REGENT COMPUTRONICS PVT. LTD.

ANIS AHMAD Appellant

V/S

Rahat Ehtesham Respondents

Referred Judgements :-

BHANU PRATAP SAH VS BHAGMUNI DEVI (SUBSTITUTED) AND ORS. [REFERRED TO]
PLACIDO FRANCISCO PINTO (SUPRA) AND KIRPAL KAUR AND ANR. VS. RITESH AND ORS. [REFERRED TO]
NAGINDAS RAMDAS VS. DALPATRAM ICHHARAM ALIAS BRIJRAM [REFERRED TO]
BABU LAL VS. HAZARI LAL KISHORI LAL [REFERRED TO]
PARAK UNNAN VEETILL JOSEPHS SON MATHEW VS. NEDUMBARA KURUVILAS SON [REFERRED TO]
MAYAWANTI VS. KAUSHALYA DEVI [REFERRED TO]
RAJENDRA PRATAP SINGH VS. RAMESHWAR PRASAD [REFERRED TO]
H V NIRMALA VS. KARNATAKA STATE FINANCIAL CORPORATION [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
AIBUNNISHA VS. MASRUR ALAM [REFERRED TO]
RAMASHRAY SINGH VS. BALMIKI PD SINGH [REFERRED TO]
BINAY KRISHNA VS. ASHOK KUMAR [REFERRED TO]
ZARINA SIDDIQUI VS. A RAMALINGAM ALIAS R AMARNATHAN [REFERRED TO]
NANJAPPAN VS. RAMASAMY AND ORS. [REFERRED TO]
SATISH KUMAR VS. KARAN SINGH AND ANOTHER [REFERRED TO]
PLACIDO FRANCISCO PINTO (D) BY LRS VS. JOSE FRANCISCO PINTO [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondent.

(2.) The instant appeal has been preferred against the judgment dtd. 7/8/2017 and decree dtd. 19/8/2017 passed in Title Suit no.52 of 2011 by the learned Sub Judge IV, Patna City, Patna whereby the suit filed by the plaintiff for specific performance of contract was decreed on contest against the defendant.

(3.) Against the judgment and decree passed by the learned court below, the defendant in the title suit has preferred the instant appeal. For the sake of convenience, the parties are being referred to as plaintiff/plaintiff-respondent or defendant/ defendant-appellant.

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ANIS AHMAD Vs. RAHAT EHTESHAM

Referred Judgements :-

JUDGEMENT

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