REGENT COMPUTRONICS PVT. LTD.

Yasmeen Zia Appellant

V/S

Haneefa Khursheed Respondents

Referred Judgements :-

RAMIEN V. VEERAPPUDIAN [REFERRED TO]
BASAWANT MALLAPPA V. KALLAPPA VIRBHADRAPPA [REFERRED TO]
UPPALA SUBBAIAH V. CHITRALA NARSIMLOO [REFERRED TO]
GOKUL KALWAR VS. CHANDAR SEKHAR [REFERRED TO]
MADHU SUDAN KUNDU VS. CHHALIMADDIN AHAMMAD [REFERRED TO]
KANHAIYA LAL VS. TIRBENI SAHAI [REFERRED TO]
MADHORAO PAIKAJI VS. EKNATHRAO BALAPPA [REFERRED TO]
KOTA KANAKAYYA VS. KAMEPALLI LAKSHMAYYA [REFERRED TO]
GURMUKH SINGH AND ORS VS. MALIK SHIV RAM AND ORS [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Devansh Mishra, learned counsel for the appellant and Shri Pankaj Agarwal, learned counsel for the respondents.

(2.) The present appeal is directed against the order dtd. 8/5/2023 passed in Civil Appeal No. 22 of 2022, arising out of the judgment and decree dtd. 31/3/2022, passed in Original Suit No. 649 of 2016.

(3.) By order dtd. 31/3/2023, the trial court had disposed of the suit upon a preliminary point, and the decree was reversed in appeal in terms of the order dtd. 8/5/2023, and the case was remanded to the trial Judge.

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YASMEEN ZIA Vs. HANEEFA KHURSHEED

Referred Judgements :-

JUDGEMENT

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