REGENT COMPUTRONICS PVT. LTD.

CHAMBER OF COMMERCE Appellant

V/S

ASHOK KUMAR GUPTA Respondents

Referred Judgements :-

BASHIR AHMED DAR V. STATE [REFERRED TO]
UNION OF INDIA V. DAYA RAM [REFERRED TO]
JAI NARAIN LACHHMI NARAIN V. G.I.P. RY. CO. [REFERRED TO]
SATYANARAYAN LAXMINARAYAN HEGDE VS. MALLIKARJUN BHAVANAPPA TIRUMALE [REFERRED TO]
THUNGABHADRA INDUSTRIES LIMITED VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
ARIBAM TULESHWAR SHARMA VS. ARIBAM PISHAK SHARMA [REFERRED TO]
MEERA BHANJA VS. NIRMALA KUMARI CHOUDHURY [REFERRED TO]
A VIJIT TEA CO PRIVATE LIMITED VS. TERAI TEA CO [REFERRED TO]
PARSION DEVI VS. SUMITRI DEVI [REFERRED TO]
MOHAMMAD YOUSUF MAGRAY VS. HAJI GHULAM HASSAN [REFERRED TO]

JUDGEMENT

(1.) Validity of order dated 7-2- 2003 passed in CIMA No. 151/02 has been called in question by invoking the review jurisdiction of this Court on the following grounds:

(2.) On the above premises, it is contended that there is an error apparent on the face of the record warranting interference in exercise of the powers of review under Section 114, Order 47, Rule 1, C.P.C. read with Rules 65 and 66 of the J. and K. High Court Rules, 1999.

(3.) Mr. Ashok Parihar learned counsel appearing for respondent No. 1 has raised a preliminary objection regarding the maintainability of Review.

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CHAMBER OF COMMERCE Vs. ASHOK KUMAR GUPTA

Referred Judgements :-

JUDGEMENT

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