REGENT COMPUTRONICS PVT. LTD.

Mrs. Neelam Rana Appellant

V/S

Mrs. Meera Dewan Respondents

Referred Judgements :-

HINDUSTAN PETROLEUM CORPORATION LIMITED VERSUS DILBAHAR SINGH [REFERRED TO]
SHASHI KUMAR BANERJEE VS. SUBODH KUMAR BANERJEE [REFERRED TO]
PANDURANG DHONDI CHOUGULE VS. MARUTI HARI JADHAV [REFERRED TO]
FAKHRUDDIN VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAMNARAIN VS. STATE OF UTTAR PRADESH [REFERRED TO]
JOHRI SINGH VS. SUKH PAL SINGH [REFERRED TO]
N S VENKATAGIRI AYYANGAR VS. HINDU RELIGIOUS ENDOWMENTS BOARD, MADRAS [REFERRED TO]
JAGDAMBA PRASAD VS. KRIPA SHANKAR [REFERRED TO]
JOHN KENNEDY VS. RANJANA [REFERRED TO]
K. NANJAPPA VS. R.A. HAMEED AND ORS. [REFERRED TO]

JUDGEMENT

(1.) In this petition, filed under Section 115 of the Code of Civil Procedure (hereinafter referred to as CPC), challenge is laid to the order dated 25.03.2015, passed by learned District Judge, Solan, H.P., in Case No. 1 -S/1 of 14/07, titled as Meena Dewan Versus Neelam Rana.

(2.) In terms of the impugned order, defendant's (petitioner herein) application, so filed under Section 45 of the Indian Evidence Act, 1872, praying for the following relief, came to be dismissed: -

(3.) The scope of Section 115 of CPC needs to be examined first.

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MRS. NEELAM RANA Vs. MRS. MEERA DEWAN

Referred Judgements :-

JUDGEMENT

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