REGENT COMPUTRONICS PVT. LTD.

JAGANNATH DHALI Appellant

V/S

RAM CHANDRA MANDAL Respondents

Referred Judgements :-

JYOTISH CHANDRA SARDAR V. HIRA LAL SARDAR [REFERRED TO]
CHITTATOSH MOOKERJEE,J. IN MALAY KUMAR BERA V. RABINDRA NATH BERA [REFERRED TO]
RANGALAL MONDAL V. SUDARSAN BURMAN [REFERRED TO]
SABITRI BALA ROY V. GOURI SANKAR DATTA [REFERRED TO]
SADHAN CHANDRA SAMANTA AND ORS. V. JALADHI BALA DASI AND ANR. [REFERRED TO]
SAMARENDRA JANA V. BASANTA KUMAR SHIT [REFERRED TO]
SRI GADADHAR GHOSH V. SRI SRISTHIDHAR GHOSH AND ANR. [REFERRED TO]
HIRALAL AGRAWAL VS. RAMPADARATH SINGH [REFERRED TO]
GURDIT SINGH VS. MUNSHA SINGH [REFERRED TO]
GOPAL SARDAR VS. KARUNA SARDAR [REFERRED TO]
LACHHMAN DASS VS. JAGAT RAM [REFERRED TO]
GOSTO BEHARI DAS VS. RAJABALA DEI [REFERRED TO]
SATISH CHANDRA KUILA VS. KALIPADA MAITY [REFERRED TO]
TAPAN KRISHNA DAS VS. HAZI SAJJAD ALI KHAN [REFERRED TO]
BISWANATH PATRA VS. DIVISIONAL ENGINEER [REFERRED TO]
AMARESH DAS VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

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

(2.) The instant application under Art. 227 of the Constitution of India is directed against an order dated 22nd June, 2006, passed by the learned Additional District Judge, 1st Fast Track Court, Hooghly, in Miscellaneous Appeal No. 105 of 2003, dismissing the said Miscellaneous Appeal.

(3.) The petitioners in the instant application were the appellants and the opposite party Nos. 1 to 5 herein, being the respondents in the said appeal; the rest being pro forma respondents/opposite parties.

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JAGANNATH DHALI Vs. RAM CHANDRA MANDAL

Referred Judgements :-

JUDGEMENT

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