REGENT COMPUTRONICS PVT. LTD.

Sushil Choudhary Appellant

V/S

Bal Krishna Agarwal Respondents

Referred Judgements :-

CHAND RANI VS. KAMAL RANI [REFERRED TO]
TAMILNADU ELECTRICITY BOARD VS. N RAJU REDDIAR [REFERRED TO]
K S VIDYANADAM VS. VAIRAVAN [REFERRED TO]
SWARNAM RAMCHANDRA VS. ARAVACODE CHAKUNGAL JAYAPALAN [REFERRED TO]
STATE OF MAHARASHTRA VS. RASHID BABUBHAI MULANI [REFERRED TO]
BALASAHEB DAYANDEO NAIK VS. APPASAHEB DATTATRAYA PAWAR [REFERRED TO]
N SRINIVASA VS. KUTTUKARAN MACHINE TOOLS LTD [REFERRED TO]
SARADAMANI KANDAPPAN VS. S RAJALAKSHMI [REFERRED TO]
KAMAL RANI VS. CHAND RANI [REFERRED TO]
NALAMATHU VENKAIYA VS. B S NEELKANTA [REFERRED TO]
M K WATTS VS. USHA SHARMA [REFERRED TO]

JUDGEMENT

(1.) Cs (OS) No. 422 of 2006 & I A No. 5377 of 2012

(2.) While directing summons to be issued in the suit on 8th March 2006, the Court also directed notice to be issued in IA No. 2758 of 2006 under Order XXXIX Rules 1 and 2 CPC and restrained the Defendant from creating any third party interest in the suit property. The following issues were framed by the Court after completion of pleadings on 30th October 2007:

(3.) The interim order was made absolute by an order dated 8th January 2008. The order was modified on 8th September 2008 to direct that in case the Defendant during the pendency of the suit property decides to sell his property he would file an application for that purpose.

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SUSHIL CHOUDHARY Vs. BAL KRISHNA AGARWAL

Referred Judgements :-

JUDGEMENT

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