REGENT COMPUTRONICS PVT. LTD.

Kumari Bilkishben D/O. Decd. Ishakbhai A. Kadarbhai Appellant

V/S

Huned Saifuddin And Ors Respondents

Referred Judgements :-

RAMADERAPPALA NARASINGA RAO V. CHUNDURU SARADA [REFERRED TO]
MANOHAR LAL CHOPRA VS. RAI BAHADUR RAO RAJA SETH HIRALAL [REFERRED TO]
VENKATA REDDY VS. PETHI REDDY [REFERRED TO]
MADDINENI KOTESWARA RAO VS. MADDINENI BHASKARA RAO [REFERRED TO]
SHUB KARAN BHBNA ALIAS SHUB KARAN PRASAD BUBNA VS. SITA SARAN BUBNA [REFERRED TO]
BHUPINDER KUMAR VS. ANGREJ SINGH [REFERRED TO]
MAHECHCHHA CORPN VS. BHAGWANDAS DAYARAM [REFERRED TO]
SYED MOHIDDIN DIED VS. ABDUL RAHIM [REFERRED TO]
DINANATH KUMAR VS. NISHI KANTA KUMAR [REFERRED TO]
OLLUR BANK LTD VS. LITTLE FLOWER BANK LTD [REFERRED TO]
NEELAKANTA PILLAI VS. AYYAPPAN PILLAI [REFERRED TO]
ASWATHAMMA VS. H M VIJAYARAGHAVA [REFERRED TO]
RAMESHWAR BHAGAT VS. THAKUR JEBAN NARAYAN SINGH [REFERRED TO]
KRISHNA AIYAR VS. SUBRAHMANIA AIYAR [REFERRED TO]
SHAGUN CHAND VS. DATA RAM [REFERRED TO]

JUDGEMENT

(1.) The present application under Article 227 of the Constitution is at the instance of original plaintiff No.2 of Regular Civil Suit No.4400 of 1987 instituted in the Court of City Civil Judge at Ahmedabad challenging the legality and validity of order dated 10/03/2004 passed by the Aux. Cham. Judge, Court No.16, Ahmedabad below Exh.121 in Reference No.6 of 1998 in Civil Suit No.4400 of 1987.

(2.) The question of law which falls for my consideration in this application under Article 227 is as under : -

(3.) The facts relevant for the purpose of deciding this petition can be summarized as under : -

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KUMARI BILKISHBEN Vs. HUNED SAIFUDDIN

Referred Judgements :-

JUDGEMENT

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