REGENT COMPUTRONICS PVT. LTD.

Dau Ram Appellant

V/S

Hifjul Jamil (Died) Respondents

Referred Judgements :-

STATE OF UTTAR PRADESH VS. ZAHOOR AHMAD [REFERRED TO]
MOHSINALI VS. STATE OF MADHYA PRADESH [REFERRED TO]
PREMJI RATANSEY SHAH VS. UNION OF INDIA [REFERRED TO]
HAJEE S V M MOHAMED JAMALUDEEN BROS AND COMPANY VS. GOVERNMENT OF TAMIL NADU [REFERRED TO]
MURLIDHAR JALAN VS. STATE OF MEGHALAYA [REFERRED TO]
PRADEEP OIL CORPORATION VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
AIL DAS VS. BOARD OF REVENUE MADHYA PRADESH GWALIOR [REFERRED TO]
MEENAKSHI JAIN VS. STATE OF MADHYA PRADESH [REFERRED TO]
GANJHU UPENDRA SINGH VS. GANJHU MEGHNATH SINGH [REFERRED TO]

JUDGEMENT

(1.) Second Appeal No.195 of 2009 preferred by the appellant/plaintiff was admitted for hearing on 3.7.2020 by formulating the following substantial question of law:-

(2.) Second Appeal No.148 of 2009 preferred by the appellant/defendant was admitted for hearing on 24.09.2020 by formulating the following substantial question of law:-

(3.) Since both the suits were filed relating to nazul land/suit land, civil suits and first appeals were disposed of by consolidating the suits and appeals and therefore, these two second appeals preferred by Dauram were clubbed and heard together and being disposed of by this common judgment.

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DAU RAM Vs. HIFJUL JAMIL (DIED)

Referred Judgements :-

JUDGEMENT

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