REGENT COMPUTRONICS PVT. LTD.

SANTOSH Appellant

V/S

D.D.C Respondents

Referred Judgements :-

MANIK MAJUMDER AND OTHERS VS. DIPAK KUMAR SAHA (DEAD) THROUGH LRS. AND OTHERS [REFERRED TO]
SYED ABDUL KHADER VS. RAMI REDDY [REFERRED TO]
SURAJ LAMP AND INDUSTRIES PVT LTD VS. STATE OF HARYANA [REFERRED TO]
KRISHNA KANT MISHRA VS. STATE OF U P [REFERRED TO]
AMEER MINHAJ VS. DIERDRE ELIZABETH (WRIGHT) ISSAR AND ORS. [REFERRED TO]
SHAKEEL AHMED VS. SYED AKHLAQ HUSSAIN [REFERRED TO]

JUDGEMENT

(1.) Facts of present case in brief are that :

(2.) The Consolidation Officer by an order dtd. 4/3/2006 held that power of attorney was a valid document and transaction based on said attorney would legally permissible. Relevant part thereof is quoted below :

(3.) Aforesaid order was challenged by respondents before Appellate Authority. The Appellate Authority vide order dtd. 3/6/2006 rejected the appeal and relevant part thereof is mentioned below :

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SANTOSH Vs. D.D.C

Referred Judgements :-

JUDGEMENT

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