LAWS(P&H)-2019-2-103

SURJIT SINGH Vs. PUNJAB WAKF BOARD

Decided On February 05, 2019

SURJIT SINGH Appellant

V/S

PUNJAB WAKF BOARD Respondents

Referred Judgements :-

S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
HAMZA HAJI VS. STATE OF KERALA [REFERRED TO]
A V PAPAYYA SASTRY VS. GOVERNMENT OF A P [REFERRED TO]

JUDGEMENT

(1.) With the concurrence of learned counsel for both the parties, the main case is ordered to be heard today.

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ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

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