REGENT COMPUTRONICS PVT. LTD.

NITIN JAIN Appellant

V/S

Geeta Raheja Respondents

Referred Judgements :-

V DHANAPAL CHETTIAR VS. YESODAI AMMAL [REFERRED TO]
UTTAM SINGH DUGAL AND COMPANY LIMITED VS. UNION BANK OF INDIA [REFERRED TO]
NOPANY INVESTMENTS P LTD VS. SANTOKH SINGH [REFERRED TO]
DELHI JAL BOARD VS. SURENDRA P MALIK [REFERRED TO]
PAYAL VISION LTD VS. RADHIKA CHOUDHARY [REFERRED TO]
VIJAYA MYNE VS. SATYA BHUSHAN KAURA [REFERRED TO]
GHULAM GHOUSE SAHEB VS. CHOWDRI D. RAJA RAO [REFERRED TO]

JUDGEMENT

(1.) This is an appeal which is directed against judgment dated 04.07.2015 passed by the learned Additional District Judge (East), Kakardooma Courts, Delhi (in short, the ADJ).

(2.) The appellant being aggrieved, has preferred the appeal.

(3.) In order to appreciate the challenge laid to the impugned judgment and decree, the following facts, in so far as, they are necessary, are required to be noticed :

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NITIN JAIN Vs. GEETA RAHEJA

Referred Judgements :-

JUDGEMENT

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