REGENT COMPUTRONICS PVT. LTD.

JOGINDER SINGH Appellant

V/S

Shangara Singh And Others Respondents

Referred Judgements :-

N. KAMALAM (DEAD) VS. AYYASAMY [REFERRED TO]
MALOOK SINGH VS. SATNAM SINGH [REFERRED TO]
SHANTI DEVI VS. DAROPTI DEVI AND ORS. [REFERRED TO]
H.V. VEDAVYASACHAR VS. SHIVASHANKARA AND ANR. [REFERRED TO]
RAM NIWAS VS. KALU RAM AND ANR. [REFERRED TO]
LEKHRAJ BANSAL VS. STATE OF RAJASTHAN AND ANR. [REFERRED TO]
GURDIAL SINGH VS. MAM CHAND [REFERRED TO]
SYEDA RAHIMUNNISA VS. MALAN BI (DEAD) BY L.RS. & ANR. ETC. [REFERRED TO]

JUDGEMENT

(1.) Fresh Vakalatnma filed on behalf of respondents No.1, 3, 4 to 7, 10 to 12 and 14 is taken on record. Respondents No.2, 8, 9 and 13 were earlier represented by Mr. SS Deol, Adocate. But now there is no representation on their behalf. Hence, they are proceeded ex parte.

(2.) Respondents No.45 to 49 have already been proceeded ex parte vide order dtd. 12/12/2014.

(3.) Learned counsel for the appellant contends that only contesting respondents are respondents No.1 to 14, whereas the remaining are proforma respondents. Therefore, their service may be dispensed with.

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JOGINDER SINGH Vs. SHANGARA SINGH AND OTHERS

Referred Judgements :-

JUDGEMENT

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