REGENT COMPUTRONICS PVT. LTD.

Gajendra Singh S/O Ramsingh Appellant

V/S

MANSINGH Respondents

Referred Judgements :-

KALA BAI AND ORS. VS. BHOJ RAJ [REFERRED TO]
RAM KISHAN VS. RAMPAL [REFERRED TO]
RAM SHIROMANI VS. RAM PRATAP [REFERRED TO]
PANNA LAI BHAGIRATH MARWADI VS. BHAIYALAL BINDRABAN PARDESH TELI [REFERRED TO]
MUNSHI RAM VS. DELHI ADMINISTRATION [REFERRED TO]
PURAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
KRISHNA RAM MAHALE DEAD VS. SHOBHA VENKAT RAO [REFERRED TO]
PREMJI RATANSEY SHAH VS. UNION OF INDIA [REFERRED TO]
TAMIL NADU HOUSING BOARD VS. A VISWAM [REFERRED TO]
PRATAPRAI N KOTHARI VS. JOHN BRAGANZA [REFERRED TO]

JUDGEMENT

(1.) THIS Second Appeal has been placed before this Bench for decision in view of the reference made by order dated 6 -5 -1997 by a learned Single Judge of this Court under Rule 9(1) of the Rules and Orders of the High Court.

(2.) WHILE admitting the appeal vide the order dated 23 -4 -1993, the Learned Single Judge (Hon'ble Shri R.C. Lahoti, J, as he then was had formulated the following substantial questions of law:

(3.) THE facts in brief shorn of details and necessary for the disposal of this appeal lay in a narrow compass:

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GAJENDRA SINGH S/O RAMSINGH Vs. MANSINGH

Referred Judgements :-

JUDGEMENT

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