REGENT COMPUTRONICS PVT. LTD.

BHAGWAN DASS Appellant

V/S

Prabandh Karni Committee Digamber Jain Respondents

Referred Judgements :-

MEHTA CHARITY TRUST PALI V. GULAM RASOOL [REFERRED TO]
GHEESU DASS V. NARSINGH KANSARA [REFERRED TO]
ABDUL KARIM KHAN VS. MUNICIPAL COMMITTEE RAIPUR [REFERRED TO]
NARAIN LAL VS. SETH SUNDERLAL THOLIA JORHI DEAD [REFERRED TO]
PAPANNA VS. STATE OF KARNATAKA [REFERRED TO]
CHITIVALASA JUTE MILLS VS. JAYPEE REWA CEMENT [REFERRED TO]
MALTIVAHUJI VS. KALINDIVAHUJI [REFERRED TO]
BISHAMBHAR NATH VS. RAGHUNATH PRASAD SHARMA [REFERRED TO]

JUDGEMENT

(1.) The matter comes up on an interim application No.6088/2016, instituted under Order 22, Rule 3 (2) read with Section 151 CPC, with a prayer for dismissal the above captioned appeal as having abated.

(2.) Another application i.e. Interim Application No. 20064/2016, has been instituted under Order 22, Rule 3 CPC, with a prayer to take on record the legal representatives of appellant-Uttamchand Paliwal, who died on 23.05.2016.

(3.) Having regard to the nature of the controversy raised herein, both the applications are being adjudicated upon by this common order.

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BHAGWAN DASS Vs. PRABANDH KARNI COMMITTEE DIGAMBER JAIN

Referred Judgements :-

JUDGEMENT

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