REGENT COMPUTRONICS PVT. LTD.

Manohar Prabhakar Keskar Appellant

V/S

Govind Prabhakar Keskar Respondents

Referred Judgements :-

SARDAR TRILOK SINGH VS. SATYA DEO TRIPATHI [REFERRED]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED]
RASHMI KUMAR VS. MAHESH KUMAR BHADA [REFERRED]
G SAGAR SURI VS. STATE OF UTTAR PRADESH [REFERRED]
MEDCHL CHEMICALS AND PHARMA PRIVATE LIMITED VS. BIOLOGICAL E LIMITED [REFERRED]

JUDGEMENT

(1.) Heard the counsel extensively.

(2.) By order dated 21.10.1999 rule was issued. Interim relief in terms of prayer clause 'D' was granted which still operates and naturally the proceedings are stopped.

(3.) The accused and the complainant are interse real brothers. Controversy revolves to a will deed purportedly executed by their mother Smt. Ramabai dated 22.08.1990.

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MANOHAR PRABHAKAR KESKAR Vs. GOVIND PRABHAKAR KESKAR

Referred Judgements :-

JUDGEMENT

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