REGENT COMPUTRONICS PVT. LTD.

SANTA SINGH Appellant

V/S

MAHINDER KAUR Respondents

Referred Judgements :-

KANSHI RAM VS. LACHHMAN DEAD [REFERRED TO]
DALIP SINGH VS. STATE OF U P [REFERRED TO]
RAMRAMESHWARI DEVI VS. NIRMALA DEVI [REFERRED TO]
RAM KISHAN VS. SHEO RAM [REFERRED TO]
SUBRATA ROY SAHARA VS. UNION OF INDIA [REFERRED TO]
SINGH RAM VS. SHEO RAM [REFERRED TO]
DNYANDEO SABAJI NAIK AND ANR. VS. MRS. PRADNYA PRAKASH KHADEKAR AND ORS. [REFERRED TO]

JUDGEMENT

(1.) An application moved by defendants No.1 to 7 under Order 8 Rule 1A(3) of the Code of Civil Procedure (CPC) seeking to produce certain additional documents at the stage of arguments was dismissed by the learned Trial Court on 4/3/2013. This order has been questioned by the defendants by invoking supervisory jurisdiction of this Court under Article 227 of the Constitution of India.

(2.) Before proceeding further, it will be appropriate to describe status of parties before the learned Trial Court alongwith gist of the case.

(3.) Contentions:-

Click here to view full judgment.

SANTA SINGH Vs. MAHINDER KAUR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address