REGENT COMPUTRONICS PVT. LTD.

RAM NARESH Appellant

V/S

Additional District Judge and Ors. Respondents

Referred Judgements :-

LORD KINGSDOWN OF JUDICIAL COMMITTEE IN PRANNATH V. ROOKEA BEGUM. [REFERRED TO]
SRI SAILA BALA DASSI V. SMT. NIRMALA SUNDARI DASSI AND ANOTHER [REFERRED TO]
AMIT KUMAR SHAW AND ANOTHER V. FARIDA KHATOON AND ANOTHER. [REFERRED TO]
DURGA PERIOD VS. DEEP CHAND [REFERRED TO]
NAGUBAI AMMAL VS. B SNAMA RAO [REFERRED TO]
KEDAR NATH LAL VS. GANESH RAM [REFERRED TO]
R C CHANDIOK VS. CHUNI LAL SABHARWAL [REFERRED TO]
JAYARAM MUDALIAR VS. AYYASWAMI [REFERRED TO]
DWARKA PRASAD SINGH VS. HARIKANT PRASAD SINGH [REFERRED TO]
RAJENDER SINGH VS. SANTA SINGH [REFERRED TO]
RIKHU DEV CHELA BAWA HARJUG DASS VS. SOM DASS [REFERRED TO]
GHAFOOR AHMAD KHAN VS. BASHIR AHMAD KHAN [REFERRED TO]
RAMESH HIRACHAND KUNDANMAL VS. MUNICIPAL CORPORATION OF GREATER BOMBAY [REFERRED TO]
P P K GOPALAN NAMBIAR VS. P P K BALAKRISHNAN NAMBIAR [REFERRED TO]
DHURANDHAR PRASAD SINGH VS. JAI PRAKASH UNIVERSITY [REFERRED TO]
RAJ KUMAR VS. SARDARI LAL [REFERRED TO]
A NAWAB JOHN VS. V N SUBRAMANIYAM [REFERRED TO]
A NAWAB JOHN VS. V N SUBRAMANIYAM [REFERRED TO]
RAJ SINGH VS. RAM NIVAS [REFERRED TO]
VIMALA AMMAL VS. C SUSEELA [REFERRED TO]
GOURI DUTT MAHARAJ VS. SUKUR MOHAMMED [REFERRED TO]
THOMSON PRESS (INDIA) LTD VS. NANAK BUILDERS & INVESTORS P.LTD [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Manish Nigam, Advocate, for petitioner. None has put in appearance on behalf of respondents no. 3 and 4, despite notice. Therefore, this writ petition was heard ex-parte and judgment was reserved.

(2.) The writ petition is directed against order dated 7.9.2010 passed by Additional Civil Judge (Junior Division), Court No. 12, Deoria, rejecting application no. 111KA2 filed by plaintiff under Order 6 Rule 17 C.P.C. for seeking impleadment of Sri Vijay Pratap, Ram Pravesh and Ajay, as defendants no. 5, 6 and 7, and for addition of certain paragraphs in the plaint, bringing on record subsequent facts of transfer of property in dispute by defendants no. 3 and 4 in favour of respondents no. 5 to 7 vide sale-deed dated 10.12.1999. The writ petition is also directed against revisional order dated 25.1.2012 passed by Additional District Judge, Court No. 15, Deoria, dismissing petitioner's Revision and confirming Trial Court's order dated 7.9.2010.

(3.) The facts in brief, giving rise to present dispute, are as under.

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RAM NARESH Vs. ADDITIONAL DISTRICT JUDGE AND ORS.

Referred Judgements :-

JUDGEMENT

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