REGENT COMPUTRONICS PVT. LTD.

Mahendra Pratap Bhatt Appellant

V/S

Saroj Mahana Respondents

Referred Judgements :-

I.N.G. VYSYA BANK LTD. V/S. SHAMKEN SPINNERS LTD. [REFERRED TO]
OM PRAKASH DWIVEDI V/S. STATE OF U.P. AND OTHERS [REFERRED TO]
SUBAL PAULE VS. MALINA PAUL [REFERRED TO]
MIDNAPORE PEOPLES CO OP BANK LTD VS. CHUNILAL NANDA [REFERRED TO]
RAJA KHAN VS. U P SUNNI CENTRAL WAQF BOARD [REFERRED TO]
JYOTSAN DIXIT VS. CIVIL JUDGE KHIRI [REFERRED TO]
ASHOK KUMAR BAJPAI VS. RANJANA BAJPAI [REFERRED TO]
AMIT KHANNA VS. SUCHI KHANNA [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. DHAPUBAI [REFERRED TO]

JUDGEMENT

(1.) Heard Sri A.S. Rai, learned counsel for the appellant and Sri M.B. Tiwari, learned counsel for opposite party.

(2.) This appeal under Chapter VIII Rule 5 has been preferred questioning the very jurisdiction of the learned Single Judge to entertain the application under Section 24 Code of Civil Procedure (CPC) before this Court on the ground that the entire cause of action and the pendency of the dispute relates to the court of Principal Judge, Family Court, Allahabad.

(3.) A copy of the order sheet has been filed before us which is taken on record.

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MAHENDRA PRATAP BHATT Vs. SAROJ MAHANA

Referred Judgements :-

JUDGEMENT

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