REGENT COMPUTRONICS PVT. LTD.

M/S. Aadhar Appellant

V/S

AJIT DEB Respondents

Referred Judgements :-

HARI STEEL AND GENERAL INDUSTRIES LTD. VS. DALJIT SINGH [REFERRED TO]
B. SANTOSHAMMA AND ANR. VS. D. SARALA AND ANR. [REFERRED TO]
UTTAM SINGH DUGAL AND COMPANY LIMITED VS. UNION BANK OF INDIA [REFERRED TO]
KRISHI UTPADAN MANDI SAMITI SAHASWAN DISTRICT VS. BIPIN KUMAR [REFERRED TO]
KARAM KAPAHI VS. LAL CHAND PUBLIC CHARITABLE TRUST [REFERRED TO]
JEEVAN DIESELS AND ELECTRICALS LTD VS. JASBIR SINGH CHADHA HUF [REFERRED TO]
RAVEESH CHAND JAIN VS. RAJ RANI JAIN [REFERRED TO]
S.M. ASIF VS. VIRENDER KUMAR BAJAJ [REFERRED TO]
KARAN KAPOOR VS. MADHURI KUMAR [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. B.K. Jain, learned counsel for the appellant and Mr. B.D. Deka, learned counsel for the respondents.

(2.) In this appeal, under Sec. 96 read with Order XLI Rule 1 of the C.P.C., the appellant has put to challenge the correctness or otherwise of the Judgment dtd. 1/2/2024, and the Decree dtd. 7/2/2024, passed by the learned Civil Judge (Senior Division) No. 3, Kamrup (M) at Guwahati, in Title Suit No. 413/2022.

(3.) It is to be noted here that vide impugned Judgment dtd. 1/2/2024, and Decree dtd. 7/2/2024, the learned Civil Judge (Senior Division) No. 3, Kamrup (M) at Guwahati has decreed the suit of the plaintiff on admission.

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M/S. AADHAR Vs. AJIT DEB

Referred Judgements :-

JUDGEMENT

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