REGENT COMPUTRONICS PVT. LTD.

M L DAR Appellant

V/S

VIKRAM SINGH Respondents

Referred Judgements :-

AJIT KUMAR RATH VS. STATE OF ORISSA AND OTHERS [REFERRED TO]
THUNGABHADRA INDUSTRIES LIMITED VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
P N ESWARA IYER VS. REGISTRAR SUPREME COURT OF INDIA [REFERRED TO]
DEVARAJU PILLAI VS. SELLAYYA PILLAI [REFERRED TO]
BUDHIA SWAIN VS. GOPINATH DEB [REFERRED TO]
SUTHENTHIRARAJA ALIAS SANTHAN VS. STATE [REFERRED TO]
DELHI ADMINISTRATION VS. GURDIP SINGH UBAN [REFERRED TO]
RAM DEO CHAUHAN ALIAS RAJ NATH CHAUHAN VS. STATE OF ASSAM [REFERRED TO]
SUBHASH VS. STATE OF MAHARASHTRA [REFERRED TO]
DEVINDER SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
ZAHIRA HABIBULLAH SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
BHAGWATI SINGH VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]

JUDGEMENT

(1.) Civil Misc. Application No. 105957 of 2010 has been moved by Shri Mohit Kumar (in person) Plaintiff No. 2 of Original Suit No. 865 of 1997 with the prayer that the order date dc 6.10.2010 rejecting the application 175-C2 be recalled or reviewed.

(2.) The Defendants filed their reply/Objection C.M. Application No. 110251 of 2010.

(3.) I have heard Shri Mohit Kumar (in person) Plaintiff No. 2 and learned Counsel for the Defendants on the said application and its objection at a considerable length.

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M L DAR Vs. VIKRAM SINGH

Referred Judgements :-

JUDGEMENT

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