REGENT COMPUTRONICS PVT. LTD.

STATE OF M.P. Appellant

V/S

MADAN LAL SHARMA Respondents

Referred Judgements :-

MOHD. KAVI VS. HATMA BAI IBRAHIM [REFERRED TO]
STATE OF GUJARAT VS. PATIL RAGHAV NATHA [REFERRED TO]
STATE OF GUJARAT VS. PATIL RAGHAV NATHA [REFERRED TO]
RAM CHAND VED PRAKASH VS. UNION OF INDIA [REFERRED TO]
USHADEVI VS. STATE OF M P [REFERRED TO]
MURARI LAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
SITARAM BHAGATRAM VS. STATE OF M P [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) This is an appeal against the judgment and decree dtd. 05/01/1995 passed by the 3rd Additional District Judge, Jagadalpur in Civil Suit No. 11 A/93. The appeal is by the respondent-State.

(3.) The brief facts, are that, the Civil Suit was filed by the respondent/ plaintiff to declare the order passed in Revenue Case No. 67/A- 66/90-91 dtd. 13/08/1991 as void and it was further prayed that the plaintiff be declared the owner of the land. Apart from such relief, relief for permanent injunction was also prayed for.

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STATE OF M.P. Vs. MADAN LAL SHARMA

Referred Judgements :-

JUDGEMENT

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