Full Judgment Text
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CASE NO.:
Appeal (civil) 783-789 of 2003
PETITIONER:
STATE OF PUNJAB & ORS
RESPONDENT:
M/S. RAJINDRA COLD STORAGE & ORS.
DATE OF JUDGMENT: 17/01/2008
BENCH:
H.K. SEMA
JUDGMENT:
JUDGMENT
O R D E R
I.A. NO.8 & 9 OF 2004
IN
CIVIL APPEAL NO. 783-789 OF 2003
Inordinate delay of 2032 days in filing substitution application of Respondent No.12
has not been explained properly. Application for condonation of delay is rejected.
Consequently, Civil Appeal qua respondent No.12 in C.A. No.786/2003 is dismissed.