REGENT COMPUTRONICS PVT. LTD.

NILESHBHAI DAHYABHAI PATEL Appellant

V/S

SUMANBHAI NARAYANBHAI PATEL Respondents

Referred Judgements :-

LINDSAY PETROLEUM COMPANY V. PROSPER ARMSTRONG HURDE ETC. [REFERRED TO]
MOON MILLS LIMITED VS. M R MEHER PRESIDENT INDUSTRIAL COURT BOMBAY [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. BALWANT REGULAR MOTOR SERVICE AMRAVATI [REFERRED TO]
TILOKCHAND AND MOTICHAND VS. H B MUNSHI [REFERRED TO]
DURGA PRASHAD VS. CHIEF CONTROLLER OF IMPORTS AND EXPORTS [REFERRED TO]
RABINDRANATH BOSE VS. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. NANDLAL JAISWAL [REFERRED TO]
PRESTIGE LIGHTS LTD VS. STATE BANK OF INDIA [REFERRED TO]
K D SHARMA VS. STEEL AUTHORITY OF INDIA LTD [REFERRED TO]
G JAYASHREE VS. BHAGWANDAS S PATEL [REFERRED TO]
YUNUS BABOOBHAI A HAMID PADVEKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
TAMIL NADU HOUSING BOARD CHENNAI VS. M MEIYAPPAN [REFERRED TO]

JUDGEMENT

(1.) BY way of this appeal under Clause 15 of the Letters Patent, the appellant " original petitioner seeks to challenge the legality, validity and propriety of the judgment and order passed by the learned Single Judge dated 28th August 2008 whereby the learned Single Judge rejected the writ petition confirming the order dated 30th April 1996 passed by the Gujarat Revenue Tribunal in Revision Application No.TEN.BA.888 of 1982 as well as order dated 25th June 1998 passed by the Tribunal in review application filed by the appellant " original petitioner.

(2.) THE facts relevant for the purpose of deciding the present appeal can be summarised as under:-

(3.) THE record reveals that the first order was passed by the Tribunal on 30th April 1996 and thereafter the second order was passed by the Tribunal upon review application on 25th June 1998.

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NILESHBHAI DAHYABHAI PATEL Vs. SUMANBHAI NARAYANBHAI PATEL

Referred Judgements :-

JUDGEMENT

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