REGENT COMPUTRONICS PVT. LTD.

Kushuma Devi Appellant

V/S

Sheopati Devi (Dead) And Others Respondents

Referred Judgements :-

STATE OF MAHARASHTRA VS. VITHAL RAO PRITIRAO CHAWAN [REFERRED TO]
JAWAHAR LAL SINGH VS. NARESH SINGH [REFERRED TO]
STATE OF UTTAR PRADESH VS. BATTAN [REFERRED TO]
RAJ KISHORE JHA VS. STATE OF BIHAR [REFERRED TO]
STATE OF ORISSA VS. DHANIRAM LUHAR [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are filed against the final judgment and order dated 27.07.2012 in CMWP No. 3231 of 2002 and order dated 16.01.2013 in CMRA No. 247546 of 2013 passed by the High Court of Judicature at Allahabad.

(3.) A few facts need mention hereinbelow for the disposal of these appeals which involve a short point.

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KUSHUMA DEVI Vs. SHEOPATI DEVI (DEAD) AND OTHERS

Referred Judgements :-

JUDGEMENT

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