REGENT COMPUTRONICS PVT. LTD.

Deputy Commissioner, William-Nagar Appellant

V/S

Monen Sangma Respondents

Referred Judgements :-

G.P. SRIVASTAVA VS. SHRI R.K. RAIZADA AND ORS. [REFERRED TO]
PARIMAL VS. VEENA @ BHARTI [REFERRED TO]
UNION OF INDIA VS. PRATAP KAUR DEAD [REFERRED TO]
STATE OF MAHARASHTRA VS. MAHARAU SRAWAN HATKAR [REFERRED TO]
UNION OF INDIA VS. SWARAN SINGH [REFERRED TO]
RAJMANI VS. COLLECTOR RAIPUR [REFERRED TO]
HASHMATULLAH VS. DISTRICT MAGISTRAT ADHYAKSHA ZILA PARISHAD BASTI [REFERRED TO]
HARI SHANKER VS. GOBIND PARSHAD JAGDISH PARSHAD [REFERRED TO]
SUSHIL KUMAR SABHARWAL VS. GURPREET SINGH [REFERRED TO]
SARUP SINGH VS. UNION OF INDIA [REFERRED TO]
RASIKLAL MANICKCHAND DHARIWAL VS. M S S FOOD PRODUCTS [REFERRED TO]

JUDGEMENT

(1.) Since these two appeals concern the same and identical subject matter, they are being disposed of by this common order.

(2.) Heard Mr. S. Sen, learned Sr. GA assisted by Mr. A. Kharwanlang, learned GA for the appellants and Mr. R. Kar, learned counsel for the respondents.

(3.) MAF No. 1 of 2019 has been preferred under Rule 35 of the Rules for the Administration of Justice and Police in the Garo Hills District, 1937 read with Order 43 Rule 1 and Section 151 of the C.P.C. assailing the Judgment and Order dated 10.09.2018 passed by the Learned Judicial Officer, East Garo Hills, Williamnagar in Misc. Application No. 7 of 2017 in L.A. Case No. 1 of 2014 rejecting the appellants' prayer under Order 9 Rule 13 of the C.P.C. praying for setting aside the exparte Judgment dated 26.7.2017 passed in L.A. Case No. 1 of 2017.

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DEPUTY COMMISSIONER, WILLIAM-NAGAR Vs. MONEN SANGMA

Referred Judgements :-

JUDGEMENT

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