REGENT COMPUTRONICS PVT. LTD.

Master Manoj Appellant

V/S

Bhuvnesh Gupta @ Bhanu Respondents

Referred Judgements :-

DUKHTAR JAHAN VS. MOHAMMAD FAROOO [REFERRED TO]
GOUTAM KUNDU VS. STATE OF WEST BENGAL [REFERRED TO]
S AJARMA BL ALIAS S HAJARAM BIBI VS. S KHURSHID BEGUM [REFERRED TO]
CHOWDEGOWDA ALIAS DORJI [DEAD] VS. C NAGARAJU [REFERRED TO]
KANTI DEVI VS. POSHI RAM [REFERRED TO]
BANARSI DASS VS. TEEKU DUTTA [REFERRED TO]
SHYAM LAL ALIAS KULDEEP VS. SANJEEV KUMAR [REFERRED TO]
RAMKANYA BAI VS. BHARATRAM [REFERRED TO]
KANCHAN BEDI VS. GURPREET SINGH BEDI [REFERRED TO]

JUDGEMENT

(1.) By this order, I shall dispose of IA No.5445/2010 filed by the plaintiff seeking directions from this court against the defendants calling upon them to provide the DNA test as per the prayers made in the application.

(2.) The plaintiff filed a suit for partition, possession, declaration, permanent and mandatory injunction against the defendants, claiming the position over the properties of deceased Shri Surender Gupta as being one of the legal heir of Late Shri Surender Gupta.

(3.) Brief facts of the case are as under:-

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MASTER MANOJ Vs. BHUVNESH GUPTA @ BHANU

Referred Judgements :-

JUDGEMENT

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