REGENT COMPUTRONICS PVT. LTD.

Natabar Chakra Appellant

V/S

PRAFULLA KUMAR MISHRA Respondents

Referred Judgements :-

B. SUSHEELAMMA VRS. L. HEERALAL AND ANOTHER [REFERRED TO]
RAMJI PATEL AND OTHERS VRS. NAGRIK UPBHOKTA MARG DARSHAK MANCH AND OTHERS [REFERRED TO]
NEHRU PARIBESHA SURAKHYA COMMITTEE,REPRESENTED THROUGH ITS PRESIDENT AND ANOTHER VRS. STATE OF ORISSA AND OTHERS [REFERRED TO]
U.P. POLLUTION CONTROL BOARD VRS. DR. BHUPENDRA KUMAR MODI AND ANOTHER [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
SUBHASH KUMAR VS. STATE OF BIHAR [REFERRED TO]
PRABHU NARAIN SINGH VS. RAM NIRANJAN [REFERRED TO]
KAILASH CHAND VS. GUDI [REFERRED TO]

JUDGEMENT

(1.) The 2nd appeal has been preferred against the confirming judgment.

(2.) The appellants of this 2nd appeal were the defendants before the trial court in the suit vide T.S. No.07 of 1984 and they were the appellants before the 1st appellate court in the 1st appeal vide T.A. No.40 of 1989.

(3.) The respondents of this 2nd appeal were the plaintiffs before the trial court in the suit vide T.S. No.07 of 1984 and they were the respondents before the 1st appellate court in the 1st appeal vide T.A. No.40 of 1989.

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NATABAR CHAKRA Vs. PRAFULLA KUMAR MISHRA

Referred Judgements :-

JUDGEMENT

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