REGENT COMPUTRONICS PVT. LTD.

PARBATILAL CHOWDHURY Appellant

V/S

JAYDEB SINGH Respondents

Referred Judgements :-

PATRINGA KOER VS. MADHABANANDA KOER [REFERRED TO]
SUSHILA BALA VS. GUEST KEEN WILLIAMS [REFERRED TO]
GOKUL PRASAD VS. KASHI NATH [REFERRED TO]
PROTAP CHANDRA VS. SARAT CHANDRA [REFERRED TO]
SHIBNATH VS. SABIRUDDIN [REFERRED TO]
VEERASWAMI VS. PULIN RAMANNA [REFERRED TO]
M K SUGAR MILLS VS I K SUGAR MILLS [REFERRED TO]
PASHUPATINATH MAILA VS. DEBA PROSANNA MUKHERJEE [REFERRED TO]
NANDIPATI RAMI REDDI VS. NANDIPATI PADMA REDDY [REFERRED TO]
T VENKATARAYA CHETTI VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) An application under Order 21 Rule 58 of the Code of Civil Procedure having been dismissed, the claimants have preferred the present appeal.

(2.) The appeal is directed against the order dated 11.8. 1980, passed in Misc. Case No. 8/78 arising out or Title Execution case No. 19 of 1970 of the 1st court of the learned Subordinate Judge at Alipore.

(3.) The appeal raises an important and a somewhat intriguing question of law. It arises in the following way:

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PARBATILAL CHOWDHURY Vs. JAYDEB SINGH

Referred Judgements :-

JUDGEMENT

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