REGENT COMPUTRONICS PVT. LTD.

Shri Kamal Parti Appellant

V/S

Smt Raj Kumar Parti Respondents

Referred Judgements :-

AJIT KAUR ALIAS SURJIT KAUR VS. DARSHAN SINGH [REFERRED TO]
SHAKUNTALA VS. STATE OF HARYANA [REFERRED TO]
KARMI VS. AMRU [REFERRED TO]
V TULASAMMA VS. SESHA REDDY [REFERRED TO]
KM SONIA BHATIA VS. STATE OF UTTAR PRADESH [REFERRED TO]
JAGANNATHAN PILLAI VS. KUNJITHAPADAM PILLAI [REFERRED TO]
GULWANT KAUR VS. MOHINDER SINGH [REFERRED TO]
UNION OF INDIA PRITHIPAL SINGH RAM MEHAR RAJ KUMAR DELHI CATTLE BREEDING FARMS PRIVATE LIMITED VS. RAGHUBIR SINGH :UNION OF INDIA [REFERRED TO]
THOTA SESHARATHAMMA VS. THOTA MANIKYAMMA [REFERRED TO]
BRAHMA VART SANATAN DHARMA MAHAMANDAL VS. KANHYALAL BAGLA [REFERRED TO]
STATE OF PUNJAB VS. DEVANS MODERN BREWARIES LIMITED [REFERRED TO]
SHAKUNTALA DEVI VS. KAMLA [REFERRED TO]
SADHU SINGH VS. GURDWARA SAHIB NARIKE [REFERRED TO]
BHUWALKA STEEL INDUS LTD VS. BOMBAY IRON AND STEEL LABOUR BD [REFERRED TO]
SHIVDEV KAUR VS. R.S. GREWAL [REFERRED TO]
RAMJI GUPTA VS. GOPI KRISHAN AGRAWAL [REFERRED TO]
DR. K.S. PALANISAMI (DEAD) THROUGH LRS. VS. HINDU COMMUNITY IN GENERAL AND CITIZENS OF GOBICHETTIPALAYAM AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) The plaintiff Kamal Parti has instituted this suit, for declaration and permanent and mandatory injunctions against his mother Smt. Raj Kumar Parti and his brother Deepak Parti, pleading that

(2.) The suit came up first before this Court on 26th April, 2016 when the counsel for the defendants being on caveat appeared and summons of the suit and notice of the application for interim relief were issued and the defendants restrained from selling or encumbering the property till further orders; the defendant no.1 was however permitted to let out the property and receive rents thereof.

(3.) The defendants have filed a joint written statement pleading that,

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SHRI KAMAL PARTI Vs. SMT RAJ KUMAR PARTI

Referred Judgements :-

JUDGEMENT

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