REGENT COMPUTRONICS PVT. LTD.

Chandrakala Ashok Kusumbe Appellant

V/S

Dr. Saurabh Rajendra Agrawal Respondents

Referred Judgements :-

SARASWATI DEVI GUPTA (SMT.) V/S. HAR NARAIN JOHARI [REFERRED TO]
SURJIT SINGH VS. HARBANS SINGH [REFERRED TO]
SAVITRI DEVI VS. DISTRICT JUDGE GORAKHPUR [REFERRED TO]
AZHAR SULTANA VS. B RAJAMANI [REFERRED TO]
VIDUR IMPEX AND TRADERS PVT. LTD VS. TOSH APARTMENTS PVT LTD [REFERRED TO]
KESHRIMAL JIVIJI SHAH VS. BANK OF MAHARASHTRA [REFERRED TO]
THOMSON PRESS (INDIA) LTD VS. NANAK BUILDERS & INVESTORS P.LTD [REFERRED TO]
VIJAY KUMAR & ORS VS. OM PARKASH [REFERRED TO]
MADHUKAR NIVRUTTI JAGTAP VS. PRAMILABAI CHANDULAL PARANDEKAR [REFERRED TO]
SUKHWINDER SINGH VS. JAGROOP SINGH [REFERRED TO]
C.S. VENKATESH VS. A.S.C. MURTHY [REFERRED TO]
SHENBAGAM VS. KK RATHINAVEL [REFERRED TO]
DESH RAJ VS. ROHTASH SINGH [REFERRED TO]

JUDGEMENT

(1.) Heard finally learned Counsel for both the parties at the stage of admission.

(2.) Present appeal is filed by the appellant, being aggrieved by the judgment and decree passed in First Appeal No. 260/2014 by learned Ad-Hoc District Judge - 7, Nagpur, on 21/04/2016 and thereby dismissed the appeal with cost.

(3.) This Court while issuing the notice has framed the following substantial question of law vide order dtd. 12/09/2018:-

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CHANDRAKALA ASHOK KUSUMBE Vs. DR. SAURABH RAJENDRA AGRAWAL

Referred Judgements :-

JUDGEMENT

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