REGENT COMPUTRONICS PVT. LTD.

Jai Sharma Appellant

V/S

KAILASH NARAYAN 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]
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.) None is present on behalf of the respondents even in revised call.

(2.) Heard Shri P.C. Chandil, learned counsel for the petitioners.

(3.) Challenge is made to order dtd. 24/8/2021 passed by Additional Commissioner, Chambal Division, Morena in Case No.0116/2020-21/Appeal titled as Jai Sharma and another vs. Kailash Narayan and others and order dtd. 15/1/2021 passed by Sub Divisional Officer (Revenue) Ater, District Bhind in Case No.31/2020-21/v0ek0 titled as Kailash Narayan vs. Jai and another.

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JAI SHARMA Vs. KAILASH NARAYAN

Referred Judgements :-

JUDGEMENT

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