REGENT COMPUTRONICS PVT. LTD.

CHANDRA MOHAN Appellant

V/S

Shanmugavalli Respondents

Referred Judgements :-

CHHAJJU RAM VS. NEKI [REFERRED]
MORAN MAR BASSELLOS CATHOLICOS VS. MOAT REV MAR POULOSE ATHANASLUS [REFERRED]
NORTHERN INDIA CATERERS INDIA LIMITED VS. LT GOVERNOR OF DELHI [REFERRED]
AJIT KUMAR RATH VS. STATE OF ORISSA [REFERRED]
INDERCHAND JAIN VS. MOTILAL [REFERRED]
UNION OF INDIA VS. SANDUR MANGANESE AND IRON ORES LTD [REFERRED]
KAMLESH VERMA VS. MAYAWATI [REFERRED]
KHEL BANERJEE VS. CITY MONTESSORI SCHOOL [REFERRED]

JUDGEMENT

(1.) The review applicant is the appellant in S.A.(MD)No.112 of 2008 and this Review Application is directed against the judgment of this Court, dated 15.02.2012, to review the same.

(2.) For the sake of convenience, the parties are referred to, according to their litigative status before the trial Court.

(3.) Nutshell facts that lead to the filing of the present Review Application, could be succinctly portrayed thus:

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CHANDRA MOHAN Vs. SHANMUGAVALLI

Referred Judgements :-

JUDGEMENT

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