REGENT COMPUTRONICS PVT. LTD.

DALSINGER SINGH Appellant

V/S

DAYAMOYEE SADHUKHAN Respondents

Referred Judgements :-

RAM SARUP DALIP SINGH MEHAR SINGH DAYAL SINGH VS. MUNSHI:SUNDER SINGH:AJAIB SINGH:SURJAN SINGH [REFERRED TO]
RAMESHWAR PRASAD VS. SHAMBEHARI LAL JAGANNATH [REFERRED TO]
BODDU VENKATAKRISHNA RAO VS. BODDU SATYAVATHI [REFERRED TO]
MAHABIR PRASAD VS. JAGE RAM [REFERRED TO]
UNION OF INDIA PRITHIPAL SINGH RAM MEHAR RAJ KUMAR DELHI CATTLE BREEDING FARMS PRIVATE LIMITED VS. RAGHUBIR SINGH :UNION OF INDIA [REFERRED TO]
BAJRANGLAL SHIVCHANDRAI RUIA VS. SHASHIKANT N RUIA [REFERRED TO]
GUROKESH DEBANGSHI VS. BIMALENDRA NATH BANERJEE [REFERRED TO]
AMAL KRISHNA ADITYA VS. GANESH CHANDRA DAS [REFERRED TO]

JUDGEMENT

(1.) This is an application for stay of all further proceedings of execution of eviction decree passed in the year 1981.

(2.) The ejectment suit was filed sometime in year 1972 by the plaintiffs/ respondents against the predecessor-in-interest of the defendents/appellants namely Dalsinger Singh since deceased.

(3.) The said suit was ultimately decreed in favour of the plantiffs/respondents sometime in the year 1981. The original defendant/appellant preferred an appeal being F.A. No. 312 of 1981 against the said judgment and decree of the Trial Court.

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DALSINGER SINGH Vs. DAYAMOYEE SADHUKHAN

Referred Judgements :-

JUDGEMENT

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