REGENT COMPUTRONICS PVT. LTD.

ILA CHOUDHURY Appellant

V/S

MAYA BOSE Respondents

Referred Judgements :-

BANKU BEHARI PANDAY AND ORS. V. CHATUR PANDEY AND ORS. [REFERRED TO]
RATHNAVARMARAJA VS. VIMLA [REFERRED TO]
BHUTNATH CHATTERJEE VS. STATE OF WEST BENGAL [REFERRED TO]
BABHUTMAL RAICHAND OSWAL VS. LAXMIBAI R TARTA [REFERRED TO]
TRIMBAK GANGADHAR TELANG VS. RAMCHANDRA GANESH BHIDE [REFERRED TO]
SUKHBIR N ARAIN VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
DISTT REGISTRAR and COLLECTOR VS. CANARA BANK [REFERRED TO]
BANK OF INDIA VS. T JOGRAM [REFERRED TO]

JUDGEMENT

(1.) HEARD the learned Advocates appearing on behalf of the parties.

(2.) THIS is an application under Article 227 of the Constitution of India in respect of an order dated 13th, February, 2006, passed by the learned civil Judge (Senior Division), 10th Court at Alipore, South 24 Parganas in title Suit No. 45 of 1997.

(3.) THE petitioner in the instant application is the defendant No. 1 in the suit pending before the learned Court below.

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ILA CHOUDHURY Vs. MAYA BOSE

Referred Judgements :-

JUDGEMENT

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