REGENT COMPUTRONICS PVT. LTD.

DINESH KUMAR DUBEY Appellant

V/S

Ayodhya Dubeylabic Respondents

Referred Judgements :-

GIRJA DATT SINGH VS. GANGOTRI DATT SINGH [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
JASWANT KAUR VS. AMRIT KAUR [REFERRED TO]
JANKI NARAYAN BHOIR VS. NARAYAN NANDEO KADAM [REFERRED TO]
BHAGAT RAM VS. SURESH [REFERRED TO]
M.B. RAMESH VS. K.M. VEERAJE [REFERRED TO]
JAGDISH CHAND SHARMA VS. NARAIN SINGH SAINI AND ORS. [REFERRED TO]
RAMESH VERMA VS. LAJESH SAXENA [REFERRED TO]

JUDGEMENT

(1.) The substantial questions of law involved, formulated and to be answered in this defendants' second appeal are as under: -

(2.) With the consent of the parties, the following substantial question of law, which arises for determination, is additionally framed: -

(3.) Learned counsel appearing for the respondents accept notice on the additional substantial question of law, waives-off the formal service of notice, noted the same and agree to argue finally.

Click here to view full judgment.

DINESH KUMAR DUBEY Vs. AYODHYA DUBEYLABIC

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address