REGENT COMPUTRONICS PVT. LTD.

Meenakshi D/O Kunju Appellant

V/S

P.Soman Nadar Respondents

Referred Judgements :-

LONDON TRAMWAY CO. V LONDON COUNTY COUNCIL [REFERRED TO]
BENGAL IMMUNITY COMPANY LIMITED VS. STATE OF BIHAR [REFERRED TO]
STATE OF KERALA VS. MATHAI VERGHESE [REFERRED TO]
STATE OF UTTAR PRADESH VS. SYNTHETICS AND CHEMICALS LIMITED [REFERRED TO]
SHANKAR BALWANT LOKHANDE DEAD VS. CHANDRAKANT SHANKAR LOKHANDE [REFERRED TO]
STATE OF BIHAR VS. KALIKA KUER alias KALIKA SINGH [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. SWARAN SINGH [REFERRED TO]
ROHITASH KUMAR VS. OM PRAKASH SHARMA [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
MADHYA PRADESH RURAL ROAD DEVELOPMENT AUTHORITY & ANR VS. L G CHAUDHARY ENGINEERS AND CONTRACTORS [REFERRED TO]
STATE OF KERALA VS. GLEN LEVEN ESTATE(P) LTD. [REFERRED TO]

JUDGEMENT

(1.) The appellants are the applicants. They seek a direction to Registry to engross the final decree passed by this Court in the appeal on non-judicial stamp paper of requisite value by getting the same produced by the parties.

(2.) R.F.A.No.108 of 2003 was disposed of along with R.F.A.No.234 of 2006, vide judgment dtd. 2/11/2016. A final decree was accordingly passed, which was based on the memorandum of settlement executed between parties in the mediation held on 16/9/2016. The decree is yet to be drafted and engrossed on the stamp paper. Hence, the appellants in R.F.A.No.108 of 2003 have filed this application.

(3.) Heard the learned counsel for the applicants/appellants and the learned counsel for the respondents.

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MEENAKSHI D/O KUNJU Vs. P.SOMAN NADAR

Referred Judgements :-

JUDGEMENT

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