REGENT COMPUTRONICS PVT. LTD.

SHYAMLAL RAMKRISHNA AGARWAL Appellant

V/S

TAKHATMAL BODHRAJ Respondents

Referred Judgements :-

SLAUGHTER HOUSE CASES [REFERRED TO]
QUILTER V. MAPLESON [REFERRED TO]
ATTORNEY-GENERAL V. BIRMINGHAM,TAME,AND REA DRAINAGE BOARD [REFERRED TO]
RAJAH OF VENKATAGIRI V. MUKKU NARSAYA [REFERRED TO]
LACHMESHWAR PRASAD SHUKUL V.KESHWAR LAL [REFERRED TO]
RANGASWAMY V. ALAGAYYAMMA [REFERRED TO]
APPANNI NAIR V. ISAK MACKADAN [REFERRED TO]
MOHAMMAD EHIYA SAHEB V. VALLIAPPA CHETTIAR [REFERRED TO]
MAHOMED ALI MAMOOJEE V. HOWESON BROTHERS [REFERRED TO]
MST. REWATI V. CHIRANJI LAL [REFERRED TO]
ZAHUR DIN V. JALAL DIN [REFERRED TO]
BABURAO K PAI VS. DALSUKH M PANCHOLI [REFERRED TO]
PARKASH TEXTILE MILLS LTD VS. MANI LAL [REFERRED TO]
BAL KISHAN DAS VS. JHANUMAL [REFERRED TO]
ABINASH CHANDRA BANERJI [REFERRED TO]
B JANG BAHADUR SINGH VS. BASDEO SINGH [REFERRED TO]
JUSCURN BOID VS. PIRTHICHAND LAL CHOUDHURY [REFERRED TO]

JUDGEMENT

(1.) THIS is a Letters Patent Appeal against a decision of Kotval J. in Miscellaneous (First) Appeal No. 44 of 1952, decided on 1st October, 1956.

(2.) THIS decision will also govern the disposal of Letters Patent Appeals Nos. 192, 198, 197, 199, 204, 212, 213 and 214 of 1956, filed by the sureties.

(3.) LETTERS Patent Appeals Nos. 192, 212 and 214 arc filed by surety Shrimati kamla Devi, Nos. 196 and 197 are filed by surety Lochan Singh, Nos. 198 and 109 are filed by sureties Shyamlal and Shrimati Sushila Devi and Nos. 204 and 213 by surety Babulal. Shri R. S. Dabir argued for sureties (1) Shrimati Kamla Dcvi, (2)Shyamlal and (3) Shrimati Sushila Devi. Shri V. K. Sanglu argued for sureties lochan Singh and Babulal, The main, arguments are common.

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SHYAMLAL RAMKRISHNA AGARWAL Vs. TAKHATMAL BODHRAJ

Referred Judgements :-

JUDGEMENT

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