REGENT COMPUTRONICS PVT. LTD.

Vasumathi H. Shah Appellant

V/S

Pushpa Raju Respondents

Referred Judgements :-

NITHAYYA THEVAR VS. SUBRAMANIAN AMBALAKARAR [REFERRED TO]
U S SASIDHARAN VS. K KARUNAKARAN [REFERRED TO]
MANOHAR JOSHI VS. NITIN BHAURAO PATIL [REFERRED TO]
LIVERPOOL AND LONDON S P AND I ASSOCIATION LIMITED VS. M V SEA SUCCESS [REFERRED TO]
NARNE RAMA MURTHY VS. RAVULA SOMASUNDARAM [REFERRED TO]
POPAT AND KOTECHA PROPERTY VS. STATE BANK OF INDIA STAFF ASSOCIATION [REFERRED TO]
HARDESH ORES P LTD VS. HEDE AND COMPANY [REFERRED TO]
AHMMADSAHB ABDUL MILA VS. BIBIJAN [REFERRED TO]
CHURCH OF CHRIST CHARITABLE TRUST & EDUCATIONAL CHARITABLE SOCIETY VS. PONNIAMMAN EDUCATIONAL TRUST [REFERRED TO]
M.BANUPRIYA VS. M.LAKSHMI [REFERRED TO]
RATHNAVATHI VS. KAVITA GANASHAMDAS [REFERRED TO]

JUDGEMENT

(1.) This application has been filed by the applicant/plaintiff under Order 14 Rule 8 of O.S. Rules r/w Order VII Rule 11(d) of CPC r/w Section 151 of CPC seeking to reject the plaint.

(2.) The applicant is the defendant and the respondent is the plaintiff in the suit. For the sake of convenience, the parties will be referred as per their rankings in the suit.

(3.) The respondent/plaintiff has filed the suit for the following reliefs_

Click here to view full judgment.

VASUMATHI H. SHAH Vs. PUSHPA RAJU

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address