REGENT COMPUTRONICS PVT. LTD.

SYED ZAKIR HUSSAIN Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

MANINDRA LAND AND BUILDING CORPORATION LTD VS. BHUTNATH BANERJEE [REFERRED TO]
LALA MATA DIN VS. A NARAYANAN [REFERRED TO]
RAJENDER SINGH VS. SANTA SINGH [REFERRED TO]
ABDUL REHMAN ANTULAY VS. R S NAYAK [REFERRED TO]
MADANLAL VS. SHYAMLAL [REFERRED TO]
RAM NATH SAO ALIAS RAM NATH SAHU VS. GOBARDHAN SAO [REFERRED TO]
P RAMACHANDRA RAO VS. STATE OF KARNATAKA [REFERRED TO]
POPAT AND KOTECHA PROPERTY VS. STATE BANK OF INDIA STAFF ASSOCIATION [REFERRED TO]
PUNDLIK JALAM PATIL VS. EXE ENG JALGAON MEDIUM PROJECT [REFERRED TO]
PARIMAL VS. VEENA ALIAS BHARTI [REFERRED TO]
MANIBEN DEVRAJ SHAH VS. MUNICIPAL CORPORATION OF BRIHAN MUMBAI [REFERRED TO]

JUDGEMENT

(1.) The instant intra-court appeal, under clause 10 of the Letters Patent, is directed against the order/judgment dtd. 13/12/2022 passed by learned Single Judge of this Court in W.P. (S) No. 4918 of 2017 by which the writ petition has been dismissed.

(2.) The instant appeal is admittedly barred by limitation since there is delay of 219 days in preferring the appeal, therefore, an application being I.A. No. 7710 of 2023 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 219 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.

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SYED ZAKIR HUSSAIN Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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