REGENT COMPUTRONICS PVT. LTD.

Kaycee Corporation Appellant

V/S

Suresh Ramchand Mehta Respondents

Referred Judgements :-

GHAZIABAD DEVELOPMENT AUTHORITY VS. UNION OF INDIA AND ANOTHER [REFERRED TO]
DURGA PERIOD VS. DEEP CHAND [REFERRED TO]
DURGA PERIOD VS. DEEP CHAND [REFERRED TO]
R C CHANDIOK VS. CHUNI LAL SABHARWAL [REFERRED TO]
DWARKA PRASAD SINGH VS. HARIKANT PRASAD SINGH [REFERRED TO]
ROOP LAL SATHI VS. NACHHATTAR SINGH GILL [REFERRED TO]
D RAMACHANDRAN VS. R V JANAKIRAMAN [REFERRED TO]
PUSHPA DEVI BHAGAT VS. RAJINDER SINGH [REFERRED TO]
CHURCH OF CHRIST CHARITABLE TRUST & EDUCATIONAL CHARITABLE SOCIETY VS. PONNIAMMAN EDUCATIONAL TRUST [REFERRED TO]
KAFILADDIN VS. SAMIRADDIN [REFERRED TO]
R. RAJANNA VS. S.R. VENKATASWAMY [REFERRED TO]
SEJAL GLASS LTD. VS. NAVILAN MERCHANTS PVT. LTD. [REFERRED TO]
MADHAV PRASAD AGGARWAL VS. AXIS BANK LTD [REFERRED TO]
TRILOKI NATH SINGH VS. ANIRUDH SINGH(D) THR. LRS [REFERRED TO]

JUDGEMENT

(1.) This revision is directed against an order dtd. 17/1/2024 passed by the learned Judge, City Civil Court, in Notice of Motion No.24 of 2024 in Suit No.9794 of 1999, whereby the prayer of the applicant - defendant No.5 for rejection and, in the alternative, return of the plaint came to be rejected.

(2.) For the sake of convenience and clarity, the parties are hereinafter are referred to in the capacity in which they are arrayed before the City Civil Court.

(3.) The background facts leading to this application can be summarised as under:

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KAYCEE CORPORATION Vs. SURESH RAMCHAND MEHTA

Referred Judgements :-

JUDGEMENT

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