REGENT COMPUTRONICS PVT. LTD.

IQBAL AHMAD Appellant

V/S

Mohiyuddin Respondents

Referred Judgements :-

RAMDUTT RAMKISSEN DASS V. E.D. SASSOON AND CO. [REFERRED TO]
AMAR CHAND INANI VS. UNION OF INDIA [REFERRED TO]
JOGINDER TULI VS. S L BHATIA [REFERRED TO]
HANAMANTHAPPA VS. CHANDRASHEKHARAPPA [REFERRED TO]
HARSHAD CHIMAN LAL MODI VS. DLF UNIVERSAL [REFERRED TO]
ONGC LTD VS. MODERN CONSTRUCTION AND CO. [REFERRED TO]
M/S. EXL CAREERS VS. FRANKFINN AVIATION SERVICES PRIVATE LIMITED [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the plaintiff-appellant and defendant-respondent.

(2.) Appeal is admitted.

(3.) The instant first appeal under Sec. 96 C.P.C. has been filed by the plaintiff-appellant against the judgment and decree dtd. 13/2/2023 passed by the Court of Additional Civil Judge (Senior Division), Nagina Bijnor in Original Suit No.801 of 2007 (Iqbal Ahmad vs. Mohiyuddin), whereby the plaintiff's suit for the relief of permanent injunction and declaration has been rejected.

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IQBAL AHMAD Vs. MOHIYUDDIN

Referred Judgements :-

JUDGEMENT

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