REGENT COMPUTRONICS PVT. LTD.

Anita Anand Appellant

V/S

Gargi Kapur And Ors Respondents

Referred Judgements :-

SUHRID SINGH ALIAS SARDOOL SINGH VS. RANDHIR SINGH [REFERRED TO]
HEMANT SATTI VS. MOHAN SATTI [REFERRED TO]
SURESH KAPOOR VS. SHASHI KRISHAN LAL KHANNA [REFERRED TO]
PRAKASH AND ORS. VS. PHULAVATI AND ORS. [REFERRED TO]
JUPUDY PARDHA SARATHY VS. PENTAPATI RAMA KRISHNA & ORS [REFERRED TO]
SUNNY (MINOR) AND ORS. VS. RAJ SINGH AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Ia No.4817/2017

(2.) Before going to her claim in the instant application, it would be appropriate to state few facts:

(3.) The application under Order 7 Rule 11 of the CPC is filed by the defendants alleging interalia a bare reading of the plaint would reveal the plaintiff has no case and the suit needs to be dismissed. The defendant alleges:

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ANITA ANAND Vs. GARGI KAPUR & ORS

Referred Judgements :-

JUDGEMENT

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