REGENT COMPUTRONICS PVT. LTD.

KARTICK MONDAL Appellant

V/S

BLMAN SEN Respondents

Referred Judgements :-

MAHITASH MOOKHERJEE V. SATYARANJAN CHATTERJEE [REFERRED TO]
S RM AR S SP SATHAPPA CHETTIAR VS. S RM AR RM RAMANATHAN CHETTIAR [REFERRED TO]
TARA DEVI VS. THAKUR RADHA KRISHNA MAHARAJ [REFERRED TO]
ABDUL HAMID SHAMSI VS. ABDUL MAJID [REFERRED TO]
KAMALESHWAR KISHORE SINGH VS. PARAS NATH SINGH [REFERRED TO]
JITENDRA NATH MUKHERJEE VS. COMMISSIONERS OF BADURIA MUNICIPALITY [REFERRED TO]
DHIRAJ BALA KARIA VS. JETHIA ESTATE PVT LTD [REFERRED TO]
NABA KUMAR DAS VS. DAMODAR DAS [REFERRED TO]
PANCHI BALA MIDDA VS. SRIMATI NAMITA RANI DEY CHOWDHURY [REFERRED TO]
PARESH CHANDRA NATH VS. NARESH CHANDRA NATH [REFERRED TO]
BANI BASU VS. SACHINDRA NATH GHOSE [REFERRED TO]
BALARAM MANDAL VS. SAHEBJAN GAZI [REFERRED TO]

JUDGEMENT

(1.) THIS application under Article 227 of the Constitution of India is directed against an order being No. 8 dated 22nd April, 2008 whereby the learned Trial judge rejected the defendants' application under Order 7 Rule 10 read with section 21 of the Code of Civil Procedure.

(2.) THE propriety of such an order is under challenge in this application at the instance of the defendants/petitioners herein.

(3.) LET me now consider as to how far the learned Trial Judge was justified in rejecting the defendants' said application in the facts of the instant case.

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KARTICK MONDAL Vs. BIMAN SEN

Referred Judgements :-

JUDGEMENT

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