REGENT COMPUTRONICS PVT. LTD.

Surinder Kaur Walia Appellant

V/S

Kartar Chand And Ors. Respondents

Referred Judgements :-

RAMESH CHANDRA RANA VERSUS SHANTI DEVI AND OTHERS [REFERRED TO]
RAGHUBIR PRASAD VERSUS RAJENDRA KUMAR GURUDEV AND OTHERS [REFERRED TO]
M. S. ZAHED VERSUS K. RAGHUAN [REFERRED TO]
MADAN MOHAN VS. KRISHAN KUMAR SOOD [REFERRED TO]
B.K. BARON VS. MRS. ANNIE BARON [REFERRED TO]
MOHAMMAD SHAMIM VS. NASEEM JAHAN BEGUM [REFERRED TO]

JUDGEMENT

(1.) HEARD Sri Sarvesh Agarwal, learned counsel for the revisionist and Sri K.N. Josh!, and Sri Rakesh Thapliyal, learned counsel for the respondents.

(2.) BY the present revision under Section 25 of the Provincial Small Cause Court Act, the applicant has prayed for quashing of the order dated 6.4.2002 passed by the Additional District Judge, Nainital.

(3.) THE plaintiff therefore has claimed the following relief's

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SURINDER KAUR WALIA Vs. KARTAR CHAND & ORS.

Referred Judgements :-

JUDGEMENT

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