REGENT COMPUTRONICS PVT. LTD.

PROBIR KUMAR BURMAN Appellant

V/S

KASHI NATH DAS Respondents

Referred Judgements :-

ASHIS KUMAR HAZRA VS. RUBI PARK CO-OPERATIVE HOUSING SOCIETY LTD. [REFERRED TO]
N.BALAKRISHNAN VS. M.KRISHNAMURTHY [REFERRED TO]
SUJIT CHATTERJEE VS. RITA CHATTERJEE [REFERRED TO]
MAHANT BIKRAM DASS CHELA VS. FINANCIAL COMMISSIONER REVENUE PUNJAB CHANDIGARH [REFERRED TO]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
BINOD BIHARI SINGH VS. UNION OF INDIA [REFERRED TO]
P K RAMACHANDRAN VS. STATE OF KERALA [REFERRED TO]
M K PRASAD VS. P ARUMUGAM [REFERRED TO]
MAHABIR SINGH VS. SUBHASH [REFERRED TO]
SUNIL PODDAR VS. UNION BANK OF INDIA [REFERRED TO]
NEMAI KUMAR VS. MITA GHOSH [REFERRED TO]
L P ELECTRONICS PVT LTD VS. MANOR FLOATEL LTD [REFERRED TO]
WEST BENGAL STATE ELECTRICITY BOARD VS. GILLORAM GOURI SHANKAR [REFERRED TO]
ICICI BANK LTD VS. GARODIA VYAPAR PRATISTHAN [REFERRED TO]

JUDGEMENT

(1.) THESE applications under section 5 of the Limitation Act were in connection with Review Case No. 2374 of 2007 along with Review case No. 2375 of 2007.

(2.) IT is to be mentioned here that the said review applications were filed for reviewing the common order passed by this Court on 12,8,2007 in connection with C. O. No. 280 of 2006 which was taken up along with C,0, no. 281 of 2006.

(3.) THE fact leading to filing of the said review application may be summed up thus.

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PROBIR KUMSR MURMSN Vs. KASHI NATH DAS

Referred Judgements :-

JUDGEMENT

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