REGENT COMPUTRONICS PVT. LTD.

Sarad Ghalay Appellant

V/S

Chewang Lhamu Bhutia Respondents

Referred Judgements :-

ROOP LAL SATHI VS. NACHHATTAR SINGH GILL [REFERRED TO]
RAPTAKOS BRETT AND COMPANY LIMITED VS. GANESH PROPERTY [REFERRED TO]
SALEEM BHAI VS. STATE OF MAHARASHTRA [REFERRED TO]
SOPAN SUKHDEO SABLE VS. ASSISTANT CHARITY COMMISSIONER [REFERRED TO]
KHATRI HOTELS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
MADANURI SRI RAMA CHANDRA MURTHY VS. SYED JALAL [REFERRED TO]
RAGHWENDRA SHARAN SINGH VS. RAM PRASANNA SINGH (DEAD) BY LRS [REFERRED TO]

JUDGEMENT

(1.) Appellant is aggrieved by the Order dtd. 31/10/2019, of the Court of the Learned District Judge, Special Division -I, East Sikkim, at Gangtok, in Title Appeal No.03 of 2019 (Sarad Ghaley vs. Chewang Lhamu Bhutia and Others).

(2.) This Second Appeal was admitted on the following substantial question of law;

(3.) The facts as per the Appellant are summarized hereunder;

Click here to view full judgment.

SARAD GHALAY Vs. CHEWANG LHAMU BHUTIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address