REGENT COMPUTRONICS PVT. LTD.

BHAGWANRAO Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

TRISHALA JAIN AND ANOTHER VS. STATE OF UTTRANCHAL AND ANOTHER [REFERRED TO]
CHIMANLAL HARGOVINDDAS VS. SPECIAL LAND ACQUISITION OFFICER POONA [REFERRED TO]
CHET RAM VASHIST VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
KASTURI VS. STATE OF HARYANA [REFERRED TO]
CHAKAS VS. STATE OF PUNJAB [REFERRED TO]
MEHRAWAL KHEWAJI TRUST REGD FARIDKOT VS. STATE OF PUNJAB [REFERRED TO]
SABHIA MOHAMMED YUSUF ABDUL HAMID MULLA D BY L RS VS. SPECIAL LAND ACQUISITION OFFICER [REFERRED TO]
MOHINDER SINGH VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) Feeling aggrieved by the common judgment and award passed in L.A.R. No. 9 of 2001 with connected L.A.R. proceedings, the original claimant in L.A.R. No. 9 of 2001 has preferred this appeal for enhancement of compensation.

(2.) The brief facts of the appeal are as under:

(3.) Heard Mr. Anand Bhandari, learned counsel for the appellants/original claimants, Mr. A.M. Phule, learned AGP for Respondent no. 1/State and Ms. Ranjana Reddy, learned counsel for respondent No. 4/M.S.R.T.C. Respondent no. 3 though duly served, remained absent. The appeal came to be dismissed against respondent nos. 2/1 and 2/2.

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BHAGWANRAO Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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