REGENT COMPUTRONICS PVT. LTD.

OM PRAKASH Appellant

V/S

AMARJEET SINGH Respondents

Referred Judgements :-

ABDUL HAQ V. UMAR DIN [REFERRED TO]
CHANAN SINGH V. BISHAN SINGH AND ORS. [REFERRED TO]
AZAD KHAN V. MOHD. KHAN AND ORS. [REFERRED TO]
SUBHAN ALI V. JAHAN KHAN AND ORS. [REFERRED TO]
BHAGAT SINGH V. ADDITIONAL DIRECTOR CONSOLIDATION OF HOLDINGS AND ORS. [REFERRED TO]
AMIR CHAND VS. THE PUNJAB STATE ETC. [REFERRED TO]

JUDGEMENT

(1.) THIS is a revision petition under Section 114(3) of the Himachal Pradesh Tenancy and Land Reforms Act, 1972 (hereinafter called the Act) against the orders of Land Reforms Officer, Hamirpur dated 30 -4 -1976.

(2.) SINCE the case involves exercise of revisional jurisdiction under Section 114(3), I considered it necessary to hear the learned Counsel for the Petitioner before summoning the Respondents.

(3.) SECTION 114(3) of the Act reads as follows:

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OM PRAKASH Vs. AMARJEET SINGH

Referred Judgements :-

JUDGEMENT

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