REGENT COMPUTRONICS PVT. LTD.

ABDUL AZIZ KHAN Appellant

V/S

Ghulam Mohammad Langoo Respondents

Referred Judgements :-

LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
MORAN MAR BASSELLOS CATHOLICOS VS. MOAT REV MAR POULOSE ATHANASLUS [REFERRED TO]
SATYANARAYAN LAXMINARAYAN HEGDE VS. MALLIKARJUN BHAVANAPPA TIRUMALE [REFERRED TO]
ARIBAM TULESHWAR SHARMA VS. ARIBAM PISHAK SHARMA [REFERRED TO]
ARIBAM TULESHWAR SHARMA VS. ARIBAM PISHAK SHARMA [REFERRED TO]
MEERA BHANJA VS. NIRMALA KUMARI CHOUDHURY [REFERRED TO]
K AJIT BABU VS. UNION OF INDIA [REFERRED TO]
PARSION DEVI VS. SUMITRI DEVI [REFERRED TO]
AJIT KUMAR RATH VS. STATE OF ORISSA [REFERRED TO]
HARIDAS DAS VS. USHA RANI BANIK [REFERRED TO]
GOPAL SINGH VS. STATE CADRE FOREST OFFICERS ASSOCIATION [REFERRED TO]
CHHAJJU RAM VS. NEKI [REFERRED TO]

JUDGEMENT

(1.) Review of judgement dated 28th May 2021, passed by this Court in CIA no.25/2013, titled as Abdul Aziz Khan and another v. Ghulam Mohammad Langoo, is sought for in petition on hand.

(2.) I have heard learned counsel for parties and considered the matter.

(3.) It would be apropos to have succinct glimpse of factual milieu, given case set up by review petitioners. Genesis of case relates to a shop and room, with respect whereof a civil suit titled Ghulam Mohammad Langoo v. Abdul Aziz Khan, was filed, in which a judgement and decree dated 28th December 2012 was passed by Additional District Judge Srinagar. The judgement and decree dated 28th December 2012 was set- aside qua partial eviction and suit of plaintiff-respondent was decreed and allowed by this Court vide judgement dated 28th May 2021, of which review is sought by appellants/review petitioners.

Click here to view full judgment.

ABDUL AZIZ KHAN Vs. GHULAM MOHAMMAD LANGOO

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address