REGENT COMPUTRONICS PVT. LTD.

KISHAN CHAND Appellant

V/S

BHAGAT RAM Respondents

Referred Judgements :-

VIJAI PRATAP SINGH AND RAMJIWAN MISIR VS. DUKH HARAN NATH SINGH AND IN BOTH THE APPEALS [REFERRED TO]
AZHAR HUSAIN VS. RAJIV GANDHI [REFERRED TO]
D RAMACHANDRAN VS. R V JANAKIRAMAN [REFERRED TO]
LIVERPOOL AND LONDON S P AND I ASSOCIATION LIMITED VS. M V SEA SUCCESS [REFERRED TO]
SOPAN SUKHDEO SABLE VS. ASSISTANT CHARITY COMMISSIONER [REFERRED TO]
HARDESH ORES P LTD VS. HEDE AND COMPANY [REFERRED TO]
DAHIBEN VS. ARVINDBHAI KALYANJI BHANUSALI [REFERRED TO]

JUDGEMENT

(1.) The present petition is filed under Sec. 115 of the Code of Civil Procedure, 1908 ('CPC') challenging the order dtd. 8/5/2023 (hereafter 'the impugned order') passed by the learned Additional District Judge ('ADJ'), Saket Courts, New Delhi, in CS No. 505/2022.

(2.) By the impugned order, the learned Trial Court dismissed the application filed by the petitioner under Order VII Rule 11 of the CPC, seeking rejection of the plaint filed by the respondent, Bhagat Ram.

(3.) The brief facts of the case are as follows :

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KISHAN CHAND Vs. BHAGAT RAM

Referred Judgements :-

JUDGEMENT

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