REGENT COMPUTRONICS PVT. LTD.

Atul Kapur Appellant

V/S

Arun Kapur Respondents

Referred Judgements :-

LADII PANHAD JAISWAL VS. KAROAL DISTILLERY CO LTD [REFERRED TO]
CHHAGANLAL KESHAVLAL MEHTA VS. PATEL NARANDAS HARIBHAI [REFERRED TO]
MANIBHAI VS. HEMRAJ [REFERRED TO]
KAMAKSHI BUILDERS VS. AMBEDKAR EDUCATIONAL SOCIETY [REFERRED TO]
RANGANAYAKAMMA VS. K S PRAKASH [REFERRED TO]

JUDGEMENT

(1.) The Civil Suit is filed by the plaintiff praying for judgment and decree against the defendants:

(2.) The case of the plaintiff, as stated in the plaint, (Amended as per order dated 05.01.2006 in A.No.1638 of 2005 and order dated 23.10.2009 in A.No.5470 of 2009) is as follows:-

(3.) The first and second defendants have filed written statement stating as follows:-

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ATUL KAPUR Vs. ARUN KAPUR

Referred Judgements :-

JUDGEMENT

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