REGENT COMPUTRONICS PVT. LTD.

John K.P. Appellant

V/S

Mani Varkey Respondents

Referred Judgements :-

S.S. BHAGAT V. N.S. AHLUWALIA [REFERRED TO]
KIRAN SINGH VS. CHAMAN PASWAN [REFERRED TO]
CHAIRMAN MADAPPA VS. M N MAHANTHADEVARU ANA [REFERRED TO]
CHARAN SINGH VS. DARSHAN SINGH [REFERRED TO]
NAUBAT RAM SHARMA VS. ADDITIONAL DISTRICT JUDGE II MORADABAD [REFERRED TO]
MOST REV P M A METROPOLITAN VS. MORAN MAR MARTHOMA [REFERRED TO]
STATE OF NAGALAND VS. LIPOK A O [REFERRED TO]
LUCKNOW DIOCESSAN TRUST ASSOCIATION VS. SACHINDRANAND BAKSHI [REFERRED TO]
P V MATHEW VS. K V THOMAS [REFERRED TO]
ST PETERS ORTHODOX SYRIAN CHURCH VS. FR ABRAHAM MATHEWS [REFERRED TO]
FR. JOHN JACOB VS. FR. N.I. PAULOSE [REFERRED TO]

JUDGEMENT

(1.) (i) Can the leave under Section 92 of the Code of Civil Procedure, 1908 (hereinafter referred to as the Code) be dispensed with on the inaction of the defendant in challenging it

(2.) Later, the plaint was amended. Prior to the amendment, the following reliefs were sought for:--

(3.) On 08/01/2002, the plaint was amended by deleting reliefs B, C and D contained in the original plaint and by substituting reliefs B, C, D and D1 as noted in the amended plaint. The said reliefs are:

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JOHN K.P. Vs. MANI VARKEY

Referred Judgements :-

JUDGEMENT

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