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03 Jul, 2012
Listen in mins | Read in 33:00 mins
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HI
The Church of Christ Charitable Trust & Educational Charitable Society, represented by its Chairman Vs. M/s Ponniamman Educational Trust represented by its Chairperson/Managing Trustee
The background of this case involves a dispute between the Church of Christ
Charitable Trust & Educational Charitable Society (the appellant) and M/s
Ponniamman Educational Trust (the respondent). The appellant,
...as the owner
of a property in Chennai, entered into an Agreement for Sale with the
respondent. However, due to various reasons, the appellant revoked the power
of attorney executed in favor of the respondent and cancelled the agreement.
Bench
Applied Acts & Sections
No Acts & Articles mentioned in this case
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