REGENT COMPUTRONICS PVT. LTD.

SANTOSH SINGH Appellant

V/S

Dalip Kaur And Ors. Respondents

Referred Judgements :-

KHULNA LOAN COMPANY LTD. V. JNENDRA NATH BOSE AND ORS. [REFERRED TO]
(NAWAB) SHUJA -UL -MULK BAHADUR V. UMIR -UL -UMRA BAHADUR AND ORS. [REFERRED TO]
SWAMINATHA ODAYAR V. THIAGARAJASWAMI ODAYAR [REFERRED TO]
RANGO RAMACHARYA KATTI V. GOPAL NARAYAN KULKARNI [REFERRED TO]
NARHAR RAGHUNATH NAPHAD VS. KRISHNAJI GOVIND NADGAVANDI [REFERRED TO]
MAHARAJA SIR RAMESHVAR SINGH BAHADUR VS. HOMESHVAR SINGH [REFERRED TO]
BANKU BEHARY CHATTERJI VS. NARAINDAS DUTT [REFERRED TO]

JUDGEMENT

(1.) EXECUTION First Appeals 3A of 1 -962 and 35 of 1963 came for hearing in the first instance before Harbans Singh, J., who referred it to a Division Bench with the following observations:

(2.) THIS is how these appeals have been placed before us for decision.

(3.) A formal decree was also prepared in the same terms.

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SANTOSH SINGH Vs. DALIP KAUR AND ORS.

Referred Judgements :-

JUDGEMENT

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