REGENT COMPUTRONICS PVT. LTD.

RAJENDRA Appellant

V/S

Mohd. Shahid Respondents

Referred Judgements :-

PARWATI BAI VS. RADHIKA [REFERRED TO]
SHEELA JAWARLAL NAGORI AND ANOTHER VS. KANTILAL NATHMAL BALDOTA [REFERRED TO]
PHOOLA DEVI AND 4 OTHERS VS. ADDITIONAL DISTRICT JUDGE COURT NO.14,KANPUR NAGAR [REFERRED TO]
DALMIA JAIN AIRWAYS LTD. VS. SUKUMAR MUKHERJEE [REFERRED TO]
WARYAM SINGH VS. AMARNATH [REFERRED TO]
GHOOREY LAL VS. SHEO MURTI GUPTA [REFERRED TO]
UNION OF INDIA VS. HIMMAT SINGH CHAHAR [REFERRED TO]
SANJAY AND ORS. VS. VIMLA RANI AND ORS. [REFERRED TO]
ANNAD KUMAR VS. DINESH KUMAR [REFERRED TO]
APOLLO ZIPPER INDIA LIMITED VS. W NEWMAN AND CO LTD [REFERRED TO]
SMT. BANO VS. ASHAD ULLA KHAN(SINCE DIED) AND 4 OTHERS [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Piyush Shukla, learned counsel for the petitioners and Sri Atul Dayal, learned Senior Advocate assisted by Sri Manish Tandon, learned counsel for the respondents.

(2.) Present petition has been for setting aside the impugned order dtd. 15/12/2022 passed by the Court of Judge, Small Causes Court, Kanpur Nagar in S.C.C. Suit No. 188 of 2014 (Mohd. Shahid vs. Rajendra and others) and impugned order dtd. 15/3/2023 passed by the District Judge, Kanpur in S.C.C. Revision No. 26 of 2023 (Rajendra and others vs. Mohd Shahid)

(3.) Since, only legal question is involved in the present petition, therefore, with the consent of parties, petition is being decided at the admission stage itself.

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RAJENDRA Vs. MOHD. SHAHID

Referred Judgements :-

JUDGEMENT

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