REGENT COMPUTRONICS PVT. LTD.

RABINDRA NATH DAS Appellant

V/S

Karuna Das And Ors. Respondents

Referred Judgements :-

KISANDAS RUPCHAND V/S. RACHAPPA VITHOBA [REFERRED TO]
JAYANTA MOHAN CHATTERJEE V/S. JAGAT MOHAN CHATTERJEE [REFERRED TO]
PIRGONDA HONGONDA PATIL VS. KALGONDA SHIDGONDA PATIL [REFERRED TO]
A K GUPTA AND SONS LIMITED VS. DAMODAR VALLEY CORPORATION [REFERRED TO]
C M VAREEKUTTY VS. C M MATHUKUTTY [REFERRED TO]
AJENDRAPRASADJI N PANDE VS. SWAMI KESHAVPRAKESHDASJI N [REFERRED TO]
GANESHI RAI VS. FIRST ADDITIONAL DISTRICT JUDGE GHAZIPUR [REFERRED TO]
SK ROUSHAN ALI VS. KAZI ABDUL JALIL [REFERRED TO]
GULSHAN BIBI VS. HASMAT ALI [REFERRED TO]

JUDGEMENT

(1.) This revisional application is one under Article 227 of the Constitution and is directed against order No. 19 dated 26.4.2005 passed by the Learned Additional District Judge, First Track court, Tamluk in connection with Civil Revision Case No. 5 of 2005.

(2.) The Said revision was preferred against Order No. 23 dated 19.3.2003 passed by the Learned Civil Judge, Senior Division, Tamluk in Title Appeal No. 35 of 1998.

(3.) The present Petitioner filed one suit being T.S. No. 44 of 1990 against the present Petitioner (opposite parties -sic) for declaration and injunction.

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RABINDRA NATH DAS Vs. KARUNA DAS AND ORS.

Referred Judgements :-

JUDGEMENT

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