REGENT COMPUTRONICS PVT. LTD.

Narendrabhai Thakershibhai Thakkar Appellant

V/S

Vishalbhai Yogeshbhai Parmar Respondents

Referred Judgements :-

JAGDISH CHANDER DHAWAN VS. KARAM CHAND MEHRA AND ANR. REPORTED IN [REFERRED TO]
DINMANI SHANKAR JOSHI AND ANOTHER VS. CHIEF OFFICER, PANVEL MUNICIPAL COUNCIL,PANVEL AND ANOTHER REPORTED IN [REFERRED TO]
SAGAR TATOBA DEVTALE VS.SANGLI MIRAJ AND KUPWAD MUINICIPALITY REPORTED IN [REFERRED TO]
HULAS RAI BAIJ NATH VS. FIRM K B BASS AND CO [REFERRED TO]
SHIV PRASAD VS. DURGA PRASAD [REFERRED TO]
DEPUTY DIRECTOR OF INSPECTION INTELLIGENCE VS. VINOD KUMAR DIDWANIA [REFERRED TO]
K S BHOOPATHY VS. KOKILA [REFERRED TO]
KANDAPAZHA NADAR VS. CHITRAGANIAMMAL [REFERRED TO]
PATEL DINESHBHAI MOHANBHAI VS. NARANBHAI RAMDAS [REFERRED TO]
B BATTABHIRMAYVA VS. B GOPALAKRISHNAYYA [REFERRED TO]
REGISTRAR MANONMANIAM SUNDARANAR UNIVERSITY VS. SUHURA BEEVI EDUCATIONAL TRUST [REFERRED TO]

JUDGEMENT

(1.) THESE group of petitions since contain, common questions of facts and law, they are being decided by a common order.

(2.) FOR the reference of factual details Special Civil Application No. 13513 of 2011 shall be treated as a lead matter.

(3.) IN the present petition, it is alleged by the petitioner that suit was preferred in collusion, to defeat the rights of the present petitioner. Plaintiff-respondent No. 1 allegedly designed to create rights and title illegally in respect of suit property and therefore totally 12 suits were filed against respondent No.2. Present petitioner is the developer of Aska Co-operative Housing Society Ltd. and when he came to know about such suit, he made a request to implead himself as party -defendant as he could not have been left out by the plaintiff.

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NARENDRABHAI THAKERSHIBHAI THAKKAR Vs. VISHALBHAI YOGESHBHAI PARMAR

Referred Judgements :-

JUDGEMENT

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