisfied that the appellants have shown sufficient cause to seek condonation of delay of 8 days in filing the present Letters Patent Appeal.

(3.) Consequently, Interlocutory Application No. 8702 of 2016 is allowed and delay of 8 days in filing the Letters Patent Appeal is condoned.

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STATE BANK OF INDIA Vs. RAJESH KHETAN

Referred Judgements :-

JUDGEMENT

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