REGENT COMPUTRONICS PVT. LTD.

Annapurnaben Mahendrakumar Gor Appellant

V/S

Vishnubhai Shivlal Nagar Respondents

Referred Judgements :-

SACHIN UDHYOGNAGAR SAHAKARI MANDALI LTD [REFERRED TO]
WARYAM SINGH VS. AMARNATH [REFERRED TO]
MALANKARA RUBBER AND PRODUCE GO VS. STATE OF KERALA [REFERRED TO]
WANDER LIMITED VS. ANTOX INDIA PRIVATE LIMITED [REFERRED TO]
RAMJI SHARMA ALIAS RAMJI BABU VS. STATE OF BIHAR [REFERRED TO]
OUSEPH MATHAI VS. M ABDUL KHADIR [REFERRED TO]
SKYLINE EDUCATION INSTITUTE INDIA VS. S L VASWANI [REFERRED TO]
SHALINI SHYAM SHETTY VS. RAJENDRA SHANKAR PATIL [REFERRED TO]

JUDGEMENT

(1.) THE petitioner original defendant challenges granting of interim injunction by first appellate court in favour of the respondents original plaintiffs.

(2.) SHORT question arises for consideration is consequence of alleged deviation from conditions of NA permission and deviation in plan which was submitted along with the application for NA permission.

(3.) THE defendant, in his reply, has denied all the assertions made by the plaintiffs in their pleadings.

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ANNAPURNABEN MAHENDRAKUMAR GOR Vs. VISHNUBHAI SHIVLAL NAGAR

Referred Judgements :-

JUDGEMENT

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