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HARYANA URBAN DEVELOPMENT AUTHORITY vs. RAJE RAM

SCR Citation: [2008] 16 S.C.R. 601
Year/Volume: 2008/ Volume 16
Date of Judgment: 23 October 2008
Petitioner: HARYANA URBAN DEVELOPMENT AUTHORITY
Disposal Nature: Appeals Allowed
Neutral Citation: 2008 INSC 1217
Judgment Delivered by: N/A
Respondent: RAJE RAM
Case Type: CIVIL APPEAL /2381/2008
Order/Judgment: Order
1. Headnote
N/A

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • INTEREST: Allotment of plots to re-al/otees by Development Authority - Delay in delivery of possession