REGENT COMPUTRONICS PVT. LTD.

Kanchan Devi Kochar Appellant

V/S

Jaideep Halwasiya Respondents

Referred Judgements :-

BHUTNATH V. NILKANTHA [REFERRED TO]
SANWARMAL AGARWALLA V. BENOY KRISHNA MUKHERJEE [REFERRED TO]
GAURISHANKER V. MAGHARAM [REFERRED TO]
GAJNAN VS. SETH BRINDABAN [REFERRED TO]
KA ICILDA WALLANG VS. V LOKENDRA SUIAM [REFERRED TO]
P VAIKUNTA SHENOY AND CO VS. P HARI SHARMA [REFERRED TO]
BINAPANI ROJA VS. RABINDRANATH SARKAR [REFERRED TO]
PARMANAND JAIN VS. FIRM BABULAL RAJENDRA KUMAR JAIN [REFERRED TO]

JUDGEMENT

(1.) The plaintiff has filed the present application being GA No. 1 of 2020 for Judgment and Decree on admission and allied prayers in connection with CS No. 71 of 2020.

(2.) The Plaintiff has filed a suit for Decree for an amount of Rs.64,71,312.00along with interest at the rate of 15% per annum.

(3.) The plaintiff has filed the present application on the contention that the defendant has admitted the claim of the plaintiff and there is to defence of the defendant to go for trial.

Click here to view full judgment.

KANCHAN DEVI KOCHAR Vs. JAIDEEP HALWASIYA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address