REGENT COMPUTRONICS PVT. LTD.

SANTOSH ARORA Appellant

V/S

M.L. Arora Respondents

Referred Judgements :-

GURUDWARA BABA ZORAWAR SINGH AND BABA FATEH SINGH JI REGD. SOCIETY VS. SHRI PIARA SINGH AND SONS [REFERRED TO]
CHANNAPPA GIRIMALAPPA JOLAD VS. BAGALKOT BANK [REFERRED TO]
R S MADDANAPPA DECEASED AFTER HIM VS. CHANDRAMMA [REFERRED TO]
BHAGWATI PRASAD VS. CHANDRAMAUL [REFERRED TO]
GOPALKRISHNA PILLAI VS. MEENAKSHI AYAL [REFERRED TO]
MAHADEO SAVLARAM SHELKE VS. PUNE MUNICIPAL CORPORATION [REFERRED TO]
SHIV KUMAR SHARMA VS. SANTOSH KUMARI [REFERRED TO]
MAGUNTA KOTA REDDY DIED VS. POTHULA CHENDRASEKHARA REDDY [REFERRED TO]
SHRIKANT PANACHAND SHAH VS. WALUBAI PANACHAND SHAH [REFERRED TO]
A SUBRMANIAN VS. MUTHUKRISHNA [REFERRED TO]
SADHU SINGH VS. PRITAM SINGH NARAIN SINGH [REFERRED TO]
RAJ MAL VS. PREM NARAIN [REFERRED TO]
KAVITA GAMBHIR VS. HARI CHAND GAMBHIR [REFERRED TO]
SYNDICATE BANK VS. RAJ KUMAR TANWAR [REFERRED TO]

JUDGEMENT

(1.) This intra-court appeal impugns the order dated 27 th September, 2013 of the learned Single Judge of this Court (exercising ordinary original civil jurisdiction) of dismissal of application being IA No.742/2013 filed by the appellants under Order 7 Rule 11 of the CPC for rejection of the plaint in CS(OS) No.1982/2012 filed by the respondent.

(2.) Notice of the appeal was issued and vide ad interim order dated 17th December, 2013, the operation of the said order dated 27th September, 2013 was stayed and further proceedings in the suit also stayed.

(3.) We have heard the counsel for the appellants / defendants and the counsel for the respondent / plaintiff.

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SANTOSH ARORA Vs. M.L. ARORA

Referred Judgements :-

JUDGEMENT

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