REGENT COMPUTRONICS PVT. LTD.

Vinod Infra Developers Ltd. Appellant

V/S

Mahaveer Lunia Respondents

Referred Judgements :-

CENTRAL BANK OF INDIA V. PRABHA JAIN [REFERRED TO]
RAM BARAN PRASAD VS. RAM MOHIT HAZRA [REFERRED TO]
NARANDAS KARSONDAS VS. S A KAMTAM [REFERRED TO]
RAMBHAU NAMDEO GAJRE VS. NARAYAN BAPUJI DHOTRA [REFERRED TO]
STATE OF RAJASTHAN VS. BASANT NAHATA [REFERRED TO]
SURAJ BHAN VS. FINANCIAL COMMISSIONER [REFERRED TO]
S KALADEVI VS. V R SOMASUNDARAM [REFERRED TO]
SURAJ LAMP AND INDUSTRIES PVT LTD VS. STATE OF HARYANA [REFERRED TO]
ASHA M JAIN VS. CANARA BANK [REFERRED TO]
SARDAR TAJENDER SINGH GHAMBHIR VS. SARDAR GURPREET SINGH [REFERRED TO]
AMEER MINHAJ VS. DIERDRE ELIZABETH (WRIGHT) ISSAR AND ORS. [REFERRED TO]
PYARELAL VS. SHUBHENDRA PILANIA (MINOR) [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Aggrieved by the order dtd. 31/1/2025 passed by the High Court of Judicature for Rajasthan at Jodhpur, Hereinafter referred to as "the High Court" in S. B. Civil Revision Petition No. 99/2023, the appellant / plaintiff has preferred the present Civil Appeal. By the said order, the High Court allowed the Civil Revision Petition filed by Respondent Nos. 1 to 4, set aside the order dtd. 14/7/2023 passed by the Additional District Judge No. 7, Jodhpur, and rejected the plaint under Order VII Rule 11 of the Code of Civil Procedure, 1908 ("CPC").

(3.) The facts of the case as projected by the appellant are as follows:

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VINOD INFRA DEVELOPERS LTD. Vs. MAHAVEER LUNIA

Referred Judgements :-

JUDGEMENT

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