REGENT COMPUTRONICS PVT. LTD.

DEVELOPMENT CORPORATION LIMITED Appellant

V/S

GULAM MUSTAFA Respondents

Referred Judgements :-

UTTAR PRADESH CO OPERATIVE FEDERATION LIMITED VS. SUNDER BROS DELHI [REFERRED TO]
GUJARAT STEEL TUBES LIMITED VS. GUJARAT STEEL TUBES MAZDOOR SABHA [REFERRED TO]
MANJUNATH ANANDAPPA URF SHIVAPPA HANSI VS. TAMMANASA [REFERRED TO]
POSTMASTER GENERAL VS. LIVING MEDIA INDIA LIMITED [REFERRED TO]
ANSHUL AGGARWAL VS. NEW OKHLA INDUSTRIAL DEVELOPMENT AUTH [REFERRED TO]
BASAWARAJ VS. SPL. LAND ACQUISITION OFFICER [REFERRED TO]
POPAT BAHIRU GOVARDHANE VS. SPECIAL LAND ACQUISITION OFFICER [REFERRED TO]
ESHA BHATTACHARJEE VS. MANAGING COMMITTEE OF RAGHUNATHPUR NAFAR ACADEMY [REFERRED TO]
H. DOHIL CONSTRUCTIONS CO. P. LTD VS. NAHAR EXPORTS LTD [REFERRED TO]
STATE OF MADHYA PRADESH VS. BHERULAL [REFERRED TO]
SRIDEVI DATLA VS. UNION OF INDIA & ORS. [REFERRED TO]
SHEO RAJ SINGH VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsels for the Appellant.

(2.) Challenge is to order dtd. 7/1/2025 of the State Commission in Appeal No FA/24/694 of 2024, vide which the first appeal filed by the appellant herein was dismissed on account of limitation, having been filed with a delay of 153 days. In the second appeal, the following question of law has been stated:

(3.) The Appellant has challenged the orders of the State Commission on following grounds:

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DEVELOPMENT CORPORATION LIMITED Vs. GULAM MUSTAFA

Referred Judgements :-

JUDGEMENT

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