REGENT COMPUTRONICS PVT. LTD.

KISHORE Appellant

V/S

BASAWARAJ Respondents

Referred Judgements :-

PUSHPA DEVI BHAGAT VS. RAJINDER SINGH [REFERRED TO]
K.SRINIVASAPPA ANDOTHERS VS. M. MALLAMMA [REFERRED TO]
PUSHPA DEVI BHAGAT VS. RAJINDER SINGH [REFERRED TO]
STATE OF PUNJAB VS. JALOUR SINGH [REFERRED TO]
R. RAJANNA VS. S.R. VENKATASWAMY [REFERRED TO]
KASTUREVVA VS. JAYASHREE [REFERRED TO]
TRILOKI NATH SINGH VS. ANIRUDH SINGH(D) THR. LRS [REFERRED TO]
M/S. SREE SURYA DEVELOPERS AND PROMOTERS / M/S. RAJA PUSHPA PROPERTIES PVT. LTD. VS. N. SAILESH PRASAD [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and also learned counsel appearing for the respondents.

(2.) The petitioner is before this Court seeking for the relief of writ of certiorari or any other appropriate writ, order or direction to quash the decree dtd. 25/6/2022 passed in Megha Lok Adalath in O.S.No.101/2021 produced at Annexure-V and consequently to restore the suit in O.S.No.101/2021 on the file of II Additional Senior Civil Judge and JMFC, Dharwad and grant such other reliefs as deemed fit in the circumstances of the case.

(3.) The factual matrix of the case of the petitioner is that;

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KISHORE Vs. BASAWARAJ

Referred Judgements :-

JUDGEMENT

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