REGENT COMPUTRONICS PVT. LTD.

HARJIT KAUR Appellant

V/S

Shankar Mukherjee Respondents

Referred Judgements :-

T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
I T C LIMITED VS. DEBTS RECOVERY APPELLATE TRIBUNAL [REFERRED TO]
D RAMACHANDRAN VS. R V JANAKIRAMAN [REFERRED TO]
SOPAN SUKHDEO SABLE VS. ASSISTANT CHARITY COMMISSIONER [REFERRED TO]
HARDESH ORES P LTD VS. HEDE AND COMPANY [REFERRED TO]
MADANURI SRI RAMA CHANDRA MURTHY VS. SYED JALAL [REFERRED TO]
DAHIBEN VS. ARVINDBHAI KALYANJI BHANUSALI [REFERRED TO]

JUDGEMENT

(1.) By this order, I shall dispose of the application filed on behalf of the applicant/plaintiff under Order VII Rule 11 of the Code of Civil procedure, 1908 (CPC) seeking rejection of the counter claim filed on behalf of the defendant.

(2.) The suit in question was filed on behalf of the plaintiff seeking relief of declaration, that the plaintiff be declared the absolute owner of B-399 Chittaranjan Park, New Delhi (suit property).

(3.) In the said suit, the defendant filed a counter claim on 21/3/2016 and prayed for the following reliefs:

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HARJIT KAUR Vs. SHANKAR MUKHERJEE

Referred Judgements :-

JUDGEMENT

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