REGENT COMPUTRONICS PVT. LTD.

CHARANJEET SINGH Appellant

V/S

Lakhviri And Ors. Respondents

Referred Judgements :-

SHAKUNTALA DEVI JAM VS. KUNTAL KUMARI [REFERRED TO]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
P K RAMACHANDRAN VS. STATE OF KERALA [REFERRED TO]
VEDABAI ALIAS VAIJAYANATABAI BABURAO PATIL VS. SHANTARAM BABURAO PATIL [REFERRED TO]
STATE OF NAGALAND VS. LIPOK A O [REFERRED TO]
PUNDLIK JALAM PATIL VS. EXE ENG JALGAON MEDIUM PROJECT [REFERRED TO]
MANIBEN DEVRAJ SHAH VS. MUNICIPAL CORPORATION OF BRIHAN MUMBAI [REFERRED TO]
MOHD. SAHID AND OTHERS VS. RAZIYA KHANAM (D) THR. LRS AND ANOTHER [REFERRED TO]
BHIVCHANDRA SHANKAR MORE VS. BALU GANGARAM MORE [REFERRED TO]
BALJEET SINGH VS. STATE OF U. P. [REFERRED TO]

JUDGEMENT

(1.) Additional cause list has been revised. No one is present for the respondents.

(2.) Learned counsel for the appellant is present.

(3.) Perused the office report dated 9.10.2020, according to which, in respect of respondent nos. 1 to 5, 7 and 9 neither undelivered cover nor acknowledgement have returned after service and also no one has put in appearance and so far as respondent no.6 is concerned undelivered cover has returned with the remarks that she is dead. The respondent no.6 is also one of the claimants. Admittedly, the other claimants have received the notices. Notice in respect of other claimants is deemed to be sufficient in the light of the aforesaid office report and I proceed to hear the application.

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CHARANJEET SINGH Vs. LAKHVIRI AND ORS.

Referred Judgements :-

JUDGEMENT

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