REGENT COMPUTRONICS PVT. LTD.

Shashikala Parsottamdas Patel Appellant

V/S

Badriprasad Poonamchand Agrawal Respondents

Referred Judgements :-

LORD DENNING M.R. IN BREEN V. AMALGAMATED ENGINEERING UNION [REFERRED TO]
LAND ACQUISITION OFFICER CITY IMPROVEMENT TRUST BOARD VS. H NARAYANAIAH [REFERRED TO]
KIRANMAL ZUMERLAL BORANA MARWADI VS. DNYANOBA BAJIRAO KHOT [REFERRED TO]
S N MUKHERJEE VS. UNION OF INDIA [REFERRED TO]
JAYANMTI DE VS. ABANI KANTA BARAT [REFERRED TO]
STATE OF ORISSA VS. DHANIRAM LUHAR [REFERRED TO]
STATE OF RAJASTHAN VS. SOHAN LAL [REFERRED TO]
UNION OF INDIA VS. JAI PRAKASH SINGH [REFERRED TO]
VISHNU DEV SHARMA VS. STATE OF U P [REFERRED TO]
BASAYYA I MATHAD VS. RUDRAYYA S MATHAD [REFERRED TO]
STATE OF UTTARANCHAL VS. SUNIL KUMAR SINGH NEGI [REFERRED TO]
STEEL AUTHORITY OF INDIA LTD VS. SALES TAX OFFICER [REFERRED TO]
RAM PHAL VS. STATE OF HARYANA [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. SADA RAM [REFERRED TO]
U P S R T C VS. JAGDISH PRASAD GUPTA [REFERRED TO]
CHAIRMAN D A RANI LAKSHMI BAI K G BANK VS. JAGDISH SHARAN VARSHNEY [REFERRED TO]
SECRETARY AND CURATOR VICTORIA MEMORIAL HALL VS. HOWRAH GANATANTRIK NAGRIK SAMITY [REFERRED TO]
SANT LAL GUPTA VS. MODERN CO OPERATIVE GROUP HOUSING SOCIETY LTD [REFERRED TO]
U P AVAS EVAM VIKAS PARISHAD VS. SHEO NARAIN KUSHWAHA [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
KUMARI SHAIMA JAFARI VS. IRPHAN @ GULFAM [REFERRED TO]

JUDGEMENT

(1.) Heard learned advocate Mr.Jay Kansara for M/S Wadia Ghandy and Co. for the appellants/applicants, learned advocate Mr.A.S.Vakil with learned advocate Mr.Jaimin Dave and learned advocate Mr.Priyank Dave for the respondent Nos.1.1.1 to 1.1.4, 1.3., 1.6, 21 to 2.3, 3.1 to 3.6 and 4 and learned Senior Advocate Mr.M.B.Gandhi with learned advocate Mr.Manoj S. Joshi for the respondent Nos.5.1 to 5.3.

(2.) By this First Appeal, the judgment and order dtd. 9/3/2017/decree dtd. 4/9/2021 is under challenge.

(3.) There is a chequered history of the case suffices to say that this is second round of the challenge to the judgment and decree as the Division Bench of this Court (Hon'ble Mr.Justice Jayant Patel and Hon'ble Ms.Justice Sonia Gokani as their Lordships were then) remanded the matter back vide order dtd. 9/12/2013 passed in First Appeal No.2733 of 2009 and other allied matters with directions as reproduced by the Court below in the impugned judgment and decree which reads as under :

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SHASHIKALA PARSOTTAMDAS PATEL Vs. BADRIPRASAD POONAMCHAND AGRAWAL

Referred Judgements :-

JUDGEMENT

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