REGENT COMPUTRONICS PVT. LTD.

RAJ KAPOOR GUPTA Appellant

V/S

DISTRICT JUDGE HARDOI Respondents

Referred Judgements :-

SMT. FATIMA BIBI V. BOARD OF REVENUE,ALLAHABAD [REFERRED TO]
ALIGARH MUSLIM UNIVERSITY AND OTHERS VS. 8TH ADDITIONAL DISTRICT JUDGE,ALIGARH AND OTHERS [REFERRED TO]
RAM BABU SINGHAL ENTERPRISES P LTD VS. DIGAMBER PARSHAD KIRTI PARSHAD [REFERRED TO]
SUNNI CENTRAL WAQF BOARD VS. GOPAL SINGH VISHRAD [REFERRED TO]
MANAGER BETTIAH ESTATE VS. SRI BHAGWATI SARAN SINGH [REFERRED TO]
SHOIB ULLAH VS. BHARTESH CHANDRA JAIN [REFERRED TO]
RAMDAYAL UMRAOMAL VS. PANNALAL JAGANNATHJI [REFERRED TO]
USHA SALES LIMITED VS. MALCOLM GOMES [REFERRED TO]
DHIRENDRANATH CHANDRA VS. APURBA KRISHNA CHANDRA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Anurag Narain, learned Counsel for the petitioner and Sri Manish Kumar learned Counsel for opposite parties No. 1 and 2.

(2.) By means of the present writ petition, the petitioner has challenged the impugned order dated 10.2.2010 (Annexure No. 1 ) and 25.11.2009 (Annexure No. 2) passed by opposite party No. 1 and 2 respectively.

(3.) The facts, in brief, for disposal of the controversy involved in the present writ petition are that the opposite parties/ plaintiffs filed a suit for permanent injunction against the petitioner/defendant registered as Regular Suit No. 362 of 2000 in the Court of Civil Judge (Junior Division), East, Hardoi.

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RAJ KAPOOR GUPTA Vs. DISTRICT JUDGE HARDOI

Referred Judgements :-

JUDGEMENT

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