REGENT COMPUTRONICS PVT. LTD.

OM PARKASH Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

HARCHARAN VS. STATE OF HARYANA [REFERRED 6.]
BHAG SINGH VS. UNION TERRITORY OF CHANDIGARH [REFERRED]
SCHEDULED CASTE CO OPERATIVE LAND OWNING SOCIETY LIMITED BHATINDA VS. UNION OF INDIA [REFERRED 2.]
GOKAL VS. STATE OF HARYANA [REFERRED 4.]
CHAND KAUR VS. UNION OF INDIA [REFERRED 3.]
BUTA SINGH VS. UNION OF INDIA [REFERRED 5.]

JUDGEMENT

(1.) ORDER

(2.) THIS is an application seeking amendment to the memorandum of appeal to claim higher amount of compensation on the ground that while filing appeal, due to paucity of funds, the appellants could not claim proper amount of compensation had been claimed.

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OM PRAKASH Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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