REGENT COMPUTRONICS PVT. LTD.

Alka Shrirang Chavan Appellant

V/S

Hemchandra Rajaram Bhonsale Respondents

Referred Judgements :-

LALA DURGA PRASAD VS. LALA DEEP CHAND [REFERRED TO]
JAYARAM MUDALIAR VS. AYYASWAMI [REFERRED TO]
SILVERLINE FORUM PVT LIMITED VS. RAJIV TRUST [REFERRED TO]
ANWABI VS. PRAMOD D A JOSHI [REFERRED TO]
RAM NIWAS DEAD VS. BANO [REFERRED TO]
NSS NARAYANA SARMA VS. GOLDSTONE EXPORTS P LIMITED [REFERRED TO]
SANJAY VS. MANIK ROY [REFERRED TO]
USHA SINHA VS. DINA RAM [REFERRED TO]
GURUSWAMY NADAR VS. P LAKSHMI AMMAL [REFERRED TO]
THOMSON PRESS (INDIA) LTD VS. NANAK BUILDERS & INVESTORS P.LTD [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) These two civil appeals by special leave are directed against the judgment and order dtd. 19/12/2024 passed by the High Court of Judicature at Bombay (briefly 'the High Court' hereinafter) in Second Appeal No. 396 of 2022 (Alka Shrirang Chavan and Anr. Vs. Hemchandra Rajaram Bhonsale & Ors.) and Second Appeal (ST) No. 22336 of 2022 (Jaymala Shriram Date Vs. Hemchandra Rajaram Bhonsale and Ors.).

(3.) Relevant facts may be briefly noted.

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ALKA SHRIRANG CHAVAN Vs. HEMCHANDRA RAJARAM BHONSALE

Referred Judgements :-

JUDGEMENT

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