REGENT COMPUTRONICS PVT. LTD.

RAVI SINGHAL Appellant

V/S

MANALI SINGHAL Respondents

Referred Judgements :-

WANDER LTD. AND ANOTHER V. ANTOX INDIA P. LTD. [RELIED]
SAHU MADHO DAS AND OTHERS V. MUKAND RAM AND ANOTHER [RELIED]
SMT. SANDHYA CHATTERJEE V. SALIL CHANDRA CHATTERJEE [RELIED]
MATURI PULLAIAH AND ANOTHER V. MATURI NARASIMHAM AND OTHERS [RELIED]
RAM CHARAN DAS VS. GIRIJA NANDINI DEVI [RELIED]
S SHANMUGAM PILLAI AND OFHERS VS. K SHANMUGAM PILLAI [RELIED]
KALE VS. DEPUTY DIRECTOR OF CONSOLIDATION [RELIED]
COMMISSIONER OF WEALTH TAX MYSORE VS. HER HIGHNESS VIJAYABA DOWGER MAHA RANI SAHEB OF BHAVNAGAR PALACE BHAVNAGAR [RELIED]
TARAKNATH VS. SUSHIL CHANDRA DEY [RELIED]
K K MODI VS. K N MODI [RELIED]
ASHOK KUMAR SRIVASTAV VS. NATIONAL INSURANCE COMPANY LIMITED [RELIED]
PATURI VEERANNA VS. PATHURI SEETHAMMA [RELIED]
GANTA KONDAMMA VS. GANTA SEETHAMMA [RELIED]
DHANRAJ JAIN VS. SURAJ BAI [RELIED]
KRISHNA MADHAV GHULE AND OTHERS VS. PADMJNIBAI MOHAN GHULE [RELIED]

JUDGEMENT

(1.) The defendants/appellants have preferred this appeal against the order passed on 20.10.1998 by learned Single Judge of this Court disposing of three applications (A. 1126/97,1.A. 2634 and I.A. 2635 of 1998) in pending suit (S. No. 2358 of 1997).

(2.) Appellant No. 1 is the son of appellant Nos. 2 and 3, who respectively are the father and the mother of appellant No. 1. Respondent No. 1 is the wife of appellant No. 1. Respondent No. 2 is his daughter. On 28.10.1.19097 the plaintiffs/ respondents filed a suit against the defendants/appellants claiming the following reliefs:

(3.) The application (I.A. 11261/97) under Section 151 of the Code of Civil Procedure was filed by the plaintiffs praying that during pendency of the suit the following interim reliefs be granted to them against the defendants:

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RAVI SINGHAL Vs. MANALI SINGHAL

Referred Judgements :-

JUDGEMENT

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