ADARSH CO-OPERATIVE HOUSE CONSTRUCTION SOCIETY LTD. Vs. MALTI DEVI
LAWS(JHAR)-2018-9-82
HIGH COURT OF JHARKHAND
Decided on September 11,2018

Adarsh Co-Operative House Construction Society Ltd. Appellant
VERSUS
MALTI DEVI Respondents

JUDGEMENT

Rajesh Kumar, J. - (1.) Heard learned counsel for the appellant.
(2.) The appellant is plaintiff.
(3.) The plaintiff has instituted the suit for declaration of right, title and interest, confirmation of possession of the suit land and in alternative for recovery of possession.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.