REGENT COMPUTRONICS PVT. LTD.

PADMAVATI ESTATE PVT. LTD. Appellant

V/S

KUSUM AGARWAL Respondents

Referred Judgements :-

HARINAGAR SUGAR MILLS LTD. AND ANR. V. STATE OF BIHAR AND ORS. [REFERRED TO]
SAHAJAD AHAMED KHAN AND ORS. V. MD.AHAMED AND ORS. [REFERRED TO]
DURGA PERIOD VS. DEEP CHAND [REFERRED TO]
SAILA BALA DASSI VS. NIRMALA SUNDARI DASSI [REFERRED TO]
R C CHANDIOK VS. CHUNI LAL SABHARWAL [REFERRED TO]
KHEMCHAND SHANKAR CHOUDHARI VS. VISHNU HARI PATIL [REFERRED TO]
M M THOMAS VS. STATE OF KERALA [REFERRED TO]
KEWAL CHAND MIMANI D VS. S K SEN [REFERRED TO]
RAJENDER KUMAR VS. RAMBHAI [REFERRED TO]
BIBI ZUBAIDA KHATOON VS. NABI HASSAN SAHEB [REFERRED TO]
AMIT KUMAR SHAW VS. FARIDA KHATOON [REFERRED TO]
HARIDAS DAS VS. USHA RANI BANIK [REFERRED TO]
SANJAY VS. MANIK ROY [REFERRED TO]
CHHOTALAL HARIRAM VS. DILIP KUMAR CHATTERJEE [REFERRED TO]

JUDGEMENT

(1.) IN this application the petitioner/applicant has sought for review of the order passed by this Court on 30th January, 2008 in C. O. No. 3291 of 2007.

(2.) FOR proper appraisal of this application for review, short background of this case is required to be taken note of. Accordingly, the background of this case, in brief is given hereunder.

(3.) THE opposite party No. 1, as plaintiff, filed a suit for specific performance of contract against one Ranendra Kishore Mazumdar, the predecessor-in-interest of the defendants/opposite parties, for enforcement of the agreement for sale dated 20th May, 1983 wherein the plaintiff/opposite party No. l agreed to purchase 55 Kothas of property with structure free from all encumbrances at a sum of Rs. 5,51,000/- from the said Ranendra Kishore Mazumdar. Several other incidental reliefs including mandatory injunction were prayed for in the said suit.

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PADMAVATI ESTATE PVT LTD Vs. KUSUM AGARWAL

Referred Judgements :-

JUDGEMENT

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