REGENT COMPUTRONICS PVT. LTD.

Manoj Govil Appellant

V/S

Ram Naresh Rathore Respondents

Referred Judgements :-

MAHENDRA L JAIN VS. INDORE DELOPMENT AUTHORITY [REFERRED TO]
M P HOUSING BOARD VS. MANOJ SHRIVASTVA [REFERRED TO]
MIDNAPORE PEOPLES CO OP BANK LTD VS. CHUNILAL NANDA [REFERRED TO]
STATE OF M P VS. LALIT KUMAR VERMA [REFERRED TO]
ANIL KUMAR SHAHI VS. PROF RAM SEVAK YADAV [REFERRED TO]
DINESH KUMAR GUPTA VS. UNITED INDIA INSURANCE CO LTD [REFERRED TO]

JUDGEMENT

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

(2.) This order would also govern the disposal of Conc.521.16, Conc.806.16, Conc.808.16, Conc.810.16, Conc.812.16, Conc.814.16, Conc.816.16, Conc.1222.16 and Conc.848.15. The relevant facts are taken from Contempt Appeal No.2/2017.

(3.) This appeal under Section 19(1) (a) of the Contempt of Court Act 1971 takes exception to order dated 01.03.2017 passed in Contempt Petition No.1222.2016.

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MANOJ GOVIL Vs. RAM NARESH RATHORE

Referred Judgements :-

JUDGEMENT

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