REGENT COMPUTRONICS PVT. LTD.

Khodaji Govaji Rajput Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

EVERGREEN APARTMENT CO-OP. HOUSING SOCIETY V. SPECIAL SECRETARY,REVENUE DEPARTMENT,GUJARAT STATE [REFERRED TO]
RINKI SHASHIKANT GANDHI V. MAMLATDAR,VADODARA TALUKA AND ORS [REFERRED TO]
DHIAN SINGH SOBHA SINGH VS. UNION OF INDIA [REFERRED TO]
DHIRENDRA NATH GORAI IN C A NO 85 OF 1961 SUBAL CHANDRA NATH SAHA IN C A NO 86 OF 1961 VS. SUDHIR CHANDRA GHOSHIN BOTH APPEALS :SUDHIR CHANDRA GHOSHIN BOTH APPEALS [REFERRED TO]
PALETI SIVARAMAKRISHNAIAH VS. EXECUTIVE ENGINEER N C CANALS SATHENAPALLI [REFERRED TO]
LALCHAND CHOWDHURY VS. UNION OF INDIA [REFERRED TO]
STATE OF ORISSA VS. BAMADEB PANIGRAHI [REFERRED TO]
CHANDRASHEKHAR PURUSHOTTAM RATHI VS. STATE OF MAHARASHTRA [REFERRED TO]
PROVINCE OF BIHAR VS. KAMAKSHYA NARAIN SINGH [REFERRED TO]
STATE OF RAJASTHAN VS. GIRDHARILAL CHUNNILAL MODI [REFERRED TO]
STATE OF BIHAR VS. RAGHUNANDAN SINGH [REFERRED TO]
STATE OF BIHAR VS. PANCHRATNA DEVI [REFERRED TO]

JUDGEMENT

(1.) The present Second Appeal under Sec. 100 of Civil Procedure Code (hereinafter referred to as 'CPC') has been preferred against the judgment and decree dtd. 28/10/1997 passed by the learned Joint District Judge, Banaskantha, in Regular Civil Appeal No. 20 of 1988 whereby the decree passed by the trial Court in Regular Civil Suit No. 24 of 1978 came to be set-aside and the suit filed by the plaintiff came to be dismissed.

(2.) The appellant is the original plaintiff and respondents are the original defendants. The parties are referred to in this matter as per the character assigned to them before the learned trial Court.

(3.) The brief facts of the matter are as under:

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KHODAJI GOVAJI RAJPUT Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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