REGENT COMPUTRONICS PVT. LTD.

KEDAR Appellant

V/S

BHURI Respondents

Referred Judgements :-

MUNICIPAL CORPORATION,AURANGABAD V. STATE OF MAHARASHTRA [REFERRED TO]
BALWANTSINGH VS. DAULAT SINGH [REFERRED TO]
SUMAN VERMA VS. UNION OF INDIA [REFERRED TO]
SURAJ BHAN VS. FINANCIAL COMMISSIONER [REFERRED TO]
FAQRUDDIN DEAD VS. TAJUDDIN DEAD [REFERRED TO]
RAJINDER SINGH VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
T. RAVI & ANR. VS. B. CHINNA NARASIMHA [REFERRED TO]
BHIMABAI MAHADEO KAMBEKAR VS. ARTHUR IMPORT AND EXPORT COMPANY [REFERRED TO]
AJIT KAUR VS. DARSHAN SINGH [REFERRED TO]
PRAHLAD PRADHAN VS. SONU KUMHAR [REFERRED TO]

JUDGEMENT

(1.) Petitioner is challenging the order dtd. 21/7/2017 passed by SDO in Case No.12/2013-14/Appeal titled as Bhuri and another vs. Kedar and Government of M.P. allowing the appeal and order dtd. 1/7/2019 passed by Additional Commissioner, Gwalior Division, Gwalior in Case No.734/16- 17/Appeal titled as Kedar vs. Bhuri and others by which appeal filed by Kedar petitioner has been dismissed. Both the orders are under challenge in the present petition.

(2.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(3.) Learned counsel for the petitioner mainly submits as under:

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KEDAR Vs. BHURI

Referred Judgements :-

JUDGEMENT

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