REGENT COMPUTRONICS PVT. LTD.

Narayan Bhau Salve Appellant

V/S

Khandu Baburao Salve Respondents

Referred Judgements :-

U J S CHOPRA VS. STATE OF BOMBAY [REFERRED TO]
ANANDILAL VS. RAM NARAIN [REFERRED TO]
V M SALGAOCAR AND BROS PRIVATE LIMITED VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
KUBHAYAMMED VS. STATE OF KERALA [REFERRED TO]
RATANSINGH VS. VIJAYSINGH [REFERRED TO]
ANOTONYSAMI VS. ARULANANDAM PILLAI D [REFERRED TO]
CHANDI PRASAD VS. JAGDISH PRASAD [REFERRED TO]
RAJA MECHANICAL COMPANY PRIVATE LIMITED VS. COMMISSIONER OF CENTRAL EXCISE [REFERRED TO]
MAMUDA KHATEEN VS. BENIYAN BIBI [REFERRED TO]
NAGENDRA NATH DEY VS. SURESH CHANDRA DEY [REFERRED TO]
SHANTHI VS. T.D. VISHWANATHAN AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the parties, heard finally.

(2.) Whether the principle of merger applies to the dismissal of the appeal for want of prosecution so as to reckon the period of limitation for the execution of the decree impugned therein, from the date of such order by the appellate Court, is the question that arises for consideration in this Petition under Article 227 of the Constitution of India.

(3.) Shorn of superfluities, the background facts in which the aforesaid question crops up for consideration, can be summerized as under :

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NARAYAN BHAU SALVE Vs. KHANDU BABURAO SALVE

Referred Judgements :-

JUDGEMENT

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