REGENT COMPUTRONICS PVT. LTD.

Surajmukhi Devi Appellant

V/S

Ramesh Gupta And 5 Others Respondents

Referred Judgements :-

D N BANERJI VS. P R MUKHERJEE [REFERRED TO]
WARYAM SINGH VS. AMARNATH [REFERRED TO]
NAGENDRA NATH BORA LIKHIRAM COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM RAFIULLAH KHAN VS. COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM:BHANURAM PAGU:BHANURAM PEGU:AMULYA PRASAD CHALIHA [REFERRED TO]
RENA DREGO VS. LALCHAND SONI [REFERRED TO]
CHANDRABHUSHAN VS. BENI PRASAD [REFERRED TO]
VIRENDRA KASHINATH RAVAT VS. VINAYAK N JOSHI [REFERRED TO]
SAVITA CHEMICALS PRIVATE LIMITED VS. DYES AND CHEMICAL WORKERS UNION [REFERRED TO]
SAVITRABAI BHAUSAHEB KEVATE VS. RAICHAND DHANRAJ LUNJA [REFERRED TO]
UNION OF INDIA VS. R K SHARMA [REFERRED TO]
ABDUL RAZAK VS. MANGESH RAJARAM WAGLE [REFERRED TO]
SHALINI SHYAM SHETTY VS. RAJENDRA SHANKAR PATIL [REFERRED TO]
TGN KUMAR VS. STATE OF KERALA [REFERRED TO]
KOKKANDA B POONDACHA VS. K D GANAPATHI [REFERRED TO]
BANDARU SATYANARAYANA VS. IMANDI ANASUYA [REFERRED TO]
COMMANDANT 22 BATTALION VS. SURINDER KUMAR [REFERRED TO]
DALMIA JAIN AIRWAYS LTD. VS. SUKUMAR MUKHERJEE [REFERRED TO]

JUDGEMENT

(1.) Surajmukhi Devi is before this Court assailing the order dated 31.05.2017 passed by the Additional District Judge, Court no.3, Ghazipur in Civil Revision No.16 of 2016 (Surajmukhi Devi vs. Ramesh Gupta and others) and the order dated 30.10.2015 passed by the Civil Judge (Junior Division), Ghazipur in Original Suit no.740/2001 (Ramesh Gupta vs. Surajmukhi Devi and others).

(2.) Learned counsel for the petitioner could not point out any manifest error apparent on the face of record in the impugned orders so as to justify interference by this Court in extra ordinary jurisdiction under Article 227 of the Constitution of India.

(3.) Both the Courts below have recorded concurrent findings of fact and unless these findings are shown perverse or contrary to record resulting in grave injustice to petitioner, in writ jurisdiction under Article 227, this Court exercising restricted and narrow jurisdiction would not be justified in interfering with the same.

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SURAJMUKHI DEVI Vs. RAMESH GUPTA AND 5 OTHERS

Referred Judgements :-

JUDGEMENT

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