(1.) This application is preferred under Article 227 of the Constitution of India. Petitioner herein has challenged the order of learned Principal Civil Judge, Olpad, Surat passed in Regular Civil suit No.23 of 2008. Challenging the order of rejection seeking amendment in the plaint. It would be necessary to briefly narrate the facts.
(2.) Petitioner-plaintiff filed the suit in respect of land bearing survey No. 76/01 of Block No. 107 situated at Olpad, Surat owned by Smt. Diwaliben d/o Keshav Mulji who died intestate on 24th May, 1958 leaving behind heirs and legal representatives.
(3.) Shri Balubhai Patel had represented and survived the properties of Smt. Diwaliben and on partition, mutation entry was entered into the record of rights which was certified on 10.5. 61. As there was no partition by metes and bounds, name of present petitioner continued in the revenue record till 2007 and by a relinquishment deed, his name was deleted.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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