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S.J. Vazifdar, Acting C.J@mdashThe learned single Judge by an order dated 15.07.1988 admitted the petition and ordered it to be placed before the Chief Justice for referring it to a Division Bench. This is how the matte…
B.B. Ghose, J.@mdashThis appeal arises out of a suit to enforce a mortgage with regard to certain properties which, included a jote, defendant No. 1 was the mortgagor. Defendants Nos. 2 to 6 were made parties on the gro…
1. This application has been filed for an amount of Rs. 2,50,000 to be paid as Compensation with further sum of Rs. 3,00,000 for mental agony along with cost of proceeding. 2. The admitted position in this case is that…
Jitendra Chauhan, J@mdashAs per the office report, summons issued to the respondents received back unserved with the report that the Mill has been locked for the last ten years and that respondents No. 2 and 3, are not …