REGENT COMPUTRONICS PVT. LTD.

INDIAN OVERSEAS BANK Appellant

V/S

Amarendra Narayan Singh Respondents

Referred Judgements :-

RUSSELL V. DUKE OF NORFOLK [REFERRED TO]
RIDGE V. BALDWIN [REFERRED TO]
R. V. GAMING BOARD EX. P. BENAIM [REFERRED TO]
DEOKINANDAN PRASAD VS. STATE OF BIHAR [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
AKHILESH KUMAR SINGH VS. STATE OF JHARKHAND [REFERRED TO]
STATE OF JHARKHAND VS. JITENDRA KUMAR SRIVASTAVA [REFERRED TO]
DUDH NATH PANDEY VS. STATE OF JHARKHAND [REFERRED TO]
DUDH NATH PANDEY VS. STATE OF JHARKHAND [REFERRED TO]
STATE OF BIHAR VS. YOGENDRA SINGH [REFERRED TO]

(1.) All these interlocutory applications have been filed for condoning the delay of 127 days, which has occurred in preferring these appeals.

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

(3.) Heard the parties.