REGENT COMPUTRONICS PVT. LTD.

Tanay Awasthy Appellant

V/S

Naresh Tiwari And Others Respondents

Referred Judgements :-

AMRITDHARA PHARMACY VS. SATYA DEO GUPTA [REFERRED]
RAM BILAS OJHA VS. BISHWA MUNI [REFERRED]
M RAMNARAIN PRIVATE LIMITED VS. STATE TRADING CORPORATION OF INDIA LIMITED [REFERRED]
BAREILLY DEVELOPMENT AUTHORITY VS. AJAI PAL SINGH [REFERRED]
MAHABIR AUTO STORES VS. INDIAN OIL CORPORATION [REFERRED]
STATE OF GUJARAT VS. MEGHJI PETHRAJ SHAH CHARITABLE TRUST [REFERRED]
LOURDU MARI DAVID VS. LOUIS CHINNAYA AROGIASWAMY [REFERRED]
KUMUD KUMAR VS. CENTRAL BANK OF INDIA [REFERRED]
R K MOHAMMAD UBAIDULLAH VS. HAJEE C ABDUL WAHAB [REFERRED]
RAM NIWAS DEAD VS. BANO [REFERRED]
TERI OAT ESTATES P LIMITED VS. U T CHANDIGARH [REFERRED]
SWAMY ATMANANDA VS. RAMKRISHNA TAPOVANAM [REFERRED]
BOMBAY DYEING AND MFG CO LTD VS. BOMBAY ENVIRONMENT ACTION GROUP [REFERRED]
BAY BERRY APARTMENTS PVT LTD VS. SHOBHA [REFERRED]
HARDEV SINGH VS. GURMAIL SINGH [REFERRED]
BONGAIGAON REFINERY AND P C LTD VS. GIRISH CHANDRA SARMAH [REFERRED]
JANATHA TEXTILES VS. TAX RECOVERY OFFICER [REFERRED]
S ABDUL KHADER VS. ABDUL WAJID [REFERRED]
J KODANDA RAMI REDDY VS. STATE OF A P [REFERRED]
Kashiram VS. Metal Trading Co. [REFERRED]

JUDGEMENT

(1.) Appellant Tanay Awasthy in W.A No.2/2006 and the appellant Jabalpur Development Authority in W.A No.278/2006 have filed their respective appeal under the provisions of Section 2(1) of the M.P Uchcha Nyayalaya (Khandpeeth Ko Appeal) Adhiniyam, 2005 being aggrieved by order dated 13.2.2006 passed by the learned Single Judge in W.P No.4539/2000.

(2.) The facts and issues involved in both these appeals being identical, they are heard and decided concomitantly.

(3.) The brief facts, which have been stated by the parties in their pleadings, are that the respondent no.1 Dr. Naresh Tiwari applied for allotment of Flat No.8/1 under Scheme No.27 Katanga Colony of the respondent JDA in the year 1988 which was ultimately allotted to him for a consideration of Rs.1.90 lakhs, pursuant to which the respondent no.1 deposited a sum of Rs.50,000/- on 22.6.1998 and thereafter Rs.22,173/- on 9.8.1988 and an order of allotment dated 12.8.1988 was issued in his favour. The order of allotment required the respondents to enter into an agreement with the respondent JDA and to deposit the balance amount of Rs.1,17,827/- in lumpsum or in the alternative in quarterly installment of Rs.22,125/- by 9.2.1990.

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TANAY AWASTHY Vs. NARESH TIWARI AND OTHERS

Referred Judgements :-

JUDGEMENT

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