REGENT COMPUTRONICS PVT. LTD.

PRAFULLATA RAJAN Appellant

V/S

PUSHPALATA CHANDRAKANT Respondents

Referred Judgements :-

MARSHALL VS. CHARTERIS [REFERRED TO]
M.V.KUNHAN MENON VS. M.V.KANNAN MENON [REFERRED TO]
SUBHADRA RANI PAL CHOUDHARY VS. SHEIRLY WEIGAL NAIN [REFERRED TO]
T KRISHNASWAMY CHETTY VS. C THANGAVELU CHETTY [REFERRED TO]
RAMSARUP DAS VS. RAMESHWAR DAS [REFERRED TO]
RAM EKBALI SINGH VS. SHEO PUJAN SINGH [REFERRED TO]
BENOY KRISHNA MUKHERJEE VS. SATISH CHANDRA GIRI [REFERRED TO]
RAJAMMAL VS. TYAGARAJA AIYAR [REFERRED TO]

JUDGEMENT

(1.) This Notice of Motion is taken out for clarification of the order passed by the Appeal Court on 30.9.2008 in Appeal (Lodging) No.379 of 2008 in the above Court Receiver's Report.

(2.) A preliminary decree in terms of the Consent Terms signed by the parties and their Advocates came to be passed in the Suit by the order dated 3.7.2008. The Plaintiff essentially requires modifications to that order.

(3.) The Defendant s have not opposed the Notice of Motion. Though granted time, they have not filed any Affidavit- inreply and stated that they are supporting the Plaintiff.

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PRAFULLATA RAJAN Vs. PUSHPALATA CHANDRAKANT

Referred Judgements :-

JUDGEMENT

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