REGENT COMPUTRONICS PVT. LTD.

Phoolchand Asra Appellant

V/S

Nagar Palika Nigam Raipur Respondents

Referred Judgements :-

GIRISH VASANTRAO BHOYAR V. NIMBAJI WARLUJI BAMBAL [REFERRED TO]
MALHAR V. SHIVAJI [REFERRED TO]
SHYAM JANARDAM CHAOUDARY V. ASHA RAMDAS KATKAR [REFERRED TO]
HARYANA WAQF BOARD VS. SHANTI SARUP [REFERRED TO]
DURGA PRASAD VS. PARVEEN [REFERRED TO]
MAHENDRANATH VS. PURNANANDA [REFERRED TO]
SUKHDEO PARASHRAMJI BHUGUL VS. WAMANRAO NAGORAO CHARHAT [REFERRED TO]
AMULYA KUMAR SAMADDAR VS. ANNADA CHARAN DAS [REFERRED TO]
BEEJANWALA TALUKDAR VS. RADHAKRISHNA RAI [REFERRED TO]
ANURAG JAISWAL VS. COLLECTOR, KHANDWA [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) The petitioner/plaintiff has filed the instant petition against the order dtd. 18/10/2019 passed by 10th Additional District Judge, Raipur, in Civil Suit No. 104-A/2016, whereby application moved under Order 26 Rule 9 read with Sec. 151 of C.P.C. has been rejected by the learned trial Court.

(3.) The petitioner/plaintiff filed a Civil Suit against the respondents/defendants seeking a relief of mandatory injunction that respondent/defendants no. 1 and 2 be directed to remove the encroachment of respondent/defendants no. 3 who has encroached over a drainage path situated at Gujrati Bada Halwai Lane, Raipur on the ground that such encroachment causes obstruction in the smooth flow of the drainage water.

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PHOOLCHAND ASRA Vs. NAGAR PALIKA NIGAM RAIPUR

Referred Judgements :-

JUDGEMENT

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