REGENT COMPUTRONICS PVT. LTD.

DULAREY Appellant

V/S

RAM SEWAK Respondents

Referred Judgements :-

RAM PADARATH AND ORS. VS. SECOND ADDL. DISTRICT JUDGE,SULTANPUR AND ORS. [REFERRED TO]
PERRY KANSAGRA V. SMRITI MADAN KANSAGRA [REFERRED TO]
KIRAN SINGH AND ORS. VS. CHAMAN PASWAN AND ORS. [REFERRED TO]
MORAN MAR BASSELLOS CATHOLICOS VS. MOAT REV MAR POULOSE ATHANASLUS [REFERRED TO]
PARSION DEVI VS. SUMITRI DEVI [REFERRED TO]
AJIT KUMAR RATH VS. STATE OF ORISSA [REFERRED TO]
B H PRABHAKAR VS. M D KARNATAKA STATE COOP APEX BANK LIMITED [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
BOARD OF CONTROL FOR CRICKET INDIA VS. NETAJI CRICKET CLUB [REFERRED TO]
NATIONAL INSTITUTE OF TECHNOLOGY VS. NIRAJ KUMAR SINGH [REFERRED TO]
INDERCHAND JAIN VS. MOTILAL [REFERRED TO]
UNION OF INDIA VS. SANDUR MANGANESE AND IRON ORES LTD [REFERRED TO]
KAMLESH VERMA VS. MAYAWATI [REFERRED TO]
PYARELAL VS. SHUBHENDRA PILANIA (MINOR) [REFERRED TO]

JUDGEMENT

(1.) (Review Application No. 28351 of 2018) 1. Heard Sri Sudhir Pande along with Sri Lalit Kishore Pandey, learned counsels for the review-applicant.

(2.) This review application has been filed by the defendant-appellant in the second appeal.

(3.) Regular suit no. 465 of 2002 (Mahaveer vs. Gokaran and Ors.) filed by the plaintiff-respondent no. 1, was dismissed by the learned Additional Civil Judge (Junior Division), court no. 3, Sitapur, vide judgment and decree dated 07.04.2015. The regular civil appeal No. 40 of 2015 filed by the plaintiff-respondent was allowed and the suit was decreed by the learned Additional District Judge, court no. 10, Sitapur vide judgment and decree dated 11.10.2017.

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DULAREY Vs. RAM SEWAK

Referred Judgements :-

JUDGEMENT

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