REGENT COMPUTRONICS PVT. LTD.

Sunder (Manila) Appellant

V/S

PRAHLAD Respondents

Referred Judgements :-

EAST END DUELINGS CO. LTD. V. FINEUBURY BUROUGH COUNSEL [REFERRED TO]
AMAR SINGH V. BALBAHADUR SINGH [REFERRED TO]
GAJRAJ SINGH V. JAGAT SINGH AND OTHERS [REFERRED TO]
RAMKRISHNADAS V. SHANKARPURWALI [REFERRED TO]
GAJRQJ SINGH V. JAGATSINGH [REFERRED TO]
RAO NIHALKARAN VS. RAM GOPAL MOHINDER SINGH RAN NIHALKARAN [REFERRED TO]
DIWAN RAM RAO VS. MOHAN LAL [REFERRED TO]
Ladhuram Rameshwardayal VS. Krishi Upaj Mandi Samiti Shivpuri [REFERRED TO]

JUDGEMENT

(1.)

(2.) FINDING a conflict in the various decisions of this Court referred the questions of law hereinafter mentioned

(3.) 1966 JLJ 73). It was also pointed out that the decision in Ramkishna Das' case (supra) is in conflict with the view expressed by a Division Bench of this Court in Gajrqj Singh v. Jagatsingh 1970 RN 133. The following questions were referred - -:

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SUNDER (MANILA) Vs. PRAHLAD

Referred Judgements :-

JUDGEMENT

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