REGENT COMPUTRONICS PVT. LTD.

MEERABAI SHANKAR GAJBHE Appellant

V/S

SUMAN W/O. PARMESHWAR RANGARI Respondents

Referred Judgements :-

PRADYAT KUMAR BOSE VS. HONBLE CHIEF JUSTICE OF CALCUTTA HIGH COURT [REFERRED TO]
UNION OF INDIA VS. P K ROY [REFERRED TO]
JYOTI BASU VS. DEBI GHOSAL [REFERRED TO]
M S JAYARAJ VS. COMMISSIONER OF EXCISE KERALA [REFERRED TO]
NIRMAL JEET KAUR VS. STATE OF MADHYA PRADESH [REFERRED TO]
NIMBA YADAV BHOI VS. PRESIDENT STANDING COMMITTEE ZILLA PARISHAD [REFERRED TO]
SHRIPAD ANANT PURANIK VS. GENERAL MANAGER B E S AND T UNDERTAKING [REFERRED TO]

JUDGEMENT

(1.) On 9th December, 2009, this Court had issued notice for final disposal.

(2.) Rule. Rule is made returnable forthwith. Learned Adv. Mr. S. W. Sambre waives service for respondent no. 1, and learned AGP Mr. D. B. Yengal, for respondent nos.2 and 3.

(3.) This is an application filed by the Original Appellant in Letters Patent Appeal for review of Order dated 26th November, 2009 passed therein.

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MEERABAI SHANKAR GAJBHE Vs. SUMAN PARMESHWAR RANGARI

Referred Judgements :-

JUDGEMENT

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