REGENT COMPUTRONICS PVT. LTD.

MANAGING DIRECTOR Appellant

V/S

Amrutlal Dhanjibhai Patel Respondents

Referred Judgements :-

S DUTT VS. UNIVERSITY OF DELHI [REFERRED TO]
EXECUTIVE COMMITTEE U P WAREHOUSING CORPORATION VS. CHANDRA KIRAN TYAGI [REFERRED TO]
SIRSI MUNICIPALITY VS. CEGELIA KOM FRANCIS TELLIS [REFERRED TO]
EXECUTIVE COMMITTEE OF VAISH DEGREE COLLEGE SHAMLI VS. LAKSHMI NARAIN [REFERRED TO]
J TIWARI VS. JWALA DEVI VIDYA MANDIR [REFERRED TO]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED VS. BROJO NATH GANGULY / TARUN KANTI SENGUPTA [REFERRED TO]
DIPAK KUMAR BISWAS VS. DIRECTOR OF PUBLIC INSTRUCTION [REFERRED TO]
TEKRAJ VASANDI ALIAS K L BASANDHI VS. UNION OF INDIA [REFERRED TO]
STEEL AUTHORITY OF INDIA LIMITED VS. NATIONAL UNION WATER FRONT WORKERS [REFERRED TO]
MYSORE PAPER MILLS LIMITED VS. MYSORE PAPER MILLS OFFICERS ASSOCIATION [REFERRED TO]
STATE BANK OF INDIA VS. S N GOYAL [REFERRED TO]
RAMBHAI ISHWARBHAI PATEL VS. GUJARAT STATE FERTILIZERS AND CHEMICALS LTD [REFERRED TO]
MAHARASHTRA STATE COOPERATIVE HOUSING FINANCE CORPORATION LTD. VS. PRABHAKAR SITARAM BHADANGE [REFERRED TO]

JUDGEMENT

(1.) The present Appeal has been filed under Sec. 100 of the Civil Procedure Code (CPC) by the original defendants against the judgment and decree dtd. 23/11/1994 passed by the learned 2 Extra Assistant Judge of Panchmahal District at Godhra, in Regular Civil Appeal No. 51 of 1994 whereby the Appeal filed by the original plaintiff came to be allowed and the judgment and decree dtd. 4/10/1994 of the trial Court passed in Regular Civil Suit No. 52 of 1986 came to be set-aside.

(2.) The Appellant is the defendant before the trial Court and the respondent is the plaintiff before the trial Court. For the brevity and convenience, the parties are referred to in this judgment as per the character assigned to them before the trial Court i.e. defendant and plaintiff respectively.

(3.) The present appeal has been admitted on 17/8/2021 on the following two substantial questions of law:

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MANAGING DIRECTOR Vs. AMRUTLAL DHANJIBHAI PATEL

Referred Judgements :-

JUDGEMENT

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