(1.) The instant intra-court appeal, under clause 10 of the Letters Patent, is directed against the order/judgment dtd. 7/4/2022 passed by learned Single Judge of this Court in W.P. (S) No. 536 of 2021 whereby and whereunder the writ petition has been dismissed by refusing to pass any positive direction in favour of the appellant.
(2.) The instant appeal is admittedly barred by limitation since there is delay of 136 days in preferring the appeal, therefore, an application being I.A. No. 11383 of 2022 has been filed for condoning such delay.
(3.) This Court, after taking into consideration the fact that the instant intra-court appeal has been field after inordinate delay of 136 days, deems it fit and proper, to first consider the delay condonation application before going into the legality and propriety of the impugned order on merit
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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