REGENT COMPUTRONICS PVT. LTD.

St. Katwal Abubakar Appellant

V/S

Abbavaram Subba Reddy Respondents

Referred Judgements :-

AZHAR HUSSAIN VS. RAJIV GANDHI [REFERRED TO]
AHMEDABAD MUNICIPAL CORPORATION OF CITY OF AHMEDABAD VS. HAJI ABDULGAFUR HAJI HUSSENBHAI [REFERRED TO]
LIVERPOOL AND LONDON S P AND I ASSOCIATION LIMITED VS. M V SEA SUCCESS [REFERRED TO]
R K PRAVATHARAJ GUPT VS. K C JAYADEVA REDDY [REFERRED TO]
JANARDHANAM PRASAD VS. RAMDAS [REFERRED TO]
AHMMADSAHB ABDUL MILA VS. BIBIJAN [REFERRED TO]
MAHARAJ SHRI MANVENDRASINHJI JADEJA VS. RAJMATA VIJAYKUMAR WD O MAHARAJA MAHENDRASINHJI [REFERRED TO]
RATHNAVATHI VS. KAVITA GANASHAMDAS [REFERRED TO]
P V GURU RAJ REDDY VS. P NEERADHA REDDY [REFERRED TO]
MADINA BEGUM & ANR. VS. SHIV MURTI PRASAD PANDEY & ORS. [REFERRED TO]
CHHOTANBEN AND ANR VS. KIRITBHAI JALKRUSHNABHAI THAKKAR AND ORS [REFERRED TO]
DAHIBEN VS. ARVINDBHAI KALYANJI BHANUSALI [REFERRED TO]
SHRI MUKUND BHAVAN TRUST VS. SHRIMANT CHHATRAPATI UDAYAN RAJE [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Sita Ram Chaparla, learned counsel for the appellant, Sri N.Rupeswar Reddy, learned counsel representing Sri V.R.Reddy Kovvuri, learned counsel for the respondent No.6 and Sri S.Noor Mohammed, learned counsel representing Sri O.Manoher Reddy, learned counsel for the respondent Nos.7 to 10.

(2.) The plaintiff is the appellant and defendants are the respondents. The plaintiff filed O.S.(SR).No.792 of 2010 for specific performance of contract against the defendants/respondents to execute the registered sale deed in terms of the agreement of sale dtd. 5/11/2007 along with further reliefs.

(3.) At the stage of registration of plaint/suit, when the plaint was presented on 8/3/2010, the same was returned with the office objections, inter-alia and briefly stated:

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ST. KATWAL ABUBAKAR Vs. ABBAVARAM SUBBA REDDY

Referred Judgements :-

JUDGEMENT

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