REGENT COMPUTRONICS PVT. LTD.

Shobha Dhawan Appellant

V/S

Ramesh Chandra Kapoor And Ors. Respondents

Referred Judgements :-

SITAL PARSHAD VS. KISHORI LAL [REFERRED TO]
KATIKARA CHINTAMANI DORA VS. GUNTREDDI ANNAMANAIDU [REFERRED TO]
VENKATARAO ANANTDEO JOSHI VS. SAU MALATIBAI [REFERRED TO]
PUSHPA DEVI BHAGAT VS. RAJINDER SINGH [REFERRED TO]
MANJIT SINGH VS. PUNJAB AND SIND BANK [REFERRED TO]
PATEL RANCHHODBHAI BHAICHANDDAS VS. RABARI JIVA JAVA [REFERRED TO]
TAPAN KUMAR BHATTACHARJEE VS. RATAN KUMAR BHATTACHARJEE [REFERRED TO]

JUDGEMENT

(1.) The appeal impugns the judgment and decree dated 21st October, 2014 of the Court of Additional District Judge (ADJ) -09 (Central), Tis Hazari Courts, Delhi in CS No. 148/2009 titled Ramesh Chandra Kapoor Vs. Vijay Kumar Kapoor.

(2.) Notice of the appeal was issued and the parties directed to maintain status quo.

(3.) Though the respondent No. 5 remains unserved but the counsel for all the five respondents appears.

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SHOBHA DHAWAN Vs. RAMESH CHANDRA KAPOOR AND ORS.

Referred Judgements :-

JUDGEMENT

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