REGENT COMPUTRONICS PVT. LTD.

MUHAMMAD NAZIR FIDA Appellant

V/S

HABIBULLAH SHORA Respondents

Referred Judgements :-

RAVANSHAWE HARDLESS V. GLADYS ISABEL HARDLESS [REFERRED TO]
RAGHUBIR SARAN VS. STATE OF BIHAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. MOHAMMAD NAIM [REFERRED TO]
R K LAKSHMANAN VS. A K SRINIVASAN [REFERRED TO]
NIRANJAN PATNAIK VS. SASHIBHUSAN KAR [REFERRED TO]
K P TIWARI VS. STATE OF MADHYA PRADESH [REFERRED TO]
K A JUDICIAL OFFICER VS. METROPOLITAN MAGISTRATE [REFERRED TO]
PANCHANAN BANERJI VS. UPENDRA NATH BHATTACHARJI [REFERRED TO]

JUDGEMENT

(1.) 'To err is human'. This is the precise reason that in the system of administration of justice, remedies of appeal and revision have been provided for.

(2.) The appellant in this case submits that the adverse remarks made by a learned single Judge of this Court in Civil Revisions Nos. 48/01 and 49/01 were not only ex parte but there was justifiable reason for delay which was occasioned in this case.

(3.) The adverse remarks which have been made against the appellant are as under :

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MUHAMMAD NAZIR FIDA Vs. HABIBULLAH SHORA

Referred Judgements :-

JUDGEMENT

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