REGENT COMPUTRONICS PVT. LTD.

MADHURENDRA KUMAR SINGH Appellant

V/S

ASHA DEVI Respondents

Referred Judgements :-

SMT. DROGNI DEVI VS. MOST. SURATI DEVIK AND OTHERS [REFERRED TO]
SUNDARAM CHETTIAR VS. P.A.VALLI AMMAL [REFERRED TO]
HADIBANDHU SENAPATI AND ANOTHER VS. SMT. CHAMPAMANI BEHERA AND OTHERS [REFERRED TO]
OLGA TELLIS VAYYAPVRI KUPPUSAMI VS. BOMBAY MUNICIPAL CORPORATION:STATE OF MAHARASHTRA [REFERRED TO]
SOUTH EASTERN COALFIELDS LIMITED VS. STATE OF MADHYA PRADESH [REFERRED TO]
ATMA RAM PROPERTIES P LTD VS. FEDERAL MOTORS P LTD [REFERRED TO]
DHARAM NATH OJHA VS. RAGHUNATH OJHA [REFERRED TO]
RAJARAM PRASAD GUPTA VS. RAMCHANDRA PRASAD [REFERRED TO]

JUDGEMENT

(1.) Learned counsel for the appellants are directed to re- move all the defects pointed out by the Stamp Reporter within one month.

(2.) Heard learned counsel for the appellants as well as learned counsel for the respondents, on I.A. No. 01 of 2021 filed on behalf of the appellants under Order XLI Rule 5 for stay of the further proceeding of Execution Case No. 01 of 2015.

(3.) This second appeal was admitted vide order dtd. 3/3/2022.

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MADHURENDRA KUMAR SINGH Vs. ASHA DEVI

Referred Judgements :-

JUDGEMENT

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