REGENT COMPUTRONICS PVT. LTD.

Babulal Kushwah Appellant

V/S

BHAGWAN DAS Respondents

Referred Judgements :-

DURGA PRASAD V. PRAVEEN FOUJDAR [REFERRED TO]
KAMLESH SHARMA V. KOMAL CHAND KESHARWANI [REFERRED TO]
SHREEPAT VS. RAJENDRA PRASAD [REFERRED TO]
SURYABHAN SINGH VS. STATE OF M P [REFERRED TO]
ASHOK PARWAT VS. SUDARSHAN [REFERRED TO]

JUDGEMENT

(1.) Heard on the question of admission.

(2.) In this petition, under Article 227 of the Constitution of India, petitioner has assailed the order dated 1/8/2012 passed in Civil Suit No. 10-A/2012 by I Civil Judge Class I, Gwalior, whereby the application under Order 26 Rule 9 read with section 151 CPC, has been rejected.

(3.) The brief facts leading to filing of this case are that:-

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BABULAL KUSHWAH Vs. BHAGWAN DAS

Referred Judgements :-

JUDGEMENT

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