REGENT COMPUTRONICS PVT. LTD.

Ravi Kumar Bajpai Appellant

V/S

Shakuntala Devi And Others Respondents

Referred Judgements :-

MARWARI KUMHAR V. BHAGWANPURI GURU GANESHPURI [REFERRED TO]
BIBI AISHA VS. BIHAR SUBAI SUNNI MAJLIS AVAQAF [REFERRED TO]
KALYAN SINGH LONDON TRAINED CUTTER JOHRI BAZAR JAIPUR VS. CHHOTI [REFERRED TO]
NAWAB SINGH VS. INDERJIT KAUR [REFERRED TO]
UNITED INDIA INSURANCE COMPANY LIMITED VS. ANBARI [REFERRED TO]
RAMESH VERMA VS. LAJESH SAXENA [REFERRED TO]
HAJI MOHD ISLAM VS. ASGAR ALI [REFERRED TO]
RATANLAL VS. KISHANLAL [REFERRED TO]
ANEETA RAJPOOT VS. SARASWATI GUPTA [REFERRED TO]
GWALIOR DEVELOPMENT AUTHORITY VS. DUSHYANT SHARMA [REFERRED TO]

JUDGEMENT

(1.) With consent of learned counsel for the parties the matter is heard finally.

(2.) This petition under Art. 227 of the Constitution of India, at the instance of plaintiff is directed against the order dated 17.7.2012 passed in Civil Suit No. 390-A/2007; whereby the Trial Court has allowed the respondents/defendants to lead secondary evidence through the xerox copy of affidavit dated 28.5.1995 and will dated 20.6.1997.

(3.) The suit at the instance of the petitioner/plaintiff is for declaration, partition, separate possession, mesne profit and permanent injunction. Respondents/defendant Nos. 2, 5 and 6 filed written statement. Whereas, respondent No. 2 has filed a counter claim.

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RAVI KUMAR BAJPAI Vs. SHAKUNTALA DEVI AND OTHERS

Referred Judgements :-

JUDGEMENT

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