REGENT COMPUTRONICS PVT. LTD.

Bhanudas Appellant

V/S

Madanbai Respondents

Referred Judgements :-

YADAVRAO SO DHONDO VS. MALIBA [REFERRED TO]
GUDASA CHANDUSA VS. CHIMASA [REFERRED TO]
RAMCHANDRA KESHAV ADKE DEAD BY LRS VS. GOVIND JOTI CHAVARE [REFERRED TO]
JAI MANGAL ORAON VS. MIRA NAYAK [REFERRED TO]
LAXMANRAO ANANTRAO STARDEKAR VS. BAPU SATYAPPA PAWAR [REFERRED TO]
GANGYYA VS. GANGADHAR [REFERRED TO]

JUDGEMENT

(1.) By consent of both sides, these petitions are heard finally at the stage of admission.

(2.) Since a common order is passed by the Maharashtra Revenue Tribunal (for short 'MRT') in Revision Application No. 71/B/2002/Osmanabad and Tenancy Appeal No. 37-A/2004/Osmanabad, these petitions are heard and decided by this common judgment.

(3.) The relevant facts which led to filing of these petitions can be narrated in brief as under :-

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BHANUDAS Vs. MADANBAI

Referred Judgements :-

JUDGEMENT

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