REGENT COMPUTRONICS PVT. LTD.

Bainsu Appellant

V/S

Budhia Respondents

Referred Judgements :-

UNION OF INDIA V. NARESHKUMAR BADRIKUMAR JAGAD [REFERRED TO]
S. MADHUSUDHAN REDDY V. V. NARAYANA REDDY [REFERRED TO]
MORAN MAR BASSELLOS CATHOLICOS VS. MOAT REV MAR POULOSE ATHANASLUS [REFERRED TO]
A C ESTATES VS. SERAJUDDIN AND CO [REFERRED TO]
RAJA SHATRUNJI VS. MOHAMMAD AZMAT AZIM KHAN [REFERRED TO]
BOARD OF CONTROL FOR CRICKET INDIA VS. NETAJI CRICKET CLUB [REFERRED TO]
JAGMOHAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
CHHAJJU RAM VS. NEKI [REFERRED TO]
KAMLESH VERMA VS. MAYAWATI [REFERRED TO]
GOVERNMENT OF NCT OF DELHI VS. K.L.RATHI STEELS LIMITED [REFERRED TO]

JUDGEMENT

(1.) The petitioner has filed the present review petition asserting that he had filed an application under Order 41 Rule 27 of CPC for leading additional evidence, which was registered as CMP No. 5735 of 2018; however, this application was not decided by the Court. This is an error apparent on the face of the record; hence, it is prayed that the present petition be allowed and the judgment and decree passed by the Court in RSA No. 36/2007 dtd. 8/9/2007 be recalled.

(2.) No reply to the petition was filed.

(3.) Heard.

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BAINSU Vs. BUDHIA

Referred Judgements :-

JUDGEMENT

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