REGENT COMPUTRONICS PVT. LTD.

TILAK RAJ Appellant

V/S

Achleshwar Trading Company Respondents

Referred Judgements :-

HAWA SINGH VS. DAYA NAND AND OTHERS [REFERRED TO]
SURJIT SINGH AND OTHERS VS. GURMIT SINGH AND OTHERS [REFERRED TO]
USHA AND OTHERS VS. SUBHASH CHANDER AND OTHERS [REFERRED TO]
JAGDEV SINGH AND ANOTHER VS. MAJOR SINGH AND OTHERS [REFERRED TO]
M/S MACHHI RAM KISHAN SINGH SIDANA,RICE MILLS VS. SHAM SINGH AND OTHERS [REFERRED TO]
STATE BANK OF INDIA VS. GHAMANDI RAM DEAD [REFERRED TO]
SURJIT LAL CHHABDA VS. COMMISSIONER OF INCOME TAX BOMBAY [REFERRED TO]
GAUTAM SARUP VS. LEELA JETLY [REFERRED TO]
DEVI LAL VS. SHOKARAN [REFERRED TO]
RAM DITTA VS. FINANCIAL COMMISSIONER (REVENUE) PUNJAB [REFERRED TO]
SANTA SINGH VS. TARSEM SINGH [REFERRED TO]

JUDGEMENT

(1.) This is an application filed under Order 33 Rule 2 CPC seeking leave of the court to file the appeal as indigent person.

(2.) It is contended that the appellant is an indigent person and does not possess sufficient means to pay the court fee as prescribed by law and at present, he is in custody in Central Jail, Gurdaspur and undergoing sentence in case under Sec. 138 of the Negotiable Instruments Act.

(3.) In view of the grounds mentioned in the application, leave to file the appeal as an indigent person is granted to the appellant.

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TILAK RAJ Vs. ACHLESHWAR TRADING COMPANY

Referred Judgements :-

JUDGEMENT

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