REGENT COMPUTRONICS PVT. LTD.

MOHD HASAN Appellant

V/S

ABU BAKAR Respondents

Referred Judgements :-

KANDAPAZHA NADAR AND OTHERS VS. CHITRAGANIAMMAL AND OTHERS [REFERRED TO]
BALAKRISHNA SAVALRAM FUJ ARI WAGHINARE DUTTATRAYA GANGARAM PUJARI WAGHMARE MADHAY TUKARAM PUJARI BABU TUKARAM PUJARI WAGHMARE VS. DHYANESHWAR MAHARAJ SANSTHAN [REFERRED TO]
C MOHAMMAD YUNUS VS. SYED UNNISSA [REFERRED TO]
VALLABH DAS VS. MADAN LAL [REFERRED TO]
BAKHTAWAR SINGH VS. SADA KAUR [REFERRED TO]
VIMLESH KUMARI KULSHRESTHA VS. SAMBHAJIRAO [REFERRED TO]
MANGLURAM DEWANGAN VS. SURENDRA SINGH [REFERRED TO]
KHATRI HOTELS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
S JASWANT SINGH VS. S DARSHAN SINGH DECESED [REFERRED TO]
MODI KOREA TELECOMMUNICATIONS LIMITED VS. INDUS IND BANK LIMITED [REFERRED TO]
SESHUMULL M SHAH VS. SAYED ABDUL RASHID [REFERRED TO]
ALLA NAUR SHEIKH MOHD ISMAIL VS. MOHD NISA ABDUL REHMAN [REFERRED TO]

JUDGEMENT

(1.) The appeal is already admitted. As per the earlier order-sheets it is listed for final disposal and therefore, with the consent of the learned counsel for the parties, the same is heard finally.

(2.) The appeal has been filed being aggrieved with the judgment and decree dated 17.08.2005 passed by the learned IInd Additional District Judge, Bhopal, in Civil Suit No. 27-A/2005 whereby the suit filed by the plaintiff has been dismissed with cost.

(3.) In order to appreciate the issue involved in this appeal, certain relevant facts need to be mentioned infra.

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MOHD HASAN Vs. ABU BAKAR

Referred Judgements :-

JUDGEMENT

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