REGENT COMPUTRONICS PVT. LTD.

SHAH ENTERPRISES Appellant

V/S

Vaijayantiben Ranjitsingh Sawant Respondents

Referred Judgements :-

JOHN DONALDSON IN ATTORNEY GENERAL V. NEWSPAPER PUBLISHING PLC [REFERRED TO]
HOSHIAR SINGH VS. GURBACHAN SINGH [REFERRED TO]
ADVOCATE GENERAL STATE OF BIHAR VS. MADHYA PRADESH KHAIR INDUSTRIES [REFERRED TO]
BLOOM DEKOR LIMITED BLOOM DEKOR LIMITED VS. SUBHASH HIMATLAL DESAI:ARVIND B SHETH [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. SKIPPER CONSTRUCTION [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises out of the order dtd. 9/12/2015 passed by the Division Bench of the High Court of Gujarat at Ahmedabad in Misc. Civil Application (For Contempt) No. 3364 of 2015, thereby dismissing the said Contempt Petition filed by the present appellant.

(3.) The facts, in brief, giving rise to the present appeal are as under:

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SHAH ENTERPRISES Vs. VAIJAYANTIBEN RANJITSINGH SAWANT

Referred Judgements :-

JUDGEMENT

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