REGENT COMPUTRONICS PVT. LTD.

MURARI LAL SHARMA Appellant

V/S

Ninua Ram And Another Respondents

Referred Judgements :-

OM PRAKASH VIJAY V. STATE OF RAJASTHAN [REFERRED TO]
RAFIQ VS. MUNSHILAL [REFERRED TO]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
M K PRASAD VS. P ARUMUGAM [REFERRED TO]
BHAGMAL VS. KUNWAR LAL [REFERRED TO]
RAIS AHMAD VS. MOHD. SIDDIQUE [REFERRED TO]
B.T. PURUSHOTHAMA RAI VS. K.G. UTHAYA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Mr. Ajay Gupta, appearing on behalf of the applicant Baroda Rajasthan Kshetriya Gramin Bank, Bharatpur after arguing for a while seeks liberty to withdraw the application (3586/8-2-13) under Order 1, Rule 10 CPC and take his remedy as otherwise available in law.

(2.) Consequently the application for impleadment is dismissed as withdrawn with liberty prayed for.

(3.) Heard the miscellaneous appeal on merits and perused the impugned order dated 15-2-2007.

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MURARI LAL SHARMA Vs. NINUA RAM AND ANOTHER

Referred Judgements :-

JUDGEMENT

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