REGENT COMPUTRONICS PVT. LTD.

Abdul Rejak Laskar Appellant

V/S

Mafizur Rahman Respondents

Referred Judgements :-

KA TRILY TARIANG V. U. RESDRIKSON LYNGDOH [REFERRED TO]
MOIMUNNESSA V. FAIZUR RAHMAN [REFERRED TO]
DAULATRAM LAKHANI V. STATE OF ASSAM [REFERRED TO]
VENKATA REDDY VS. PETHI REDDY [REFERRED TO]
DHULABHAI VS. STATE OF MADHYA PRADESH [REFERRED TO]
MUTHANGI AYYANNA VS. MUTHANGI JAGGARAO [REFERRED TO]
SHANKAR BALWANT LOKHANDE DEAD VS. CHANDRAKANT SHANKAR LOKHANDE [REFERRED TO]
SECRETARY OF STATE VS. MASK AND CO [REFERRED TO]
MT RUKEYA BANU VS. MTNAZIRA BANU [REFERRED TO]
L GURAN DITTA VS. T R DITTA [REFERRED TO]
DINESH CHANDRA SARDAR AND OTHERS VS. HARENDRA BISWAS [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment and order passed by the Gauhati High Court in Regular Second Appeal No. 243/2014 dtd. 22/8/2022, by which the second appeal filed by the respondents herein (original defendants) came to be allowed thereby setting aside the Judgment and order passed by the First Appellate Court and restoring the Judgment and decree passed by the Trial Court.

(3.) For the sake of convenience, the appellant - herein shall be referred to as the original plaintiff and the respondents - herein shall be referred to as the original defendants.

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ABDUL REJAK LASKAR Vs. MAFIZUR RAHMAN

Referred Judgements :-

JUDGEMENT

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