REGENT COMPUTRONICS PVT. LTD.

MANOHARLAL Appellant

V/S

GANGABAI Respondents

Referred Judgements :-

SUKHDEO PRASAD V. HALKERAM [REFERRED TO]
SANKARA HALI AND SANKARA INSTITUTE OF PHILOSOPHY AND CULTURE VS. KISHORI LAL GOENKA [REFERRED TO]
R RAJAGOPAL REDDY VS. PADMINI CHANDRASEKHARAN [REFERRED TO]
JAGDISH PRASAD AGRAWAL VS. RAJKUMAR [REFERRED TO]
ANAND KUMAR VS. VIJAY KUMAR [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) The petitioner has filed the present revision under Section 115 of CPC against the interlocutory order dated 23.06.2018, passed by the 7th Civil Judge Class, II, Ratlam in Civil Suit No.68A/2018 whereby, the application filed under Order 7 Rule 11 of CPC has been rejected.

(3.) The facts of the case in short are as under :-

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MANOHARLAL Vs. GANGABAI

Referred Judgements :-

JUDGEMENT

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