REGENT COMPUTRONICS PVT. LTD.

Ashkokumar Mahipatbhai Shah Appellant

V/S

Bharatkumar Jayantilal Shah Respondents

Referred Judgements :-

MELA RAM AND SONS V. THE COMMISSIONER OF INCOME TAX,PUNJAB [REFERRED TO]
SHAKUNTALA DEVI JAM VS. KUNTAL KUMARI [REFERRED TO]
PUNJABI UNIVERSITY VS. ACHARYA SWAMI GANESH [REFERRED TO]
BOARD OF REVENUE MADRAS VS. RAJ BROTHERS AGENGIES [REFERRED TO]
ROSHANLAL KUTHALIA VS. R B MOHAN SINGH OBEROI [REFERRED TO]
COMMISSIONER OF SALES TAX U P LUCKNOW VS. PARSON TOOLS AND PLANTS KANPUR [REFERRED TO]
CONCORD OF INDIA INSURANCE COMPANY LIMITED VS. NIRMALA DEVI [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
UNION OF INDIA VS. WEST COAST PAPER MILLS LTD [REFERRED TO]
SHYAM SUNDER SHARMA VS. PANNALAL JAISWAL [REFERRED TO]
CONSOLIDATED ENGINEERING ENTERPRISES VS. PRINCIPAL SECRETARY [REFERRED TO]
J KUMARADASAN NAIR VS. IRIC SOHAN [REFERRED TO]
K K PORBUNDERWALLA VS. COMMISSIONER OF INCOME TAX BOMBAY CITY [REFERRED TO]
BASAWARAJ VS. SPL. LAND ACQUISITION OFFICER [REFERRED TO]
HARYANA STATE COOPERATIVE LABOUR AND CONSTRUCTION FEDERATION LTD. VS. UNIQUE COOPERATIVE LABOUR AND CONSTRUCTION COOPERATIVE SOCIETY LTD. & ANR. [REFERRED TO]
STATE OF MADHYA PRADESH VS. BHERULAL [REFERRED TO]
STATE OF MADHYA PRADESH VS. RANJEETA [REFERRED TO]
GOVERNMENT OF MAHARASHTRA (WATER RESOURCES DEPARTMENT) VS. BORSE BROTHERS ENGINEERS AND CONTRACTORS PRIVATE LIMITED [REFERRED TO]

JUDGEMENT

(1.) As the issue involved in both these Civil Revision Applications is identical, learned advocates appearing for the parties jointly requested that both these Civil Applications be heard together. Looking to the issue involved in the matters and with the consent of the learned Senior Counsel appearing for the parties, the same are taken up for final disposal.

(2.) Rule. Learned advocate Mr. Rasesh Parikh waives service of notice of Rule for the respondents.

(3.) Both these Civil Revision Applications are filed under Sec. 115 of the Code of Civil Procedure, 1908 ('CPC' for short) against the judgment and order dtd. 22/10/2021 passed by the concerned District Court in Civil Misc. Application Nos. 23 of 2019 and 24 of 2019 filed by the present applicants under Ss. 5 and 14 of the Limitation Act, 1963 ("the Act of 1963" for short).

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ASHKOKUMAR MAHIPATBHAI SHAH Vs. BHARATKUMAR JAYANTILAL SHAH

Referred Judgements :-

JUDGEMENT

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