REGENT COMPUTRONICS PVT. LTD.

Sanjeevkumar Harakchand Kankariya Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

BRITISH AIRWAYS PLC V. UNION OF INDIA [REFERRED TO]
PERRY KANSAGRA V. SMRITI MADAN KANSAGRA [REFERRED TO]
VENKATARAMANA DEVARU STATE OF MYSORE VS. STATE OF MYSORE:VENKATARAMANA DEVARU [REFERRED TO]
J K COTTON SPINNING AND WEAVING VS. STATE OF UTTAR PRADESH [REFERRED TO]
CALCUTTA GAS COMPANY PROPRIETARY LIMITED VS. STATE OF WEST BENGAL [REFERRED TO]
M KARUNANIDHI VS. UNION OF INDIA [REFERRED TO]
UJAGAR PRINTS II KWALITY SILK MILLS CO VS. UNION OF INDIA [REFERRED TO]
STATE OF TAMIL NADU VS. G N VENKATASWAMY [REFERRED TO]
UNION OF INDIA VS. SHAH GOVERDHAN L KABRA TEACHERS COLLEGE [REFERRED TO]
JAMSHED N GUZDAR VS. STATE OF MAHARASHTRA [REFERRED TO]
SALEM ADVOCATE BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. JALOUR SINGH [REFERRED TO]
AFCONS INFRASTRUCTURE LTD VS. CHERIAN VARKEY CONSTRUCTION CO P LTD [REFERRED TO]
GIRNAR TRADERS VS. STATE OF MAHARASHTRA [REFERRED TO]
PRAFULLA KUMAR MUKHERJEE VS. BANK OF COMMERCE LTD, KHULNA [REFERRED TO]
HIGH COURT OF JUDICATURE AT MADRAS REP. BY ITS REGISTRAR GENERAL VS. M.C. SUBRAMANIAM AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal questions the correctness of the judgment and order dtd. 1/10/2014 passed by the High Court of Judicature at Bombay (Aurangabad Bench) between the self-same parties, whereby the High Court refused the prayer of the appellant herein seeking -

(3.) The factual background which led the appellant to prefer the writ petition before the High Court was that he had entered into an agreement to sell a certain property located at Aurangabad. However, the said Agreement could not be performed and as such, he preferred Special Civil Suit No.274 of 2013 before the Court of the Civil Judge, Senior Division, Aurangabad, praying for a direction of specific performance of the contract. The dispute was referred to mediation under Sec. 89 CPC and, amicably resolved. The terms of settlement were presented to the Court and the Civil Suit was disposed of in terms of the said compromise. A request for refund of court fees was allowed only to the extent of 50%.

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SANJEEVKUMAR HARAKCHAND KANKARIYA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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