REGENT COMPUTRONICS PVT. LTD.

BHANUBEN Appellant

V/S

Magma Fincorp Limited Respondents

Referred Judgements :-

BENGAL NAGPUR RAILWAY COMPANY LIMITED VS. RUTTANJI RAMJI [REFERRED TO]
SOVINTORG INDIA LIMITED VS. STATE BANK OF INDIA,NEW DELHI [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA AND ANOTHER VS. S.SINDHU [REFERRED TO]
RUBI (CHANDRA) DUTTA VS. UNITED INDIA INSURANCE CO.LTD. [REFERRED TO]
SATINDER SINGH UMRAO SINGH SARDARNI GURDIAL KAUR VS. UMRAO SINGH THE STATE OF PUNJAB THE STATE OF PUNJAB [REFERRED TO]
LAXMICHAND HIRALAL VS. INDORE IMPROVEMENT TRUST INDORE:INDORE IMPROVEMENT TRUST INDORE [REFERRED TO]
HIRACHAND KOTHARI VS. STATE OF RAJASTHAN [REFERRED TO]
JAGDISH RAI VS. UNION OF INDIA [REFERRED TO]
BALRAM PRASAD VS. KUNAL SAHA [REFERRED TO]
SUNIL KUMAR MAITY VS. STATE BANK OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The revision petition has been reportedly filed with some delay. The impugned order, we find from the office report, was issued and received by the petitioners during the Covid period.

(3.) Keeping in view the law laid down by the Apex Court in the case of Suo Motu Writ Petition (Civil) No(s). 3 of 2020 in re: Cognizance for Extension of Limitation and the orders passed therein, we condone the delay and entertain the revision petition on merits. The delay condonation application NC/IA/1620 is accordingly allowed.

Click here to view full judgment.

BHANUBEN Vs. MAGMA FINCORP LIMITED

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address