REGENT COMPUTRONICS PVT. LTD.

RAMKRISHNA ANAND RAIKAR Appellant

V/S

STATE Respondents

Referred Judgements :-

DHARAM PAL VS. RAMSHRI [REFERRED TO]
R H BHUTANI VS. MAN J DESAI [REFERRED TO]
STATE OF RAJASTHAN VS. A K DATTA [REFERRED TO]
RAM SUMER PURI MAHANT VS. STATE OF UTTAR PRADESH [REFERRED TO]
JHUMMAMAL ALIAS DEVANDAS VS. STATE OF MADHYA PRADESH [REFERRED TO]
PRAKASH CHAND SACHDEVA VS. STATE [REFERRED TO]
MAHANT RAM SARAN DASS VS. HARISH MOHAN [REFERRED TO]
RANBIR SINGH VS. DALBIR SINGH [REFERRED TO]
BRIJ LAL CHAKOO VS. ABDUL AHAD NISHATI [REFERRED TO]
JAYANTILAL PADAMSHREE SHAH VS. CHANDU KHUSHALDAS UDHWANI [REFERRED TO]
VISHWANATH KASHINATH VIRKAR VS. NITINCHAND KESHAVJI GALA [REFERRED TO]
OSHIWARA LAND DEVELOPMENT CO PVT LTD VS. STATE OF MAHARASHTRA [REFERRED TO]
MOHAMMAD ISHAQUE VS. SUNIL RUPCHAND BHATIA [REFERRED TO]
GHEVERCHAND DEVICHAND SHAH VS. PUKHRAJ VACCHRAJ SHAH [REFERRED TO]

JUDGEMENT

(1.) THIS revision is directed against the Judgment/order dated 21st August, 2004 of the learned Sessions Judge, Panaji, in criminal Revision Application No. 42 of 2004.

(2.) SOME facts are required to be stated to dispose off the present revision

(3.) THE Applicant herein (Applicant, for short) and his mother were the owners of a property surveyed under No. 16/3 of Village murdda, Merces. The Applicant had entered into an agreement with the Respondent No. 2 (Respondent, for short) on or about 3rd August, 1995 regarding the development of the said property.

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RAMKRISHNA ANAND RAIKAR Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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