REGENT COMPUTRONICS PVT. LTD.

KAMLA DEVI Appellant

V/S

BALBIR SINGH Respondents

Referred Judgements :-

JUSTICES OF THE PEACE FOR CALCUTTA V. ORIENTED GAS CO. [REFERRED TO]
MUNISWAMI V. RAJARATNAM [REFERRED TO]
UNION OF INDIA VS. MOHINDRA SUPPLY CO [REFERRED TO]
LADII PANHAD JAISWAL VS. KAROAL DISTILLERY CO LTD [REFERRED TO]
AMBUJAM VS. T S RAMASWAMY [REFERRED TO]
DASSI VS. DHANI RAM TEKU [REFERRED TO]
RAMJI SINGH VS. MUSAMMAT CHHULGHHANA KUER [REFERRED TO]
BENOARI LAL SARMA VS. EMPEROR [REFERRED TO]
STATE OF J&K VS. G. S. BAROCA [REFERRED TO]
ANCHAL SINGH VS. GOVERNMENT [REFERRED TO]

(1.) Two questions have been referred to the Full Bench for its opinion. These are:

(2.) Clause 12 of the Letters Patent (Jammu and Kashmir) which is the subject of all polemics in the case, reads as under:-

(3.) On a careful reading of this Clause the following conclusions can be easily drawn :-