REGENT COMPUTRONICS PVT. LTD.

Harish Minocha Appellant

V/S

DAULAT RAM Respondents

Referred Judgements :-

SMT. INDU V. NARSINGH DAS & ORS. [REFERRED TO]
JAVER CHAND VS. PUKHRAJ SURANA [REFERRED TO]
BALKRISHNA BIHARI LAL VS. BOARD OF REVENUE M P [REFERRED TO]
PREMBAI VS. KHURSHID BANO [REFERRED TO]
DEEPCHAND VS. MAHAVEER CHAND AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner- plaintiff challenging the order dtd. 9/7/2015, whereby the application filed by the respondent-defendant dtd. 27/5/2015 has been allowed and the present petitioner has been restrained from making the agreement to sale dtd. 22/11/2008 as Exhibit on the ground of not properly stamped.

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HARISH MINOCHA Vs. DAULAT RAM

Referred Judgements :-

JUDGEMENT

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