REGENT COMPUTRONICS PVT. LTD.

TECHNOFAB ENGINEERING LTD Appellant

V/S

BHARAT HEAVY ELECTRICALS LTD Respondents

Referred Judgements :-

RADHAKRISAN LAXMINARAYAN TOSHNIVAL V/S. SHRIDHAR RAMCHANDRA ALSHI AND OTHERS [REFERRED TO]
EOOSEIN EASAM DADA INDIA LIMITED VS. STATE OF MADHYA PRADESH [REFERRED TO]
GARIKAPATI VEERAYA VS. N SUBBIAH CHOUDHRY [REFERRED TO]
STATE OF BOMBAY VS. SUPREME GENERAL FILMS EXCHANGE LTD [REFERRED TO]
STATE OF MAHARASHTRA THE CENTRAL PROVINCES MANGANESE ORE COMPANY LIMITED VS. CENTRAL PROVINCES MANGANESE ORE CO LTD [REFERRED TO]
LAKSHMI AMMAL VS. K M MADHAVAKRISHNAN [REFERRED TO]
ZILE SINGH VS. STATE OF HARYANA [REFERRED TO]
STATE OF TAMIL NADU VS. K SHYAM SUNDER [REFERRED TO]
DINAJI VS. JIWANLAL [REFERRED TO]
DINAJI VS. JIWANLAL [REFERRED TO]
MANGILAL VS. BOARD OF REVENUE GWALIOR [REFERRED TO]
VIKRAMSINGH VS. COLLECTOR DIST DEWAS [REFERRED TO]
CHAIRMAN GRAMIN VIDYUT SAHKARI SAMITI MARYADIT VS. RAJESH KUSHWAHA [REFERRED TO]
SAWALDAS MADHAVDAS VS. ARATI COTTON MILLS LTD [REFERRED TO]
FATEHCHAND VS. LAND ACQUISITION AND REHABILITATION OFFICER [REFERRED TO]

JUDGEMENT

(1.) These matters have been referred by the Division Bench for reconsideration of the principle expounded in the decision of Division Bench of our High Court in the case of Fatehchand vs. Land Acquisition and Rehabilitation Officer and others, 2009 4 MPLJ 50.

(2.) The questions to be considered by the Full Bench have been formulated by the Division Bench in F.A. No.514/2012 and F.A. No.1134/2012 vide order dated 28.11.2014, as follows:-

(3.) M.A. No.1774/2011 has been ordered to be heard analogously with the two appeals vide order dated 01.09.2015, hearing whereof was already in progress on the aforesaid two questions. As similar question was ordered to be considered by the Larger Bench even in the said appeal, request made by the counsel for the appellant in this appeal was acceded to on clear understanding that the appellant in this appeal will not ask for adjournment of the case which was already in progress before the Full Bench, merely because his appeal has now been ordered to be heard analogously. That condition was accepted by the counsel for the appellant in the said appeal.

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TECHNOFAB ENGINEERING LTD Vs. BHARAT HEAVY ELECTRICALS LTD

Referred Judgements :-

JUDGEMENT

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