REGENT COMPUTRONICS PVT. LTD.

Mohinder Kumar Mehra Appellant

V/S

Roop Rani Mehra Respondents

Referred Judgements :-

SALIL DUTTA V. T.M. AND M.C. PRIVATE LTD [REFERRED TO]
M.C. AGARWAL HUF V. SAHARA INDIA [REFERRED TO]
FRITIZ T M CLEMENT VS. SUDHAKAR NADAR [REFERRED TO]
RAJESH KUMAR AGGARWAL VS. K K MODI [REFERRED TO]
CHANDER KANTA BANSAL VS. RAJINDER SINGH ANAND [REFERRED TO]
MOUNT MARY ENTERPRISES VS. JIVRATNA MEDI TREAT PVT. LTD. [REFERRED TO]
MAHILA RAMKALI DEVI VS. NANDRAM [REFERRED TO]

JUDGEMENT

(1.) - CM No. 27388/2017 (for exemption). 1.Allowed, subject to just exceptions.

(2.) The application stands disposed of. CM(M) 815/2017 & CM No.27387/2017 (for stay).

(3.) This petition under Article 227 of the Constitution of India impugns the order (dated 24th October, 2016 in CS No.10843/16 of the Court of Additional District Judge (South-East), Saket Courts, New Delhi) dismissing the application of the petitioner/plaintiff under Order VI Rule 17 of the Code of Civil Procedure, 1908 (CPC).

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MOHINDER KUMAR MEHRA Vs. ROOP RANI MEHRA

Referred Judgements :-

JUDGEMENT

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