REGENT COMPUTRONICS PVT. LTD.

GOPAL LAXMANDAS LAKHANI Appellant

V/S

KRISHNABEN GIRDHARILAL LALVANI Respondents

Referred Judgements :-

DORAB CAWASJI WARDEN VS. COOMI SORAB WARDEN [REFERRED TO]
DALPAT KUMAR VS. PRAHLAD SINGH [REFERRED TO]
GUJARAT BOTTLING COMPANY LIMITED VS. COCA COLA CO [REFERRED TO]
ASHWINKUMAR K PATEL VS. UPENDERA J PATEL [REFERRED TO]
STATE OF MAHARASHTRA VS. PRAVIN JETHALAL KAMDAR [REFERRED TO]
KESHAVLAL LAXMANDAS PATEL VS. NARSINHBHAI KALIDAS PATEL [REFERRED TO]
RAMESH DEVCHAND PALA VS. JAYANTKUMAR GORDHANDAS MADANI [REFERRED TO]

JUDGEMENT

(1.) This is an appeal under Sec.104 of the Code of Civil Procedure read with Order 43 Rule 1(r) of the Civil Procedure Code directed against order dated 2nd August, 1999 passed below Exh.5 in Special Civil Suit No. 161 of 1999 by the learned IIIrd Joint Civil Judge (S.D.), Vadodara.

(2.) The present appellant is the plaintiff, while respondent is the defendant in aforesaid suit.

(3.) Facts leading to the present appeal in a nutshell are as follows:

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GOPAL LAXMANDAS LAKHANI Vs. KRISHNABEN GIRDHARILAL LALVANI

Referred Judgements :-

JUDGEMENT

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