REGENT COMPUTRONICS PVT. LTD.

Dhirajbhai Narshibhai Patel Appellant

V/S

Umiya Steel Industries Respondents

Referred Judgements :-

SANTOSH KUMAR VS. BHAI MOOL SINGH [REFERRED TO]
MECHELEC ENGINEERS AND MANUFACTURERS VS. BASIC EQUIPMENT CORPORATION [REFERRED TO]
MECHELEC ENGINEERS AND MANUFACTURERS VS. BASIC EQUIPMENT CORPORATION [REFERRED TO]
SIFY LTD VS. FIRST FLIGHT COURIERS LTD [REFERRED TO]
SOUTHERN SALES AND SERVICES VS. SAUERMILCH DESIGN AND HANDELS GMBH [REFERRED TO]
K K ARORA AND SONS VS. MEGHRAJ AND SONS [REFERRED TO]
STATE BANK OF HYDERABAD VS. RABO BANK [REFERRED TO]
SUDIN DILIP TALAULIKAR VS. POLYCAP WIRES PVT. LTD [REFERRED TO]

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Keyur Vyas, learned advocate has waived service of notice of rule for the respondent.

(2.) By way of present petition, the petitioner - original defendant has prayed for appropriate writ, order or direction quashing and setting aside the impugned order dtd. 18/12/2018 below application for leave to defend at Exh.11 passed in Summary Civil Suit No.14 of 2014 by learned Additional Senior Civil Court, Kalol.

(3.) The short facts leading to file present petition are under:

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DHIRAJBHAI NARSHIBHAI PATEL Vs. UMIYA STEEL INDUSTRIES

Referred Judgements :-

JUDGEMENT

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