REGENT COMPUTRONICS PVT. LTD.

RYAZ AHMED Appellant

V/S

LALITH KUMAR CHOPRA Respondents

Referred Judgements :-

RAJESH KUMAR AGGARWAL AND OTHERS VS K.K.MODI AND OTHERS [REFERRED TO]
MAHENDRA KUMAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
M MEENAKSHI VS. METADIN AGARWAL [REFERRED TO]
SUGESAN AND COMPANY MADRAS VS. HINDUSTAN MACHINE TOOLS LIMITED LAMP DIVISION HYDERABAD [REFERRED TO]
MANGULU PIRAI VS. PRAFULLA KUMAR SINGH [REFERRED TO]

JUDGEMENT

(1.) THIS writ petition is filed to quash the order dated 27. 07. 2006 in O. S. No. 9683/1997 passed by the City Civil Judge, Bangalore city rejecting LA. No. V filed under Order 6 Rule 17 CPC to amend the written statement.

(2.) THE parties are referred to their status before the Trial court.

(3.) THE plaintiff filed O. S. No. 9683/1997 against the defendants for a decree as under:

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RYAZ AHMED Vs. LALITHA KUMR CHOPRA

Referred Judgements :-

JUDGEMENT

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