REGENT COMPUTRONICS PVT. LTD.

Dr. Wijahat Karim Appellant

V/S

ABDUL RAUF Respondents

Referred Judgements :-

R.B. RAMLINGAM V. R.B. BHAVANESHWARI [REFERRED TO]
ANSHUL AGGARWAL V. NEW OKHLA INDUSTRIAL DEVELOPMENT AUTHORITY [REFERRED TO]
BIKRAM DASS VS. FINANCIAL COMMISSIONER AND OTHERS [REFERRED TO]
RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
MANIBEN DEVRAJ SHAH VS. MUNICIPAL CORPORATION OF BRIHAN MUMBAI [REFERRED TO]

JUDGEMENT

(1.) Learned counsel for the appellant present. Arguments heard.

(2.) There is a delay of 335 days in filing this appeal. The impugned order is dated 25.3.2015. The case was filed after the delay of 406 days. After deducting 30 days etc., it came to 335 days' delay.

(3.) Learned counsel for the appellant has moved an application for condonation of delay. Its relevant paras 2,3 and 4 are produced as under:

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DR. WIJAHAT KARIM Vs. ABDUL RAUF

Referred Judgements :-

JUDGEMENT

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