REGENT COMPUTRONICS PVT. LTD.

Mst. Mohan Kaur Appellant

V/S

Custodian Mep And Anr. Respondents

Referred Judgements :-

SAMPURAN SINGH V. COMPETENTER (S) [REFERRED TO]
A K GOPALAN VS. STATE OF MADRAS OPPOSITE PARTY; UNION OF INDIA [REFERRED TO]
STATE OFBIHAR VS. KAMESHWAR SINGH:STATE OF MADHYA PRADESH:GOVERNMENT OF THE STATE OF UTTAR PRADESH:KAMESHWAR SINGH [REFERRED TO]
KEDAR NATH BAJORIA S O RAMJIDAS BAJORIA VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF BOMBAY VS. BHANJL MUNJI [REFERRED TO]
ASIATIC ENGINEERING CO VS. ACHHRU RAM [REFERRED TO]
M B NAMAZI VS. DEPUTY CUSTODIAN OF EVACUEE PROPERTY [REFERRED TO]
DHIRAJLAL VITHALJI VS. DY CUSTODIAN OF EVACUEE PROPERTY SOUTH KANARA MANGALORE [REFERRED TO]
ABDUL MAJID HAJI MAHOMED VS. P R NAYAK [REFERRED TO]
RATAN LAL VS. CUSTODIAN OF EVACUEE PROPERTY DELHI [REFERRED TO]
SHEIKH MOHD DIN SHEIKH MEHTAB DIN VS. THAKAR SINGH GURMUKH SINGH [REFERRED TO]
RAMANATHAN CHETTIAR VS. N.M.KANDAPPA GOUNDAN [REFERRED TO]

JUDGEMENT

(1.) THIS petition for revision is directed against an order of the executing Court setting aside a court -sale on an application by the Custodian under Section17(2), Administration of Evacuee Property Act.

(2.) THE facts are brief and simple. Mst. Harnam Kaur obtained a money decree against Bakhshi and Budra. In execution thereof Mst. Mohan Kaur, a transferee of the decree, got an Ahata of the judgment -debtors attached on 27 -H -1945. In a court auction, the Ahata was knocked down to Mohan Kaur on 10 -5 -1948. The sale in her favour was confirmed on 12 -5 -1948 and a month or so thereafter she got possession of the property sold.

(3.) THE Ordinance was replaced by the Administration of Evacuee Property Act, 1950, (hereinafter to be referred to as the Act), which came into force on 17 -4 -1950. Section 17 of the Act, which corresponds to Section 17 of the Ordinance, reads

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MST. MOHAN KAUR Vs. CUSTODIAN MEP AND ANR.

Referred Judgements :-

JUDGEMENT

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