REGENT COMPUTRONICS PVT. LTD.

RAJIV KAPOOR Appellant

V/S

Janak Kapoor Respondents

Referred Judgements :-

BALDEV DAS SHIVLAL VS. FILMISTAN DISTRIBUTORS INDIA PRIVATE LIMITED [REFERRED TO]
T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
RAPTAKOS BRETT AND COMPANY LIMITED VS. GANESH PROPERTY [REFERRED TO]
ITI LIMITED VS. SIEMENS PUBLIC COMMUNICATIONS NETWORK LIMITED [REFERRED TO]
SALEEM BHAI VS. STATE OF MAHARASHTRA [REFERRED TO]
SOPAN SUKHDEO SABLE VS. ASSISTANT CHARITY COMMISSIONER [REFERRED TO]
MAYUR LTD VS. VESSEL M V FORTUNE EXPRESS [REFERRED TO]
KAMALA VS. K T ESHWARA SA [REFERRED TO]
CHURCH OF CHRIST CHARITABLE TRUST & EDUCATIONAL CHARITABLE SOCIETY VS. PONNIAMMAN EDUCATIONAL TRUST [REFERRED TO]
CHHOTANBEN AND ANR VS. KIRITBHAI JALKRUSHNABHAI THAKKAR AND ORS [REFERRED TO]

JUDGEMENT

(1.) The instant revision petition under Sec. 115 of the Code of Civil Procedure, 1908 (hereinafter 'CPC'), has been filed on behalf of the petitioner seeking the following reliefs:

(2.) The relevant facts that lead to the filing of instant revision petition are reproduced herein:

(3.) Learned counsel appearing on behalf of the petitioner submitted that, the present petition has been filed against by the petitioner being aggrieved by the impugned order of the learned Trial Court dtd. 26/7/2023 whereby, the application of the petitioner under Order VII Rule 11 of the CPC was dismissed.

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RAJIV KAPOOR Vs. JANAK KAPOOR

Referred Judgements :-

JUDGEMENT

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