REGENT COMPUTRONICS PVT. LTD.

STATE OF CHHATTISGARH Appellant

V/S

OHIRJO KUMAR SENGAR Respondents

Referred Judgements :-

S L KAPOOR VS. JAGMOHAN [REFERRED TO]
STATE OF MADHYA PRADESH VS. SHYAMA PARDHI [REFERRED TO]
JASWANT SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAM CHANDRA SINGH VS. SAVITRI DEVI [REFERRED TO]
MOHD SARTAJ VS. STATE OF U P [REFERRED TO]
INDERPREET SINGH KAHLON VS. STATE OF PUNJAB [REFERRED TO]
V C BANARAS HINDU UNIVERSITY VS. SHRIKANT [REFERRED TO]
I G KARMIK VS. PRAHALAD MANI TRIPATHI [REFERRED TO]
TANNA AND MODI VS. C I T MUMBAI XXV [REFERRED TO]
STEEL AUTHORITY OF INDIA LTD VS. MADHUSUDAN DAS [REFERRED TO]
RANI ALOKA DUDHORIA VS. GOUTAM DUDHORIA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) One Chittaranjan Singh Sengar (since deceased) was posted as Head Master of a Government School, Baradwar, Dist-Champa, Janjgir, Chhattisgarh. He was unmarried. Respondent s father G.S. Sengar was his brother. Respondent and his father applied for grant of a succession certificate before the Civil Judge, Class I, Distt. Janjgir. The said application was allowed by an order dated 15.01.1996 passed by Civil Judge, Class I, Janjgir.

(3.) In the said application for grant of the said succession certificate, the respondent did not make any averment that he was adopted by the said Chittaranjan Singh Sengar.

Click here to view full judgment.

STATE OF CHATTISGRAH Vs. DHIRJO KUMAR SENGAR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address