REGENT COMPUTRONICS PVT. LTD.

GULAM ALI Appellant

V/S

Shaikh Kalimulla Respondents

Referred Judgements :-

HARI STEEL AND GENERAL INDUSTRIES LIMITED AND ANOTHER VS DALJIT SINGH [REFERRED TO]
P. DAIVASIGAMANI VS. S. SAMBANDAN [REFERRED TO]
CHAND RANI VS. KAMAL RANI [REFERRED TO]
HIS HOUNESS ACHARYA SWAMI GANESH DASSJI VS. SITA RAM THAPAR [REFERRED TO]
B K SRI HARSHA VS. BHARATH HEAVY ELECTRICALS LTD [REFERRED TO]
AZHAR SULTANA VS. B RAJAMANI [REFERRED TO]
MAN KAUR VS. HARTAR SINGH SANGHA [REFERRED TO]
S. KESARI HANUMAN GOUD VS. ANJUM JEHAN [REFERRED TO]
ZARINA SIDDIQUI VS. A RAMALINGAM ALIAS R AMARNATHAN [REFERRED TO]
S.M. ASIF VS. VIRENDER KUMAR BAJAJ [REFERRED TO]
NADIMINTI SURYANARAYAN MURTHY(DEAD) THROUGH LRS. VS. KOTHURTHI KRISHNA BHASKARA RAO & ORS. [REFERRED TO]
BASAVARAJ VS. PADMAVATHI [REFERRED TO]

JUDGEMENT

(1.) This is the First Appeal under Sec. 96 of the Code of Civil Procedure, 1908 (for short, 'C.P.C.') against the Judgment and Order dtd. 21/11/2013 passed by the learned 2 nd Jt. Civil Judge, (S.D.), Aurangabad dismissing the Spl. Civil Suit No.390/2011 instituted for Specific Performance of Contract. The operative Order of the impugned Judgment reads as under :

(2.) The facts, in brief, giving rise to the present Appeal are as follows:

(3.) Respondents are the Original Defendants. They filed their respective written-statements.

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GULAM ALI Vs. SHAIKH KALIMULLA

Referred Judgements :-

JUDGEMENT

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