REGENT COMPUTRONICS PVT. LTD.

CHANDRA BHUSHAN MISRA Appellant

V/S

JAYATRI DEVI Respondents

Referred Judgements :-

MAYOR, ANDC. OF PORTSMOUTH V. SMITH [REFERRED TO]
RAJA VIRENDRA SHAH JU DEO V. STATE OF UTTAR PRADESH [REFERRED TO]
U PO TOKE V. U LU GYI [REFERRED TO]
BADEMIAN SAHEB V. JANKAN SAHEB [REFERRED TO]
MANI MOHAN MANDAL V. RAMTARAN MANDAL [REFERRED TO]
ABDUL KARIM ABU AHMAD KHAN V. ALLAHABAD BANK LTD. [REFERRED TO]
KARAM SINGH V. KUNWAR SEN [REFERRED TO]
TRIMBAK BHIKAJI V. DHONAPPA NARAYANAPPA [REFERRED TO]
SHESHGIRIDAS SHANBHAG V. SUNDERRAO [REFERRED TO]
LAXMIKUMAR SRINIVAS DAS V. KRISHNARAM BALDEO BANK, LASHKAR [REFERRED TO]
GANGA SARAN VS. FIRM RAM CHARAN RAM GOPAL [REFERRED TO]
SALES TAX OFFICER BANARAS VS. AGRA BULLION EXCHANGE [REFERRED TO]
TEJ BAHADUR VS. PEARELAL [REFERRED TO]
MUNNA LAL VS. ABIR CHAND [REFERRED TO]
MUNICIPAL BOARD KANPUR VS. JANKI PRASAD [REFERRED TO]
OFFICIAL RECEIVER JHANSI VS. JUGAL KISHORE LACHHI RAM JAINA HYDERABAD [REFERRED TO]
SOHAN SINGH VS. ORIENTAL BANK OF COMMERCE [REFERRED TO]
LALTA PRASAD VS. RAJA SHEORAJ SINGH [REFERRED TO]
NADELLA SATYANARAYANA VS. YAMANOORI VENKATA SUBBIAB [REFERRED TO]

JUDGEMENT

(1.) I have had the advantage of reading the opinion prepared by my brother Pathak. I regret, for reasons given in this opinion, I am unable to agree with the conclusion drawn by him.

(2.) BEING doubtful of the correctness of the decision of this Court in Raja Viren-dra Shah Ju Deo v. State of Uttar Pradesh, 1964 All LJ 868 our brother G. C. Mathur has referred this case to a Full Bench. This is how the matter has come before us.

(3.) THIS Court allowed the second appeal aforesaid on 2nd of January 1967 and set aside the decree passed by the first appellate court. It further remanded the case to the first appellate court with the direction to rehear the appeal.

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CHANDRA BHUSHAN MISRA Vs. JAYATRI DEVI

Referred Judgements :-

JUDGEMENT

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