REGENT COMPUTRONICS PVT. LTD.

RAMESH CHANDRA SHRIVAS Appellant

V/S

MURTI RAMCHANDRAJI Respondents

Referred Judgements :-

SMITHIES V. NATIONAL ASSOCIATION OF OPERATIVE PLASTERS [REFERRED TO]
A.A.COTTON V. THE DIRECTOR OF EDUCATION AND ANR. [REFERRED TO]
VENUGOPALA V. KRISHNASWAMI [REFERRED TO]
JANARDHAN REDDY VS. STATE CRIMINAL MISC [REFERRED TO]
KESHAVAN MADHAVA MENON VS. STATE OF BOMBAY [REFERRED TO]
GARIKAPATI VEERAYA VS. N SUBBIAH CHOUDHRY [REFERRED TO]
S N KAMBLE VS. SHOLAPUR BOROUGH MUNICIPATITY [REFERRED TO]
MOHANLAL CHUNILAL KOTHARI VS. TRIBHOVAN HARIBHAI TAMBOLIIN [REFERRED TO]
RAM SARUP DALIP SINGH MEHAR SINGH DAYAL SINGH VS. MUNSHI:SUNDER SINGH:AJAIB SINGH:SURJAN SINGH [REFERRED TO]
RAFIQUENNESSA MOHAMMAD WAHEDULLA VS. LAL BAHADUR CHETRI SINCE DECEASED AND AFTER HIM HIS LEGAL REPRESEN TATIVES:MOHAMMAD ABDUL HANAID [REFERRED TO]
NANI GOPAL MITRA VS. STATE OF BIHAR [REFERRED TO]
NARHARI SHIVRAM SHET NARVEKAR VS. PANNALAL UMEDIRAM [REFERRED TO]
VIJAYALAKSHMI RICE MILLS NEW CONTRACTORS CO JAYALAKSHMI RICE AND OIL MILLS CONTRACTORS CO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
PUNJAB TIN SUPPLY CO CHANDIGARH LEKH RAJ VS. CENTRAL GOVERNMENT:CENTRAL GOVERNMENT [REFERRED TO]
VINEET KUMAR VS. MANGAL SAIN WADHERA [REFERRED TO]
LAKSHMT NARAYAN GUTN VS. NTRANJAN MODAK [REFERRED TO]
RAI BAHADUR SETH SHREERAM DURGAPRASAD VS. DIRECTOR OF ENFORCEMENT [REFERRED TO]
NANO KISHORE MARWAH VS. SAMUNDRI DEVI [REFERRED TO]
STATE OF MADHYA PRADESH VS. RAMESHWAR RATHOD [REFERRED TO]
RAMESH CHANDRA VS. III ADDITIONAL DISTRICT JUDGE [REFERRED TO]
BHOLA NATH VARSHNEY SINCE DEAD VS. MULK RAJ MADAN [REFERRED TO]
K S PARIPOORNAN VS. STATE OF KERALA [REFERRED TO]
R RAJAGOPAL REDDY VS. PADMINI CHANDRASEKHARAN [REFERRED TO]
DAHIBEN WIDOW OF RANCHHODJI JIVANJI VS. VASANJI KEVALBHAI DEAD [REFERRED TO]
RAMGOPAL VS. BALAJI MANDIR TRUST [REFERRED TO]
LAL CAPTANLAL VS. BOARD OF REVENUE M P AT GWALIOR [REFERRED TO]
DELHI COTTON AND GENERAL MILLS CO VS. INCOME TAX COMMISSIONER [REFERRED TO]
Santosh Kumar VS. Jama Masjid Committee, Sagar [REFERRED TO]
State of M.P. VS. Chintamani Agarwal [REFERRED TO]

JUDGEMENT

(1.) EXPRESSING a sanguine doubt with regard to the correctness and soundness of the decision rendered in the case of Santosh Kumar v. Jama Masjid Committee, Sagar, 1998 (1) MPJR 111, the learned Single Judge while hearing this Second Appeal thought it apposite to put the controversy to rest, the matter should be heard by a Larger Bench to adjudge the acceptability of the ratio laid down in the case of Santosh Kumar (supra) and on that foundation he made a recommendation for reference as a consequence of which the. matter has been placed before us.

(2.) ONE of the substantial question of law which has been formulated by the learned Single Judge while admitting the second appeal is:-

(3.) ON a bare perusal of the aforesaid substantial question of law, it is gathered that the suit was instituted prior to the date of notification. The learned Single Judge in the case of Santosh Kumar (supra), while dealing with the said notification in Paragraph 12 had held thus:-

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RAMESH CHANDRA SHRIVAS Vs. MURTI RAMCHANDRAJI

Referred Judgements :-

JUDGEMENT

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