REGENT COMPUTRONICS PVT. LTD.

Ranjeet Khanna Appellant

V/S

Chiragu Deen Respondents

Referred Judgements :-

RAJA PRITHWI CHAND LAL CHOUDHURY V. SUKHRAJ RAI [REFERRED TO]
CHHAJJU RAM V. NEKI [REFERRED TO]
HARI SHANKAR PAL V. ANATH NATH MITTER [REFERRED TO]
MORAN MAR BASSELLOS CATHOLICOS VS. MOAT REV MAR POULOSE ATHANASLUS [REFERRED TO]
SATYANARAYAN LAXMINARAYAN HEGDE VS. MALLIKARJUN BHAVANAPPA TIRUMALE [REFERRED TO]
THUNGABHADRA INDUSTRIES LIMITED VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
ARIBAM TULESHWAR SHARMA VS. ARIBAM PISHAK SHARMA [REFERRED TO]
S NAGARAJ CHIKKA CHANNAIAH S RAMAIAH M SHANKARAIAH VS. STATE OF KARNATAKA [REFERRED TO]
MEERA BHANJA VS. NIRMALA KUMARI CHOUDHURY [REFERRED TO]
PARSION DEVI VS. SUMITRI DEVI [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
HARIDAS DAS VS. USHA RANI BANIK [REFERRED TO]
STATE OF WEST BENGAL VS. KAMAL SENGUPTA [REFERRED TO]
BISHESHWAR PRATAP SAHI VS. PARATH NATH [REFERRED TO]
AKHILESH YADAV VS. VISHWANATH CHATURVEDI [REFERRED TO]

JUDGEMENT

(1.) THE appellant/defendant No. 1 has filed this review petition in terms of Section 114 read with Order 47 Rule 1 of the Code of Civil Procedure (for short, CPC) and sought review of the judgment, dated 9th May, 2014, passed by this Court in RSA No. 167 of 2001, titled Ranjeet Khanna vs. Chiragu Deen & another, whereby the Regular Second Appeal came to be dismissed.

(2.) THE review petitioner/appellant has sought the review of the judgment mainly on the ground that the property of the review petitioner/defendant No. 1 and that of respondent No. 1/plaintiff are two different properties, which factum has not been discussed by the trial Court, first appellate Court and also by this Court, while passing the judgment under review.

(3.) I have heard the learned counsel for the parties.

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RANJEET KHANNA Vs. CHIRAGU DEEN

Referred Judgements :-

JUDGEMENT

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