REGENT COMPUTRONICS PVT. LTD.

JARNAIL SINGH Appellant

V/S

Shaali Ram Respondents

Referred Judgements :-

GURDEEP SINGH VS. SPECIAL JUDGE,PONG DAM OUSTEES MATTERS,SRIGANGANAGAR [REFERRED TO]
PRATAPRAI N. KOTHARI VS. JOHN BRAGANZA [REFERRED TO]
SIRAJUDDIN @ VAJIR MIYAN VS. ABDUL GAFFAR [REFERRED TO]
PAHALWAN SINGH RAISIKH VS. LR'S OF VISHAMBHAR DAS NAI [REFERRED TO]
CHANDU LAL VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the appellant/plaintiff.

(2.) Issue notice to the respondents.

(3.) Since, the respondent No. I/defendant is represented through the learned counsel Mr. Muktesh Maheshwari by filing caveat on his behalf, let the notices be issued to the other respondents. Rule is made returnable within a period of four weeks.

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JARNAIL SINGH Vs. SHAALI RAM

Referred Judgements :-

JUDGEMENT

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