REGENT COMPUTRONICS PVT. LTD.

Shaikh Zakiruddin Appellant

V/S

VIJAY Respondents

Referred Judgements :-

BANSHI V. LAKSHMI NARAIN [REFERRED TO]
JASWANT SINGH V. ASSISTANT REGISTRAR,CO -OPERATIVE SOCIETIES [REFERRED TO]
BIKRAM PASS V. FINANCIAL COMMISSIONER AND OTHERS [REFERRED TO]
ANSHUL AGGARWAL V. NEW OKHLA INDUSTRIAL DEVELOPMENT AUTHORITY [REFERRED TO]
RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
BHANDARI DAS VS. SUSHILA [REFERRED TO]
CHIEF POST MASTER GENERAL PUNJAB VS. MURLI DHAR [REFERRED TO]

JUDGEMENT

(1.) Learned counsel for the petitioner heard.

(2.) The State Commission passed the following order:-

(3.) After this order, the revision petition was filed which is further delayed by 181 days. Learned counsel for the petitioner has filed an application for condonation of delay. The delay is explained in paras 3 and 4 of the application for condonation of delay, which is reproduced as under:

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SHAIKH ZAKIRUDDIN Vs. VIJAY

Referred Judgements :-

JUDGEMENT

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