REGENT COMPUTRONICS PVT. LTD.

Sulthan Said Ibrahim Appellant

V/S

PRAKASAN Respondents

Referred Judgements :-

AMON V. RAPHAEL TUCK AND SONS LTD. [REFERRED TO]
SATYADHYAN GHOSAL VS. DEORAJIN DEBI [REFERRED TO]
SATYADHYAN GHOSAL VS. DEORAJIN DEBI [REFERRED TO]
BABU LAL VS. HAZARI LAL KISHORI LAL [REFERRED TO]
PRAHLAD SINGH VS. COLLECTOR SUKHDEV SINGH [REFERRED TO]
RAMESH HIRACHAND KUNDANMAL VS. MUNICIPAL CORPORATION OF GREATER BOMBAY [REFERRED TO]
RAMANKUTTY GUPTAN VS. AVARA [REFERRED TO]
BHANU KUMAR JAIN VS. ARCHANA KUMAR [REFERRED TO]
P C VARGHESE VS. DEVAKI AMMA BALAMBIKA DEVI [REFERRED TO]
MUMBAI INTERNATIONAL AIRPORT PVT LTD VS. REGENCY CONVENTION CENTRE AND HOTELS PVT LTD [REFERRED TO]
B. BAL REDDY VS. TEEGALA NARAYANA REDDY AND OTHERS [REFERRED TO]
PANKAJBHAI RAMESHBHAI ZALAVADIA VS. JETHABHAI KALABHAI ZALAVADIYA (DECEASED) [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The path to justice is often winding, shaped by the weight of hierarchy and the labyrinth of procedure. The seeker, weary yet resolute, climbs each rung of the judicial ladder, only to stand at the summit with hope overshadowed by the fear of denied relief. The respondent no. 1 before us embodies this relentless pursuit-a traveller in the quest for justice, yearning for its elusive embrace.

(3.) The present appeal arises from the judgment and order dtd. 29/11/2021 passed by the High Court of Kerala at Ernakulam in OP(C) No. 2290 of 2013 whereby the High Court dismissed the original petition filed by the appellant and thereby affirmed the order passed by the Principal Sub Judge, Palakkad in I.A. No. 2348/2012 in O.S. No. 617/1996 rejecting the application filed by the appellant seeking the deletion of his name from the array of parties.

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SULTHAN SAID IBRAHIM Vs. PRAKASAN

Referred Judgements :-

JUDGEMENT

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