REGENT COMPUTRONICS PVT. LTD.

Suryadeep Garg Appellant

V/S

Neha Garg Respondents

Referred Judgements :-

PURAN RAM V. BHAGURAM [REFERRED TO]
USHA DEVI V. RIJWAN AHMAD [REFERRED TO]
AJENDRAPRASADJI N PANDE VS. SWAMI KESHAVPRAKESHDASJI N [REFERRED TO]
ANDHRA BANK VS. ABN AMRO BANK N V [REFERRED TO]
VIDYABAI VS. PADMALATHA [REFERRED TO]
SHALINI SHYAM SHETTY VS. RAJENDRA SHANKAR PATIL [REFERRED TO]
NEETA NARANG VS. BEENA VALICHA [REFERRED TO]
PANDIT RAMGOPAL PUJARI VS. PANDIT AKHILESH KUMAR [REFERRED TO]
SHRI 1008 PARSHWANATH DIGMBAR JAIN, TERAPANTHI PANCHAYATI DHARMSHALA, GWALIOR VS. DARSHANLAL HABLANI [REFERRED TO]

JUDGEMENT

(1.) Shri Amit Panchal, learned counsel for the petitioner. Shri Vikas Yadav, learned counsel for the respondent.

(2.) Heard finally with consent.

(3.) This writ petition under Art. 227 of the Constitution of India has been filed by the non-applicant in the suit challenging the order of the Family Court dated 13.4.2015 rejecting the petitioner's application under Order 6, Rule 17 of the Civil Procedure Code for amending the written statement.

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SURYADEEP GARG Vs. NEHA GARG

Referred Judgements :-

JUDGEMENT

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