REGENT COMPUTRONICS PVT. LTD.

FOOD CORPORATION OF INDIA Appellant

V/S

Presiding Officer, Central Government Industrial Tribunal No. 1, Dhanbad, P. O. And P. S. And District Respondents

Referred Judgements :-

SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
DHARWAD DISTT P W D LITERATE DAILY WAGE EMPLOYEES ASSOCIATION VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF MYSORE VS. S V NARAYANAPPA [REFERRED TO]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
HARI VISHNU KAMATH VS. AHMAD ISHAQUE [REFERRED TO]
NAGENDRA NATH BORA LIKHIRAM COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM RAFIULLAH KHAN VS. COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM:BHANURAM PAGU:BHANURAM PEGU:AMULYA PRASAD CHALIHA [REFERRED TO]
KAUSHALYA DEVI VS. BACHITTAR SINGH [REFERRED TO]
HARI VISHNU KAMATH VS. AHMAD ISHAQUE [REFERRED TO]
SAWARN SINGH VS. STATE OF PUNJAB [REFERRED TO]
GENERAL MANAGER, ELECTRICAL RENGALI HYDRO ELECTRIC PROJECT, ORISSA VS. GIRIDHARI SAHU [REFERRED TO]

JUDGEMENT

(1.) This interlocutory application has been preferred under Sec. 5 of the Limitation Act for condoning the delay of 38 days in preferring this Letters Patent Appeal.

(2.) Heard the appellant.

(3.) Having regard to the averments made in the application and submissions made on behalf of the appellant, we are of the view that the appellant was prevented from sufficient cause in filing the appeal within the period of limitation. As such, the delay of 38 days in preferring the appeal is hereby condoned.

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FOOD CORPORATION OF INDIA Vs. PRESIDING OFFICER, CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL NO. 1, DHANBAD, P. O. & P. S. & DISTRICT

Referred Judgements :-

JUDGEMENT

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