REGENT COMPUTRONICS PVT. LTD.

Liliben Wd/O. Gabubhai Narsinhbhai Through Power Of Attorney And Ors Appellant

V/S

Ramilaben W/O Of Mohanbhai Govindbhai Patel Respondents

Referred Judgements :-

L J LEACH AND CO LIMITED VS. JARDINE SKINNER AND CO [REFERRED TO]
RAGU THILAK D JOHN VS. RAYAPPAN [REFERRED TO]
VISHWAMBHAR VS. LAXMINARAYANA DEAD [REFERRED TO]
T N ALLOY FOUNDRY COMPANY LIMITED VS. T N ELECTRICITY BOARD [REFERRED TO]
PANKAJA VS. YELLAPPA [REFERRED TO]
UNION OF INDIA VS. PRAMOD GUPTA [REFERRED TO]
CHANDER KANTA BANSAL VS. RAJINDER SINGH ANAND [REFERRED TO]

JUDGEMENT

(1.) The appellants have preferred this Appeal under clause 15 of the Letters Patent challenging the judgment and order dated 23rd August 2010 passed by the learned Single Judge in Special Civil Application No.11627/2008, whereby the learned Single Judge rejected the petition.

(2.) Brief facts relevant for the purpose of deciding this Appeal can be summarised as under : -

(3.) We have heard learned senior Counsel Mr.R.R.Marshall appearing with Mr.A.J.Shashtri for the appellants.

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LILIBEN Vs. RAMILABEN

Referred Judgements :-

JUDGEMENT

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