REGENT COMPUTRONICS PVT. LTD.

Vibhuti Jauhari Appellant

V/S

Anita Munjal Respondents

Referred Judgements :-

VIJAI PRATAP SINGH AND RAMJIWAN MISIR VS. DUKH HARAN NATH SINGH AND IN BOTH THE APPEALS [REFERRED TO]
COMMISSIONER OF WEALTH TAX KANPUR VS. CHANDER SEN [REFERRED TO]
YUDHISHTER VS. ASHOK KUMAR [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.) Through the present Appeal, Appellants/Defendant Nos.1 and 2 assail the correctness of the Judgment dtd. 10/9/2025 [hereinafter referred to as 'Impugned Judgment'], whereby the learned Single Judge dismissed the Application filed by the Appellants under Order VII Rule 11 of the Code of Civil Procedure, 1908, [hereinafter referred to as 'CPC'].

(2.) Herein, the parties shall be referred to by their status and ranking in the suit, i.e., CS(OS) No. 4/2020.

(3.) In order to comprehend the issues involved in the present case, relevant facts, in brief, are required to be noticed.

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VIBHUTI JAUHARI Vs. ANITA MUNJAL

Referred Judgements :-

JUDGEMENT

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