REGENT COMPUTRONICS PVT. LTD.

Arun Ganguli Appellant

V/S

Amaresh Ganguli Respondents

Referred Judgements :-

STATE THRU CBI V. R.P. TIWARI [REFERRED TO]
SHAKUNTALA DEVI JAM VS. KUNTAL KUMARI [REFERRED TO]
STATE OF WEST BENGAL VS. ADMINISTRATOR HOWRAH MUNICIPALITY [REFERRED TO]
RAFIQ VS. MUNSHILAL [REFERRED TO]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
G RAMEGOWDA MAJOR BASAVALINGAPPA VS. SPECIAL LAND ACQUISITION OFFICER BANGALORE:SPECIAL LAND ACQUISITION OFFICER BANGALORE [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
VEDABAI ALIAS VAIJAYANATABAI BABURAO PATIL VS. SHANTARAM BABURAO PATIL [REFERRED TO]
RAM NATH SAO ALIAS RAM NATH SAHU VS. GOBARDHAN SAO [REFERRED TO]
MUNICIPAL COPORATION GWALIOR VS. RAMCHARAN D [REFERRED TO]
BALWANT SINGH VS. JAGDISH SINGH [REFERRED TO]
S. GANESHARAJU (D) THR. L.RS. AND ANR. VS. NARASAMMA (D) THR. L.RS. AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Admit. The following substantial question of law arises for consideration in this second regular appeal:

(2.) With the consent of learned counsels, I have heard their submissions on the appeal as a narrow issue arises for consideration in this appeal.

(3.) The present second appeal is directed against the order dated 15.04.2015 passed by the First Appellate Court, namely, JSCC/ASCJ (South) Saket Courts in RCA No.8/2013 preferred by the appellant/plaintiff. By the impugned order, the said first appeal to assail the judgment and decree dated 20.12.2012 in Suit No.211/06/89 filed by the plaintiff has been dismissed as being barred by limitation, consequent to the rejection of the application preferred by the appellant under section 5 of the Limitation Act.

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ARUN GANGULI Vs. AMARESH GANGULI

Referred Judgements :-

JUDGEMENT

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