REGENT COMPUTRONICS PVT. LTD.

ANKUSH R.NAIK Appellant

V/S

SUJATA SANZGIRY Respondents

Referred Judgements :-

MOHANLAL GOENKA VS. BENOY KISHNA MUKHERJEE [REFERRED TO]
MATHURA PRASAD BAJOO JAISWAL VS. DOSSIBAI N B JEEJEEBHOYF [REFERRED TO]
PREM LATA AGARWAL VS. AKSHMAN PRASAD GUPTA [REFERRED TO]
RAGHUNATH PRADHANI VS. DAMODRA MAHAPATRA [REFERRED TO]
ISABELLAJOHNSON VS. M A SUSAI [REFERRED TO]
SHAKUNTALA DEVI VS. KAMLA [REFERRED TO]
USHADEVI BALWANT VS. DEVIDAS SHRIDHAR [REFERRED TO]
HAKIM ENAYAT ULLAH VS. KHALIL ULLAH KHAN [REFERRED TO]

JUDGEMENT

(1.) Rule. By consent, heard forthwith.

(2.) Challenge in this petition, filed under Article 227 of the Constitution, is to the order dated 25/06/2008, by which fresh warrant of possession has been issued against the petitioner.

(3.) The petitioner is a judgment debtor in execution proceedings No. 53/94/A and, shall be hereinafter referred to as such. An award between the D.H and J.D was made rule of the Court by decree dated 3/06/1994 which reads as follows:

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ANKUSH R NAIK Vs. SUJATA SANZGIRY

Referred Judgements :-

JUDGEMENT

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