REGENT COMPUTRONICS PVT. LTD.

Gaurav Kakkar Appellant

V/S

Arun Bansal Respondents

Referred Judgements :-

SUNIL KUTHIALA VERSUS AJWESH SOOD [REFERRED TO]
M.R.K. RAU VERSUS CORPORATION,CITY OF BANGALORE [REFERRED TO]
JAGDISH SINGH VS. NATTHU SINGH [REFERRED TO]
JAGDISH SINGH VS. NATTHU SINGH [REFERRED TO]
SHAMSU SUHARA BEEVI VS. G ALEX [REFERRED TO]
SHIV GOPAL SAH ALIAS SHIV GOPAL SAHU VS. SITA RAM SARAUGI [REFERRED TO]
CHANDER KANTA BANSAL VS. RAJINDER SINGH ANAND [REFERRED TO]
VIDYABAI VS. PADMALATHA [REFERRED TO]
URMILA DEVI AND OTHERS VS. THE DEITY, MANDIR SHREE CHAMUNDA DEVI, THROUGH TEMPLE COMMISSIONER AND OTHERS [REFERRED TO]
PANDIT MALHARI MAHALE VS. MONKA PANDIT MAHALE [REFERRED TO]
SUKHBIR VS. AJIT SINGH [REFERRED TO]

JUDGEMENT

(1.) Petitioners-defendants, by way of present petition, have assailed impugned order dtd. 11/12/2019 passed by learned Senior Civil Judge Kasauli, whereby application filed by respondent No.1- plaintiff, under Order 6 Rule 17 C.P.C, seeking amendment of the plaint for adding alternative prayer in the head note and prayer clause of the plaint, has been allowed.

(2.) Parties herein, for convenience, shall be referred here-in- after as plaintiff and defendants, according to their status in the Civil Suit. Respondent No.1 is plaintiff, whereas petitioners are contesting defendants No. 1 and 2 and respondent No.2 is proforma defendant.

(3.) Plaintiff, being purchaser in a sale agreement executed between him and defendants No. 1 and 2, has filed a Civil Suit for Specific Performance of the contract and for Mandatory Injunction and Possession.

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GAURAV KAKKAR Vs. ARUN BANSAL

Referred Judgements :-

JUDGEMENT

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