REGENT COMPUTRONICS PVT. LTD.

HILL ELLIOTT AND CO. Appellant

V/S

SHRI BHUPINDER SINGH Respondents

Referred Judgements :-

MODI SPINNING AND WEAVING MILLS COMPANY LIMITED VS. LADHA RAM AND CO [REFERRED TO]
GREEN VIEW RADIO SERVICE VS. LAXMIBAIRAMJI [REFERRED TO]
VISWALAKSHMI SASIDHARAN MRS OTHERS VS. BRANCH MANAGER SYNDICATE BANK BELGAUM [REFERRED TO]
UNION OF INDIA VS. PRAMOD GUPTA [REFERRED TO]
D VINOD SHIVAPPA VS. NANDA BELLIAPPA [REFERRED TO]
C C ALAVI HAJI VS. PALAPETTY MUHAMMED [REFERRED TO]
GAUTAM SARUP VS. LEELA JETLY [REFERRED TO]
GEO GROUP COMMUNICATIONS INC VS. IOL BROADBAND LTD [REFERRED TO]
TELE TUBE ELECTRONICS LIMITED VS. DELHI SALES TAX APPELLATE TRIBUNAL [REFERRED TO]

JUDGEMENT

(1.) Appellant takes exception to the order dated 26th October, 2010 passed by the learned Single Judge in Civil Suit (OS) No.2400/2008 whereby IA No.9073/2010 under Order 12 Rule 6 of the Code of Civil Procedure, 1908 (CPC) was allowed and suit for possession filed by the Respondent was decreed.

(2.) We have heard Shri G.L. Rawal senior counsel for the Appellant threadbare.

(3.) Before we go into merits of the Appeal, we may sum-up essential facts necessary for disposal of the Appeal.

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HILL ELLIOTT AND CO LTD Vs. BHUPINDER SINGH

Referred Judgements :-

JUDGEMENT

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