KAHAN CHAND MAKAN Vs. B S BHAMBRI
LAWS(DLH)-1977-4-15
HIGH COURT OF DELHI
Decided on
April 04,1977
KAHAN CHAND MAKAN
Appellant
VERSUS
B S BHAMBRI
Respondents
Referred Judgements :-
SHRI RAM PARKASH V. JAGMOHAN KHANNA AND ORS. [REFERRED]V N VASUDEVA VS. KIRORI MAL LUHARIWALA [REFERRED]
SUMITRA RANI SONDHI VS. BENNET COLLEMAN AND COMPANY [REFERRED]
RAMA GUPTA VS. RAJ SINGH KAIN [REFERRED]
MANOHAR LAL VS. R B JAI CHAND LUTHRA [REFERRED]
PUNJAB NATIONAL BANK VS. RENT CONTROLLER [REFERRED]
Cited Judgements :-
RAM KISHAN DASS VS. JAGAN NATH [LAWS(DLH)-1978-8-35] [REFERRED TO]BUDH PRAKASH SETHI VS. SUMITRA DEVI [LAWS(DLH)-1981-4-4] [REFERRED]
M.B. SINGH VS. VIDYA BHUSHAN KHANNA [LAWS(DLH)-1985-10-49] [REFERRED TO]
JUDGEMENT
PRITAM SINGH SAFEER -
(1.)This judgement will diapose of the reference made in S.A.O. No. 213 of 1969 as well as S.A.O. No. 231 of 1974.
(2.)S.A.O. No. 213 of 1969 was taken up by B. C. Misra, J. on 26th of March, 1975 and he made a reference in terms of the order passed on that date;. S.A-O- No. 231 of 1974 was also taken up by him on the same date and in accordance with the order he passed it was observed that a reference had been made in the earlier case and the appeals would be heard on merits after the reference has been answered.
(3.)We need ;not notice the facts with which the two appeals are concerned, because we are to answer the reference only.
(2.)S.A.O. No. 213 of 1969 was taken up by B. C. Misra, J. on 26th of March, 1975 and he made a reference in terms of the order passed on that date;. S.A-O- No. 231 of 1974 was also taken up by him on the same date and in accordance with the order he passed it was observed that a reference had been made in the earlier case and the appeals would be heard on merits after the reference has been answered.
(3.)We need ;not notice the facts with which the two appeals are concerned, because we are to answer the reference only.
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