REGENT COMPUTRONICS PVT. LTD.

Mrs. Pramiti Bose, Wife Of Kabir Shankar Bose, Daughter Of Sri Kalyan Banerjee, Resident Of And Residing At 37 Appellant

V/S

Mr. Kabir Shankar Bose, Son Of Sri Samir Bose, Resident Of Y Respondents

Referred Judgements :-

NAGINDAS RAMDAS V. DALPATRAM ECHHARAM,1974 [REFERRED TO]
COOKE V. GILL [REFERRED TO]
DORNAN V. J.W. ELLIS CO. LTD. [REFERRED TO]
ROBINSON V. UNICOS PROPERTY CORPORATION LTD. [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER BOMBAY VS. LALA PANCHAM [REFERRED TO]
A K GUPTA AND SONS LIMITED VS. DAMODAR VALLEY CORPORATION [REFERRED TO]
B K N PILLAI VS. P PILLAI [REFERRED TO]
SAMPATH KUMAR VS. AYYAKANNU [REFERRED TO]
ALKAPURI CO OPERATIVE HOUSING VS. JAYANTIBHAI NAGINBHAI [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. J.S. Arora, learned senior counsel appearing on behalf of the petitioner and Mr. W. Rahman, learned counsel appearing for the respondents.

(2.) Questioning the legal sustainability of the impugned order dated 09.02.2017 passed in Matrimonial Case No.43 of 2017 by the Principal Judge, Family Court, Patna allowing the amendment of the pleadings as prayed on behalf of the husband petitioner of the said case, the present application under Art. 227 of the Constitution of India has been filed by the wife-opposite party of the said case.

(3.) With the consent of the parties, the present application is being disposed of at this stage.

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MRS. PRAMITI BOSE, WIFE OF KABIR SHANKAR BOSE, DAUGHTER OF SRI KALYAN BANERJEE, RESIDENT OF AND RESIDING AT 37 Vs. MR. KABIR SHANKAR BOSE, SON OF SRI SAMIR BOSE, RESIDENT OF Y

Referred Judgements :-

JUDGEMENT

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