REGENT COMPUTRONICS PVT. LTD.

KANSHI RAM Appellant

V/S

DELHI DEVELOPMENT AUTHORITY Respondents

Referred Judgements :-

BHAGWATI PRASAD V. CHANDRAMAUL [REFERRED TO]
SHEODHARI RAI VS. SURAJ PRASAD SINGH [REFERRED TO]
KEDAR LAL SEAL VS. BAN LAL SEAL [REFERRED TO]
NAGUBAI AMMAL VS. B SNAMA RAO [REFERRED TO]
NEDUNURI "KAMESWARAMMA VS. SAMPATI SUBBA RAO [REFERRED TO]
KUNJU KESAVAN VS. M M PHILIP [REFERRED TO]
BHAGWATI PRASAD VS. CHANDRAMAUL [REFERRED TO]
HARCHARAN SINGH VS. SHIVRANI [REFERRED TO]
KALI PRASAD AGARWALLA VS. BHARAT COKING COAL LIMITED [REFERRED TO]
GANGAJAL KUNWAR VS. SARJU PANDEY [REFERRED TO]
G MAHILINGAPPA VS. G M SAVITHA [REFERRED TO]
HERO VINOTH VS. SESHAMMAL [REFERRED TO]
HARYANA STATE INDUSTRIAL DEVELOPMENT CORPORATION VS. CORK MANUFACTURING CO [REFERRED TO]
RASHMI NAQRATH VS. SARVA PRIYA COOP HOUSE BUILDING SOCIETY LIMITED [REFERRED TO]
HIRABAI CHAUHAN VS. BHAGIRATHIBAI [REFERRED TO]
J B MANGHARAM AND CO VS. E S I CORPORATION [REFERRED TO]

JUDGEMENT

(1.) FOLLOWING substantial question of law is framed for consideration in the present appeal:- "Whether on the pleadings of the parties and evidence on record the view taken by the Courts below is legal and valid?"

(2.) THE present appeal is directed against the judgment and decree dated

(3.) THE Society acquired land in Village Shahpur Jat and developed the same into a residential colony 'Panch Shila Park'. A formal lease deed in respect of the said land was executed by the Delhi Development Authority (respondent herein) in favour of the Society.

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KANSHI RAM Vs. DELHI DEVELOPMENT AUTHORITY

Referred Judgements :-

JUDGEMENT

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