REGENT COMPUTRONICS PVT. LTD.

RAJEEV GUPTA Appellant

V/S

Prashant Garg Respondents

Referred Judgements :-

UNION OF INDIA V. WEST COAST PAPER MILLS LTD [REFERRED TO]
RAJPAL SINGH V. SAROJ [REFERRED TO]
KHATRI HOTELS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
G.T. GIRISH VS. Y. SUBBA RAJU (D) [REFERRED TO]
JAGMAIL SINGH VS. KARAMJIT SINGH [REFERRED TO]
SHAKTI BHOG FOOD INDUSTRIES LTD. VS. CENTRAL BANK OF INDIA [REFERRED TO]
SOPANRAO VS. SYED MEHMOOD [REFERRED TO]
RAMESH VERMA VS. LAJESH SAXENA [REFERRED TO]
L.C. HANUMANTHAPPA VS. H.B. SHIVAKUMAR [REFERRED TO]
H SIDDIQUI VS. A RAMALINGAM [REFERRED TO]
BENGA BEHERA VS. BRAJA KISHORE NANDA [REFERRED TO]
MADHUKAR VISHWANATH VS. MADHAO [REFERRED TO]
RUKHMABAI VS. LALA LAXMINARAYAN [REFERRED TO]

JUDGEMENT

(1.) This appeal, by special leave, is at the instance of the second to fifth defendants[appellants, hereafter] in a suit for cancellation of sale deeds, recovery of possession and injunction. The appellants mount a challenge to the judgment and decree dtd. 21/9/2021 of the High Court of Judicature at Allahabad[High Court, hereafter], dismissing their second appeal under Sec. 100 of the Code of Civil Procedure, 1908[CPC, hereafter]. In such appeal, the first appellate judgment and decree was under challenge which reversed the decree of the trial court of dismissal of the civil suit instituted by the respondent 1.

(2.) The factual conspectus of the case, to the extent relevant for adjudication of the present lis, is set out below:

(3.) This factual background set the stage for the commencement of the third round of legal proceedings, out of which this civil appeal has arisen.

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RAJEEV GUPTA Vs. PRASHANT GARG

Referred Judgements :-

JUDGEMENT

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