REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

BALAK RAM Respondents

Referred Judgements :-

PARKASHO DEVI AND OTHERS VS. BASHESHAR SINGH ALIAS SHER SINGH AND ANOTHER [REFERRED TO]
RAMESHWAR DASS (DECEASED) THROUGH HIS LRS :SUBHASH JAIN AND OTHERS VS. DAYAWANTI (DECEASED) THROUGH HER LRS: MANOJ BANSAL AND OTHERS [REFERRED TO]
SANKALCHAN JAYCHANDBHAI PATEL VS. VITHALBHAI JAYCHANDBHAI PATEL [REFERRED TO]
URBAN IMPROVEMENT TRUST BIKANER VS. MOHAN LAL [REFERRED TO]
PARAM DEV VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
RAJENDRA SHANKAR SHUKLA VS. STATE OF CHHATTISGARH [REFERRED TO]

JUDGEMENT

(1.) Record reveals that the appeal came to be simply admitted without formulating any specific substantial question of law as is evident from the order dated 15.12.2005, therefore, the appeal is now formally admitted on the following substantial question of law:

(2.) With the consent of the parties, the appeal is heard today.

(3.) In order to appreciate the controversy in question, it would be first refer to the pleadings of the case.

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UNION OF INDIA Vs. BALAK RAM

Referred Judgements :-

JUDGEMENT

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