REGENT COMPUTRONICS PVT. LTD.

Rafeeque Ahmed Appellant

V/S

C. Lickmichand Jain Respondents

Referred Judgements :-

BUTA SINGH VS. UNION OF INDIA [REFERRED TO]
P K PALANISAMY VS. N ARUMUGHAM [REFERRED TO]
A NAWAB JOHN VS. V N SUBRAMANIYAM [REFERRED TO]
K NATARAJAN VS. P K RAJASEKARAN [REFERRED TO]
V N SUBRAMANIYAM VS. A NAWAB JOHN [REFERRED TO]
B S SANTHILAL VS. J SAMIDURAI [REFERRED TO]
S V ARJUNARAJA VS. P VASANTHA [REFERRED TO]

JUDGEMENT

(1.) Inveighing the order dated 02.07.2010, passed by the Additional District cum Sessions Court, Fast Track Court, Tirupattur, in I.A.No.55 of 2008 in O.S.No.14 of 2006, this civil revision petition is filed.

(2.) The petitioner is the third defendant, in O.S.No.14 of 2006, on the file of the Additional District Court-Fact Track Court, Tirupattur. The first respondent herein, filed the suit for specific performance, on the basis of an agreement, dated 10.2.2002.

(3.) The brief facts of the case are as follows:

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RAFEEQUE AHMED Vs. C. LICKMICHAND JAIN

Referred Judgements :-

JUDGEMENT

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