REGENT COMPUTRONICS PVT. LTD.

SUNIL KUMAR PATHAK Appellant

V/S

STATE OF CHHATTISGARH, NAZUL OFFICER, NAIB TAHSILDAR NAZUL DEPARTMENT AND ANIL PATHAK Respondents

Referred Judgements :-

STATE OF MADHYA PRADESH V. BALVEER SINGH [REFERRED TO]
OFFICIAL TRUSTEE,WEST BENGAL V. LAL CHAND MULLICK [REFERRED TO]
LAKSHMI COMMERCIAL BANK LTD.,V. BENGAL NATIONAL TEXTILES MILLS LTD,AND ORS. [REFERRED TO]
BRIJ KISHORE S. GHOSH V. JAYANTILAL MANEKLAL BHATT AND ANR. [REFERRED TO]
MANINDRA LAND AND BUILDING CORPORATION LTD VS. BHUTNATH BANERJEE [REFERRED TO]
STATE OF NAGALAND VS. LIPOK A O [REFERRED TO]
BANK OF INDIA VS. MEHTA BROTHERS [REFERRED TO]
LAND ACQUISITION OFFICER VS. DIJABAR PANDA [REFERRED TO]

JUDGEMENT

(1.) HEARD.

(2.) BEING aggrieved by the order dated 3.4.2002 in Civil Appeal No. 47-A/2001, passed by III Additional District Judge, Raipur, the petitioner has preferred this Civil Revision.

(3.) IT is not disputed that notice of the Civil Suit was duly served on the defendants No. 1 to 3 and Shri V.K. Nayak, Government Advocate had appeared on their behalf before the Trial Court on 9.5.1992.

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SUNIL KUMAR PATHAK Vs. STATE OF CHHATTISGARH

Referred Judgements :-

JUDGEMENT

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