REGENT COMPUTRONICS PVT. LTD.

VICTOR MEHRA Appellant

V/S

GLORIA MEHRA WALKER Respondents

Referred Judgements :-

SARODA KANTA DASS V. GOBINDO MOHAN DASS [REFERRED TO]
ANIMA DUTTA V. SM. BHANUMATI DUTTA AND ANR. [REFERRED TO]
JUGESHWAR NATH SAHAI AND ANR. V. JAGATDHARI PROSAD AND ORS. [REFERRED TO]
JAMUNA DASYA V. KAILASH CHANDRA CHOWDHURY [REFERRED TO]
SAKUNTALA DASI V. KUSUM KUMARI SARKAR [REFERRED TO]
KANHYA LAL V. PRATAP CHAND [REFERRED TO]
BIJAYANANDA PATNAIK VS. SATRUGHNA SAHU [REFERRED TO]
BIMLA KANTA SENGUPTA VS. SAROJINI KONER [REFERRED TO]
INDRAJITSINGHJI VIJAYSINGHJI VS. RAJENDRASINGHJI VIJAYSINGHJI [REFERRED TO]

JUDGEMENT

(1.) Both the appeals were assigned before this bench.

(2.) We heard counsel for both the sides on the preliminary point about the maintainability of the appeals since Mr. Dutta the learned senior counsel for the respondent raised the question of maintainabilty. Mr. Chatterjee, the learned senior counsel for the appellant tried to answer those objections on maintainability. Both the learned counsel cited quite a few decisions. We hold that both the appeals are not maintainable.

(3.) But since detailed arguments were advanced before us we feel that the Court should deal with them and we propose to do so in this judgment.

Click here to view full judgment.

VICTOR MEHRA Vs. GLORIA MEHRA WALKER

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address