REGENT COMPUTRONICS PVT. LTD.

STATE OF JHARKHAND Appellant

V/S

PRAMOD KUMAR Respondents

Referred Judgements :-

INDORE DEVELOPMENT AUTHORITY VS. SHAILENDRA AND ORS. [REFERRED TO]
MRUTUNJAY PANI VS. NARMADA BALA SASMAL [REFERRED TO]
P GROVER VS. STATE OF HARYANA [REFERRED TO]
SECRETARY CUM CHIEF ENGINEER CHANDIGARH VS. HARI OM SHARMA [REFERRED TO]
KUSHESWAR PRASAD SINGH VS. STATE OF BIHAR [REFERRED TO]
A. FRANCIS VS. THE MANAGEMENT OF METROPOLITAN TRANSPORT [REFERRED TO]
STATE OF PUNJAB VS. B.K. DHIR [REFERRED TO]
STATE OF PUNJAB & ANOTHER VS. DHARAM PAL [REFERRED TO]

JUDGEMENT

(1.) This interlocutory application has been filed for condoning the delay of 70 days, which has occurred in preferring this appeal.

(2.) No counter to the delay condonation application has been filed.

(3.) Having heard the learned counsel for the parties and considering the statements made in this application, we are of the view that the appellants were prevented from sufficient cause in preferring this appeal within time.

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STATE OF JHARKHAND Vs. PRAMOD KUMAR

Referred Judgements :-

JUDGEMENT

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