REGENT COMPUTRONICS PVT. LTD.

BOLLEPANDA P POONACHA Appellant

V/S

K M MADAPA Respondents

Referred Judgements :-

LAXIMDAS DAYAHUAL KABRAWALA VS. NANABHAI CHUNILNL AABRAWALA [REFERRED TO]
MAHENDRA KUMAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
GURBACHAN SINGH VS. BHAG SINGH [REFERRED TO]
SHANTI RANI DAS DEWANJEE VS. DINESHCHANDRA DAY [REFERRED TO]
RAMESH CHAND ARDAWATIYA VS. ANIL PANJWANI [REFERRED TO]
BALDEV SINGH VS. MANOHAR SINGH [REFERRED TO]
STATE OF A P VS. PIONEER BUILDERS A P [REFERRED TO]
STEEL AUTHORITY OF INDIA LTD VS. UNION OF INDIA [REFERRED TO]
HIMMAT SINGH VS. I C I INDIA LTD [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Whether a counter claim is permissible to be filed after filing of a written statement, is the core question involved herein.

(3.) Appellant filed a suit against the respondent claiming title and possession over the property in suit. Their names were mutated in the revenue record of rights. Respondents had filed a suit against the appellant which was marked as O.S. No. 67 of 1996. An order of interim injunction was passed therein on the premise that he under the garb of ex-parte interim injunction started making attempts to interfere with the possession of the appellant in the scheduled properties.

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BOLLEPANDA P POONACHA Vs. K M MADAPA

Referred Judgements :-

JUDGEMENT

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