REGENT COMPUTRONICS PVT. LTD.

Narsinghdas Laddha And Another Appellant

V/S

Harshavardhan And Others Respondents

Referred Judgements :-

THUNGABHADRA INDUSTRIES LIMITED VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
ARIBAM TULESHWAR SHARMA VS. ARIBAM PISHAK SHARMA [REFERRED TO]
MEERA BHANJA VS. NIRMALA KUMARI CHOUDHURY [REFERRED TO]
PARSION DEVI VS. SUMITRI DEVI [REFERRED TO]
HARIDAS DAS VS. USHA RANI BANIK [REFERRED TO]
S BAGIRATHI AMMAL VS. PALANI ROMAN CATHOLIC MISSION [REFERRED TO]
STATE OF WEST BENGAL VS. KAMAL SENGUPTA [REFERRED TO]
INDERCHAND JAIN VS. MOTILAL [REFERRED TO]
KAMLESH VERMA VS. MAYAWATI [REFERRED TO]

JUDGEMENT

(1.) Parties through their counsel.

(2.) This present Review Petition has been filed for reviewing the order dated 09.07.2018 passed in M.C.C. No.655/2016, by which, the prayer for restoration of F.A. No.277/2006 has been rejected. The order dated 09.07.2018 was passed after hearing the learned counsel for the parties and the restoration petition was dismissed on merits.

(3.) This Court after hearing learned counsel for the parties is of the opinion that there is no error apparent on the face of record warranting review.

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NARSINGHDAS LADDHA & ANOTHER Vs. HARSHAVARDHAN & OTHERS

Referred Judgements :-

JUDGEMENT

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