REGENT COMPUTRONICS PVT. LTD.

SONU RASTOGI Appellant

V/S

RAMESH CHANDRA RASTOGI Respondents

Referred Judgements :-

COOKE V. GILL [REFERRED TO]
BACHAN LAL V. STATE OF UTTARANCHAL [REFERRED TO]
RUKHMABAI VS. LALA LAXMINARAYAN [REFERRED TO]
LAXIMDAS DAYAHUAL KABRAWALA VS. NANABHAI CHUNILNL AABRAWALA [REFERRED TO]
RAMESH KUMAR VS. KESHO RAM [REFERRED TO]
KAMLESHWAR PRASAD VS. PRADUMANJU AGARWAL [REFERRED TO]
B K N PILLAI VS. P PILLAI [REFERRED TO]
RAGU THILAK D JOHN VS. RAYAPPAN [REFERRED TO]
SIDDALINGAMMA VS. MAMTHA SHOENOY [REFERRED TO]
SAMPATH KUMAR VS. AYYAKANNU [REFERRED TO]
PRABHAKAR UNIYAL VS. CHINTA DEVI [REFERRED TO]

JUDGEMENT

(1.) Heard Shri M.C. Pande, Counsel for the revisionist and Shri B.S. Khanka, Counsel for the respondents.

(2.) By the present revision filed under section 115 of Code of Civil Procedure, the applicant has prayed for setting aside the order dated 7.12.2004, by which the application for amendment has been rejected.

(3.) Briefly stated, a suit No. 60 of 2003 was filed by the applicant on 31.5.2003 praying for permanent injunction restraining the defendant Nos. 1, 6 and 7, namely Umesh Chandra Rastogi. Ashok Kumar and Girish Chandra Sharma from interfering with his peaceful possession and also has prayed that they may be restrained from making any constructions.

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SONU RASTOGI Vs. RAMESH CHANDRA RASTOGI

Referred Judgements :-

JUDGEMENT

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