REGENT COMPUTRONICS PVT. LTD.

Naresh Kumar and Ors. Appellant

V/S

STATE OF DELHI Respondents

Referred Judgements :-

R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
NAGAWWA VS. VEERANNA SHIVALINGAPPA KONJALGI [REFERRED TO]
STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED TO]
MADHU LIMAYE VS. STATE OF MAHARASHTRA [REFERRED TO]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
JANATA DAL VS. H.S.CHOWDHARY [REFERRED TO]
STATE OF WEST BENGAL VS. ORILALJAISWAL [REFERRED TO]
MAHENDRA SINGH GAYATRIBAI VS. STATE OF MADHYA PRADESH [REFERRED TO]
G SAGAR SURI VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
STATE OF ANDHRA PRADESH VS. GOLOCONDA LINGA SWAMY [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]
DEVENDRA VS. STATE OF U P [REFERRED TO]
STATE OF AP VS. GOURISHETTY MAHESH [REFERRED TO]

JUDGEMENT

(1.) All the petitions have been heard together and are being disposed of by this common judgment.

(2.) The petitioners herein all the petitions are all related to each other and members of a family.

(3.) Vandana (deceased) was engaged with petitioner Naresh Kumar on 27.08.2006. The aforesaid engagement was cancelled on 30.04.2007 with the consent of the two families and in presence of the members of Sthanya Bairwa Mahasabha. In the panchayat of the community, the issues were settled and the two families acceded to the request of the Panchayat which had directed the parties to compensate each other for the expenses incurred by them in holding preparations for undertaking the ceremony of marriage.

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NARESH KUMAR AND ORS. Vs. STATE OF DELHI

Referred Judgements :-

JUDGEMENT

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