REGENT COMPUTRONICS PVT. LTD.

Hanif Ali Laskar Appellant

V/S

DIVISIONAL FOREST OFFICER Respondents

Referred Judgements :-

NATHUNI SINGH -VERSUS- DEPUTY COMMISSIONER [REFERRED TO]
MUSLIM ALI AND ANOTHER -VERSUS- ASHOK LEYLAND FINANCE LIMITED [REFERRED TO]
MILAN KANTI DAS -VERSUS- PANDAV CHANDRA PAUL [REFERRED TO]
ITTYAVIRA MATHAI VS. VARKEY VARKEY [REFERRED TO]
VASUDEV DHANJIBHAI MODI VS. RAJABHAI ABDUL REHMAN [REFERRED TO]
VASUDEV DHANJIBHAI MODI VS. RAJABHAI ABDUL REHMAN [REFERRED TO]
VASUDEV DHANJIBHAI MODI VS. RAJABHAI ABDUL REHMAN [REFERRED TO]
BHAWARLAL BHANDARI VS. UNIVERSAL HEAVY MECHANICAL LIFTING ENTERPRISES [REFERRED TO]
SAHEBGOUDA VS. OGEPPA [REFERRED TO]
DWARKA PRASAD AGARWAL VS. RAMESH CHANDRA AGARWALA [REFERRED TO]
RAFIQUE BIBI VS. SAYED WALIUDDIN [REFERRED TO]
BHAGUBHAI DHANABHAI KHALASI VS. STATE OF GUJARAT [REFERRED TO]
RAJASTHAN STATE ROAD TRANSPORT VS. BAL MUKUND BAIRWA [REFERRED TO]
RAMESH GOBINDRAM VS. SUGRA HUMAYUN MIRZA WAKF [REFERRED TO]

JUDGEMENT

(1.) This is a civil revision petition filed under section 115 of the Code of Civil Procedure, 1908 read with Article 227 of the Constitution of India, directed against the order dated 08.06.2016, passed by the learned Civil Judge, Hailakandi in Misc Case No. 38/2013 which is connected with Title Execution Case No. 31/2013 arising out of Title Suit No. 26/2010 of the Court of Civil Judge, Hailakandi.

(2.) Heard Mr. N. Dhar, learned counsel for the petitioner and also heard Mr. S. Biswas, learned Standing counsel who appears for all the respondents.

(3.) The facts and circumstances which led to the filing of this civil revision petition briefly stated are as follows;

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HANIF ALI LASKAR Vs. DIVISIONAL FOREST OFFICER

Referred Judgements :-

JUDGEMENT

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