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The Limitation Act, 1963
Jaipur Udyog Limited vs Union Of India (Uoi) on 5 March, 1975

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Rajasthan High Court
M/S Ranka Steel Rolliong Mills ... vs U O I & Ors on 7 May, 2012

name="textfield" rows="27" cols="100"> IN THE HIGH COURT OF JUDICATURE FOR RAJSATHAN AT JAIPUR BENCH, JAIPUR

D.B. Civil Review Petition No.35/2012 M/s Ranka Steel Re-Rolling Mills Pvt. Ltd. vs.

Union of India & Ors.

07.05.2012

HON'BLE THE CHIEF JUSTICE MR. ARUN MISHRA HON'BLE MR. JUSTICE NARENDRA KUMAR JAIN-I

Mr. P.K. Kasliwal, for petitioner.

Mr. Ajay Shukla, for respondents.

Heard learned counsel for the parties. No case for review of the order passed by this Court is made out. Besides that, there is delay of 34 days in filing review petition. We are not satisfied with the reasons mentioned for condonation of delay. Review petition is, hereby, dismissed. I.A. No. 7452/2012 under Section 5 of the Limitation Act and Civil Misc. Stay Application No.3096/2012 are also dismissed.

(NARENDRA KUMAR JAIN-I),J. (ARUN MISHRA),C.J.

Mohit

S/