REGENT COMPUTRONICS PVT. LTD.

Sumtibhai And Others Appellant

V/S

Paras Finance Co. Rg. Partnership Firm Beawer(Raj.) Through Smt. Mankanwar W/O. Parasmal Chordia(Dead) And Others Respondents

Referred Judgements :-

ALLEN V. FLOOD [REFERRED TO]
QUINN V. LEATHEM [REFERRED TO]
HERRINGTON V. BRITISH RAILWAYS BOARD [REFERRED TO]
BHAVNAGAR UNIVERSITY V. PALITANA SUGAR MILLS PVT. LTD. [REFERRED TO]
BHARAT PETROLEUM CORPORATION LTD. AND ANOTHER V. N.R. VAIRAMANI AND ANOTHER [REFERRED TO]
STATE OF ORISSA VS. SUDHANSU SEKHAR MISRA [REFERRED TO]
UNION OF INDIA VS. STATE [REFERRED TO]

JUDGEMENT

(1.) This appeal has been filed against the impugned judgment and order dated 7.1.2000 in S.B. Civil Revision Petition No. 835 of 1997.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The Revision Petition was filed in the High Court against an order dated 6.8.1997 passed by the trial court whereby the application filed by the revisionists under Order 22 Rule 4(2) CPC read with Order 1 Rule 10 CPC was rejected.

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SUMTIBAI Vs. PARAS FINANCE CO

Referred Judgements :-

JUDGEMENT

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