REGENT COMPUTRONICS PVT. LTD.

BHARAT SINGH Appellant

V/S

ASHOK CHAUDHARY Respondents

Referred Judgements :-

DEVI PRASAD AND ANOTHER V. NAKE AND OTHERS [REFERRED TO]
STATE V. SURAT SINGH AND ANOTHER [REFERRED TO]
SHITALCHAND V. BUDHASINGH [REFERRED TO]
RAM BARAN PRASAD VS. RAM MOHIT HAZRA [REFERRED TO]
SHANTI KUMAR R CANJI VS. HOME INSURANCE CO OF NEW YORK [REFERRED TO]
RAMBHAU NAMDEO GAJRE VS. NARAYAN BAPUJI DHOTRA [REFERRED TO]
ANIL RAJAWAT VS. DASHRATH SINGH GURJAR [REFERRED TO]

JUDGEMENT

(1.) IN this writ petition, the petitioner has challenged the order dated 11.6.2012 (Annexure P1) passed by the Board of Revenue.

(2.) BRIEF facts necessary for adjudication of this matter are :-

(3.) PER contra, Shri K.S.Tomar, learned senior counsel for respondent No.1, relied on a recent judgment of this Court reported in 2012 (3) M.P.H.T. 183 (Jitendra Singh Vs. Rambabu & Ors.) to submit that respondent No.1 is an aggrieved person and has a legal right. He relied on following judgments:-

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BHARAT SINGH Vs. ASHOK CHAUDHARY

Referred Judgements :-

JUDGEMENT

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