REGENT COMPUTRONICS PVT. LTD.

BHARATI DAS Appellant

V/S

RANJIT KUMAR Respondents

Referred Judgements :-

GANGA BAI V. VIJAY KUMAR [REFERRED TO]
L J LEACH AND CO LIMITED VS. JARDINE SKINNER AND CO [REFERRED TO]
UMAJI KESHAO MESHRAM VS. RADHIKABAI WIDOW OF ANANDRAO BANAPRKAR [REFERRED TO]
B K N PILLAI VS. P PILLAI [REFERRED TO]
RAGU THILAK D JOHN VS. RAYAPPAN [REFERRED TO]
SHIV SHAKTI CO OPERATIVE HOUSING SOCIETY NAGPUR VS. SWARAJ DEVELOPERS [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
M MEENAKSHI VS. METADIN AGARWAL [REFERRED TO]
SUNEEL SODHI VS. M L SODHI [REFERRED TO]
CHARAN DAS VS. AMIR KHAN [REFERRED TO]

JUDGEMENT

(1.) THE Instant revision petition has been filed challenging the legality and validity of the order dated 20-3-2008 passed by the learned Civil Judge (Senior Division), agartala, West Tripura in Case No. TS (F) 27 of 2007 whereby and whereunder the learned trial Court allowed the prayer for amendment of the plaint-

(2.) CONSIDERING the nature of the dispute and as agreed to by the learned counsel for both the parties, this revision petition is taken up for final disposal at the admission stage.

(3.) THE revision petitioners are the defendant Nos. 1, 2 and 3 in the aforesaid Title suit.

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BHARATI DAS Vs. RANJIT KUMAR

Referred Judgements :-

JUDGEMENT

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