REGENT COMPUTRONICS PVT. LTD.

Raj Kumar Garag Appellant

V/S

RAJ KUMAR Respondents

Referred Judgements :-

SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
MADHUKAR VS. SANGRAM [REFERRED TO]
BAL KRISHNA VS. BHAGWAN DAS [REFERRED TO]
MOHAMMEDIA COOP BUILDING SOCIETY LTD VS. LAKSHMI S COOP BUILDING SOCIETY LTD [REFERRED TO]
LAXMAN TATYABA KANKATE VS. TARAMATI HARISHCHANDRA DHATRAK [REFERRED TO]
STATE BANK OF INDIA VS. EMMSONS INTERNATIONAL LTD [REFERRED TO]
PITAMBER PRASAD VS. SOHAN LAL [REFERRED TO]
VINOD KUMAR VS. GANGADHAR [REFERRED TO]
KALAHASTI VEERAMMA VS. PRATTIPATI LAKSHMAYYA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Appellant-Plaintiff Raj Kumar Garag (hereinafter referred to as the plaintiff), whose suit for specific performance of agreement to sell dated 24.8.2006 (Ex.PW- 2/A), stands dismissed by the learned Single Judge of this Court, lays challenge to the judgment dated 26.9.2011, passed in Civil Suit No.45 of 2007, titled as Raj Kumar Garg v. Raj Kumar and another, by way of present appeal, preferred under Section 10 of the Letters Patent Appeal and Section 96 of the Code of Civil Procedure.

(2.) Facts, in brief, are as under:

(3.) Pleadings led to the striking of following issues:

Click here to view full judgment.

RAJ KUMAR GARAG Vs. RAJ KUMAR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address