REGENT COMPUTRONICS PVT. LTD.

MADHAVAN NAMBOODIRI Appellant

V/S

TAHSILDAR Respondents

Referred Judgements :-

J J MERCHANT VS. SHARINATH CHATURVEDI [REFERRED TO]
SALEM ADVOCATE BAR ASSOCIATION TAMIL NADU VS. UNION OF INDIA [REFERRED TO]
KAILASH VS. NANHKU [REFERRED TO]
SALEM ADVOCATE BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
MOHAMMED YUSUF VS. FAIJ MOHAMMAD [REFERRED TO]
LIYAKHATH ALI VS. H N LOHITHESHWAR [REFERRED TO]
ATCOM TECHNOLOGIES LIMITED VS. Y.A. CHUNAWALA AND CO. & ORS. [REFERRED TO]
DESH RAJ VS. BALKISHAN [REFERRED TO]

JUDGEMENT

(1.) Is the time limit fixed under Order VIII Rule 1 of the Code of Civil Procedure for filing a written statement, mandatory or directory in character? This is the question we have to answer in this reference, in the context of non commercial suits before the civil courts.

(2.) The learned Single Judge, noting the different views of the Apex Court in its various judgments, opined that which of those judgments of the Apex Court should prevail as a binding precedent has to be answered by a Division Bench.

(3.) We shall refer to the parties with reference to their status in the original suit.

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MADHAVAN NAMBOODIRI Vs. TAHSILDAR

Referred Judgements :-

JUDGEMENT

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