REGENT COMPUTRONICS PVT. LTD.

YATAYAT NIGAM, UDAIPUR Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

CLIFF V. MIDLAND RAILWAY CO. [REFERRED TO]
UNION OF INDIA V. LALMAN BADRI PRASAD [REFERRED TO]
SWARNALATA V. UNION OF INDIA [REFERRED TO]
RAMESH CHANDRA DUTT VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA AS OWNER OF THE NORTH EASTERN RLY ADMINISTRATION VS. SUPRIYA GHOSH [REFERRED TO]

JUDGEMENT

(1.) This appeal was allowed after hearing the learned counsel for the parties on Feb. 25, 1982 mentioning that the reasons will be record-ed later on.

(2.) I proceed to record the reasons.

(3.) This appeal is directed against the judgment and decree dated Sept. 22, 1970 of the District Judge, Partabgarh, by which he maintained the dismissal of the suit of the plaintiff-appellant.

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YATAYAT NIGAMUDAIPUR Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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