REGENT COMPUTRONICS PVT. LTD.

Merit Magnum Constructions Appellant

V/S

NAND KUMAR ANANT VAITY Respondents

Referred Judgements :-

T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
ROOP LAL SATHI VS. NACHHATTAR SINGH GILL [REFERRED TO]
I T C LIMITED VS. DEBTS RECOVERY APPELLATE TRIBUNAL [REFERRED TO]
D RAMACHANDRAN VS. R V JANAKIRAMAN [REFERRED TO]
SALEEM BHAI VS. STATE OF MAHARASHTRA [REFERRED TO]
SOPAN SUKHDEO SABLE VS. ASSISTANT CHARITY COMMISSIONER [REFERRED TO]
BALASARIA CONSTRUCTION P LTD VS. HANUMAN SEVA TRUST [REFERRED TO]
PREM SINGH VS. BIRBAL [REFERRED TO]
CHURCH OF CHRIST CHARITABLE TRUST & EDUCATIONAL CHARITABLE SOCIETY VS. PONNIAMMAN EDUCATIONAL TRUST [REFERRED TO]
K.S. DHONDY VS. HER MAJESTY THE QUEEN OF NETHERLANDS [REFERRED TO]

JUDGEMENT

(1.) Admit. With the consent of the learned Counsel, the appeal is taken up for hearing and final disposal.

(2.) This Appeal is directed against a judgment and order dated 10 June 2013 as modified by an order dated 17 June 20131, rejecting the plaint under Order 7 Rule 11 (d) of the Civil Procedure Code in respect of one of two properties involved in the suit.

(3.) The Appellant is the original Plaintiff. Respondent Nos.1 to 41 are the original Defendants. Accordingly, the parties shall be referred to by their respective position in the plaint.

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MERIT MAGNUM CONSTRUCTIONS Vs. NAND KUMAR ANANT VAITY

Referred Judgements :-

JUDGEMENT

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