REGENT COMPUTRONICS PVT. LTD.

SANJAY PURI Appellant

V/S

RADHEY LAL Respondents

Referred Judgements :-

PARKER AND ANR. VS. CLARK AND ANR. [REFERRED TO]
LYNCH VS. DPP OF NORTHERN IRELAND [REFERRED TO]
COMMISSIONER OF INCOME TAX PUNJAB HARYANA J AND K H P AND UNION TERRITORY OF CHANDIGARH VS. PANIPAT WOOLLEN AND GENERAL MILLS CO LTD [REFERRED TO]
SARDARSINGH VS. KRISHNA DEVI [REFERRED TO]
N P THIRUGNANAM VS. R JAGAN MOHAN RAO [REFERRED TO]
K NARENDRA VS. RIVIERA APARTMENTS PRIVATE LIMITED [REFERRED TO]
NIRMALA ANAND VS. ADVENT CORPORATION PRIVATE LIMITED [REFERRED TO]
LALIT KUMAR SABHARWAL VS. VED PRAKASH VIJH [REFERRED TO]
(NAWAB MAJOR SIR) MOHAMMAD AKBAR KHAN VS. ATTAR SINGH [REFERRED TO]

JUDGEMENT

(1.) On the pleadings of the parties, vide order dated 28/09/03, following issues were framed:

(2.) Parties have led evidence. In light of the pleadings, oral and documentary evidence led, I decide the three issues by the instant judgment.

(3.) Issue No.1 requires adjudication in relation to the document dated 16.06.2003. The document is an admitted document and stands exhibited as Ex PW- 1/1. It is a hand written document. It reads as under :- <FRM>JUDGEMENT_921_ILRDLH15_2006Html1.htm</FRM>

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SANJAY PURI Vs. RADHEY LAL

Referred Judgements :-

JUDGEMENT

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