REGENT COMPUTRONICS PVT. LTD.

Samiulla Saheb Appellant

V/S

Mohammed Sameer Respondents

Referred Judgements :-

CICUTTI V. SUFFOLK COUNTY COUNCIL [REFERRED TO]
JAGIR KAUR VS. JASWANT SINGH [REFERRED TO]
KULDIP NAYAR VS. UNION OF INDIA [REFERRED TO]
RUCHI MAJOO VS. SANJEEV MAJOO [REFERRED TO]
RUCHI MAJOO VS. SANJEEV MAJOO [REFERRED TO]
RAM SARUP VS. CHIMMAN LAL [REFERRED TO]
BHAGYALAKSHMI VS. K N NARAYANA RAO [REFERRED TO]
APARNA BANERJEE VS. TAPAN BANERJEE [REFERRED TO]
VIMLA DEVI VS. MAYA DEVI [REFERRED TO]
ANNIE BESANT VS. GNARAYANIAH [REFERRED TO]

JUDGEMENT

(1.) The petitioners are, defendants in G and W.C.No.49 of 2021, they are before this Court calling in question an order dtd. 3/2/2023 passed by the III Additional Principal Family Judge, Mysuru rejecting the application filed by the petitioners under Order VII Rule 10 r/w Sec. 151 of the Code of Civil Procedure seeking return of the plaint to be presented before an appropriate Court.

(2.) Heard Sri. Mohammed Tahir, learned counsel appearing for the petitioners and Sri H.A. Purushothama Prasanna, learned counsel appearing for the respondent.

(3.) The facts, in brief, are as follows:-

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SAMIULLA SAHEB Vs. MOHAMMED SAMEER

Referred Judgements :-

JUDGEMENT

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