REGENT COMPUTRONICS PVT. LTD.

Raghwendra Sharan Singh Appellant

V/S

Ram Prasanna Singh (Dead) By Lrs Respondents

Referred Judgements :-

MADANURI SRI RAMA CHANDRA MURTHY V. SYED JALAL [REFERRED TO]
T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
RAM SINGH VS. GRAM PANCHAYAT MEHAL KALAN [REFERRED TO]
A B C LAMINART PRIVATE LIMITED VS. A P AGENCIES SALEM [REFERRED TO]
BLOOM DEKOR LIMITED BLOOM DEKOR LIMITED VS. SUBHASH HIMATLAL DESAI:ARVIND B SHETH [REFERRED TO]
I T C LIMITED VS. DEBTS RECOVERY APPELLATE TRIBUNAL [REFERRED TO]
SOPAN SUKHDEO SABLE VS. ASSISTANT CHARITY COMMISSIONER [REFERRED TO]
N V SRINIVASA MURTHY VS. MARIYAMMA [REFERRED TO]
RAM PRAKASH GUPTA VS. RAJIV KUMAR GUPTA [REFERRED TO]
SHYAM LAL ALIAS KULDEEP VS. SANJEEV KUMAR [REFERRED TO]
CHURCH OF CHRIST CHARITABLE TRUST & EDUCATIONAL CHARITABLE SOCIETY VS. PONNIAMMAN EDUCATIONAL TRUST [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 12.03.2013 passed in Civil Revision No. 1829 of 2006 by the High Court of Judicature at Patna by which the High Court has dismissed the said revision petition and has confirmed the order passed by the learned Munsif, Danapur dated 28.08.2006 passed in Title Suit No. 19 of 2003 by which the learned trial Court rejected the application submitted by the original defendant to reject the plaint in exercise of powers under Order 7 Rule 11(d) of the Code of Civil Procedure (hereinafter referred to as the 'CPC'), the original defendant has preferred the present appeal.

(3.) The facts leading to the present appeal in nutshell are as under:

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RAGHWENDRA SHARAN SINGH Vs. RAM PRASANNA SINGH (DEAD) BY LRS

Referred Judgements :-

JUDGEMENT

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