REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Parvez Ahemad Yusuf Kadari Respondents

Referred Judgements :-

MAHMAD AHMADBHAI V. FATMABEN ABDULLA AND ORS. [REFERRED TO]
BUDHABHAI BHIKHABHAI PARMARAND AND ANOTHER VS. SHANTABEN WD/O BHALABHAI BECHARBHAI [REFERRED TO]
THAKUR SUKHPAL SINGH VS. THAKUR KALYAN SINGH [REFERRED TO]
GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
MADHUKAR VS. SANGRAM [REFERRED TO]
G AMALORPAVAM VS. R C DIOCESE OF MADURAI [REFERRED TO]
GANNMANI ANASUYA VS. PARVATINI AMARENDRA CHOWDHARY [REFERRED TO]
SHIV KUMAR SHARMA VS. SANTOSH KUMARI [REFERRED TO]
B V NAGESH VS. H V SREENIVASA MURTHY [REFERRED TO]
DUMALA VAGHPARA GRAM PANCHAYAT VS. CHUNILAL TRIBHOVANDAS PATEL [REFERRED TO]
PRAJAPATI AMBARAM NAGARBHAI VS. PRAJAPATI HARJIBHAI [REFERRED TO]
K. KARUPPURAJ VS. M. GANESAN [REFERRED TO]

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the impugned judgment and order dtd. 17/4/2018 passed by the learned Principal District Judge, Junagadh in Regular Civil Appeal No.43 of 2010, the Appellant - State has preferred the present second appeal.

(2.) Heard learned counsel appearing for the respective parties.

(3.) Learned Assistant Government Pleader appearing for the Appellant - State has submitted that the First Appellate Court has not properly determined the substantial questions of law and, therefore, the appeal deserves to be allowed.

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STATE OF GUJARAT Vs. PARVEZ AHEMAD YUSUF KADARI

Referred Judgements :-

JUDGEMENT

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