REGENT COMPUTRONICS PVT. LTD.

DINESH KUMAR SONI Appellant

V/S

BHANWAR SINGH Respondents

Referred Judgements :-

DR. SWAPNADIN LAHIRI V.TRIDIB DAS ROY WITH CHITTA RANJAN JANA V. ARUN KUMAR JANA [REFERERD TO (PARAS 37,44)]
BISWAJIT CHAKRABORTY V. MIRA SEN RAY [REFERERD TO]
CHIDAMBARAM V. MAYYAPPAN [REFERERD TO]
STATE OF BIHAR VS. KARAM CHAND THAPAR ANDC BROTHERS LIMITED [REFERERD TO (PARAS 37,38,42)]
HINDUSTAN STEEL LIMITED VS. DILIP CONSTRUCTION COMPANY [REFERERD TO (PARAS 38,49)]
JUPUDI KESAVA RAO VS. PUL WARTHI VENKATA SUBBARAO [REFERERD TO (PARA 37)]
MARWARI KUMHAR VS. BHAGWANPURI GURU GANESHPURI [REFERERD TO (PARAS 38,54)]
CHIEF CONTROLLING REVENUE AUTHORITY AHMEDABAD VS. NUTAN MILLS LIMITED AHMEDABAD [REFERERD TO (PARAS 38,48)]
L S SADAPOPAN DIED VS. K S SABARINATHAN [REFERERD TO (PARAS 32,33,36)]

JUDGEMENT

(1.) This revisional application under Article 227 of the Constitution of India is at the instance of the defendant in Title Suit No.610 of 1997 pending before the learned Civil Judge, Senior Division, Barasat and is directed against order No.53 dated 12th August, 2005 passed by the learned Trial Judge.

(2.) That was a suit brought by the present petitioner against the present opposite parties for specific performance of contract.

(3.) The trial of the said case started and the Court fixed a date for argument.

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DINESH KUMAR SONI Vs. BHANWAR SINGH

Referred Judgements :-

JUDGEMENT

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