REGENT COMPUTRONICS PVT. LTD.

KANCHAN DEVI Appellant

V/S

RAM BARAN Respondents

Referred Judgements :-

H.K.N. SWAMI V. IRSHAD BASITH [REFERRED TO]
JAGANNATH V. ARULAPPA & ANR. [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
MADHUKAR VS. SANGRAM [REFERRED TO]
B V NAGESH VS. H V SREENIVASA MURTHY [REFERRED TO]
STATE BANK OF INDIA VS. EMMSONS INTERNATIONAL LTD [REFERRED TO]
U.P.S.R.T.C. VS. MAMTA AND ORS. [REFERRED TO]
SUDARSAN PUHAN VS. JAYANTA KU. MOHANTY & ORS. [REFERRED TO]

JUDGEMENT

(1.) List is being revised. Learned counsel for the appellant Sri Prabhat Kumar is present. None has appeared on behalf of the respondents. Consequently, this second appeal has been heard ex parte.

(2.) This Court by means of order dated 23.07.2012 admitted the above second appeal on substantial questions of law which are being reproduced here as under:-

(3.) In order to answer the substantial questions of law which have been reproduced above, the Court has heard the learned counsel for the appellant Sri Prabhat Kumar at length and has carefully perused the record.

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KANCHAN DEVI Vs. RAM BARAN

Referred Judgements :-

JUDGEMENT

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