REGENT COMPUTRONICS PVT. LTD.

KRISHAN LAL Appellant

V/S

D.D.A. Respondents

Referred Judgements :-

P.MANI MOOPANAR V. K. RAJAMMAL [REFERRED TO]
HIGHBROW EDUCATION SOCIETY V. LT. GOVERNOR [REFERRED TO]
AJIT SINGH THAKUR SINGH VS. STATE OF GUJARAT [REFERRED TO]
COMMISSIONER NAGAR PARISHAD VS. LABOUR COURT BHILWARA [REFERRED TO]
STATE OF JHARKHAND VS. ASHOK KUMAR CHOKHANI [REFERRED TO]
POSTMASTER GENERAL VS. LIVING MEDIA INDIA LIMITED [REFERRED TO]
NARAIN DASS R ISRANI VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. C L JAIN WOOLEN MILLS PVT LTD [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. RAMESH KUMAR BUDHIRAJA [REFERRED TO]

JUDGEMENT

(1.) R.P. No. 141 Of 2014.

(2.) THIS petition has been filed by the Delhi Development Authority ('DDA') seeking review of the judgment dated 29th March 2011 passed by this Court in W.P.(C) No. 3466 of 2008.

(3.) NOTICE in the review petition and the said applications was issued on 25th April, 2014 and thereafter pleadings have been completed.

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KRISHAN LAL Vs. D.D.A.

Referred Judgements :-

JUDGEMENT

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