REGENT COMPUTRONICS PVT. LTD.

Haji Abdul Mateen Appellant

V/S

RATTAN SINGH Respondents

Referred Judgements :-

BALVANT N VISWAMITRA VS. YADAV SADASHIV MULE [REFERRED TO]
SURAJ LAMP AND INDUSTRIES LID VS. STATE OF HARYANA [REFERRED TO]
ASHA M JAIN VS. CANARA BANK [REFERRED TO]
VIMALA AMMAL VS. C SUSEELA [REFERRED TO]
RAM SWORUP SINGH VS. MAHABIR MAHTON [REFERRED TO]
SUSHIL KUMAR BAGGA VS. DEWAN CHANDER BATRA [REFERRED TO]

JUDGEMENT

(1.) Cm No.32249/2018 (for restoration of the appeal dismissed in default on 11th July, 2018)

(2.) Though there is no sufficient cause for restoration of the appeal dismissed in default on 11th July, 2018 but still, in the interest of justice, subject to the appellant paying costs of Rs. 25,000/- to the respondent, the appeal is restored to its original position.

(3.) Costs have been paid by the counsel for the appellant/plaintiff to the respondent/defendant in person.

Click here to view full judgment.

HAJI ABDUL MATEEN Vs. RATTAN SINGH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address