REGENT COMPUTRONICS PVT. LTD.

RAMA SHANKAR Appellant

V/S

Lala Waziri Lal Respondents

Referred Judgements :-

DIWAKAR SAHKARI KRISHI SAMITI LTD. AND OTHERS V. STATE OF U.P. AND OTHERS [REFERRED TO]
GANGADARA AYYAR AND OTHERS V. SUBRAMANIA SASTRIGAI AND OTHERS [REFERRED TO]
SIN SURASAIBALINI DEBI VS. PHANINDRA MOHAN MAJUMDAR [REFERRED TO]
JAYDAYAL PODDAR VS. BIBI HAZRA [REFERRED TO]
THAKUR BHIM SINGH THAKUR KAN SINGH VS. THAKUR KAN SINGH:THAKUR BHIM SINGH [REFERRED TO]
THAKUR BHIM SINGH THAKUR KAN SINGH VS. THAKUR KAN SINGH:THAKUR BHIM SINGH [REFERRED TO]
BINAPANI PAUL VS. PRATIMA GHOSH [REFERRED TO]
V SHANKARANARAYANA RAO VS. LEELAVATHY [REFERRED TO]

JUDGEMENT

(1.) Summons were duly published in daily newspaper Amar Ujala in compliance of order dtd. 9/12/2022. Compliance affidavit supported by original newspaper is on record. Service of notice upon respondent Nos. 1/1 and 1/2 is, therefore, held to be sufficient. No one has filed vakalatnama on their behalf.

(2.) Appeal is ripe for final hearing. The Court, therefore, proceeds to finally decide the appeal.

(3.) Heard Sri Anil Sharma, learned Senior Counsel assisted by Sri Ramesh Kumar, learned counsel for the defendantappellants and perused the record.

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RAMA SHANKAR Vs. LALA WAZIRI LAL

Referred Judgements :-

JUDGEMENT

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