REGENT COMPUTRONICS PVT. LTD.

Imtiyazhusen Abdulrahim Shekh Appellant

V/S

Rameshbhai Ranchhodbhai Patel Respondents

Referred Judgements :-

AJITSINH BABUBHAI JADAV V. WADHWAN MAHAJAN PANJARAPOL [REFERRED TO]
BUDHABHAI BHIKHABHAI PARMARAND AND ANOTHER V. 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]
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]
MAHMAD AHMADBHAI VS. FATMABEN ABDULLA [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. 5/10/2021 passed by the learned Principal District Judge, Anand in Regular Civil Appeal No.141 of 2018, the appellant has preferred the present second appeal.

(2.) Heard learned counsel appearing for the appellant. Though served, none has appeared on behalf of the respondents.

(3.) Learned counsel appearing for the appellant 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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IMTIYAZHUSEN ABDULRAHIM SHEKH Vs. RAMESHBHAI RANCHHODBHAI PATEL

Referred Judgements :-

JUDGEMENT

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