REGENT COMPUTRONICS PVT. LTD.

NARESH KUMAR Appellant

V/S

DIN DAYAL CHIRIPAL Respondents

Referred Judgements :-

DAYA RAM V. PURAN CHAND ETC. [REFERRED TO]
GUJJAR SINGH V. GULZAR SINGH & ORS. [REFERRED TO]
SHIROMANI GURDWARA PARBANDHAK COMMITTEE V. JASWANT SINGH [REFERRED TO]
RAM TIRATH @ RAGHBIR SINGH V. BHAGWAN DASS [REFERRED TO]
HAJI MOHAMMED ISHAQ AND S.K. MOHAMMED ETC. V. MOHAMMED IQBAL AND MOHAMMED ALI & CO. [REFERRED TO]
AKSHAYA RESTAURANT VS. P ANJANAPPA [REFERRED TO]

JUDGEMENT

(1.) -This petittion has been directed against the order dated 21.4.1997 passed by the Civil Judge, Senior Division, Bhiwani. By this order, the learned Civil Judge has allowed the amendment sought by the defendant in part 10 of the written statement. True English translation of para 10 reads as under:

(2.) The amended para 10 in terms of the proposed amendment reads as under:

(3.) Notice of this petition was issued to the respondent.

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NARESH KUMAR Vs. DIN DAYAL CHIRIPAL

Referred Judgements :-

JUDGEMENT

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