REGENT COMPUTRONICS PVT. LTD.

Kulvindersingh Appellant

V/S

Manish Entertainment Pvt. Ltd. Respondents

Referred Judgements :-

MUNICIPAL CORPORATION OF GREATER BOMBAY VS. LALA PANCHAM [REFERRED TO]
K VENKATARAMIAH VS. A SEETHARAMA REDDY [REFERRED TO]
SOONDA RAM VS. RAMESHWARLAL [REFERRED TO]
SYED ABDUL KHADER VS. RAMI REDDY [REFERRED TO]
STATE OF ORISSA VS. DHANIRAM LUHAR [REFERRED TO]
STATE OF UTTARANCHAL VS. SUNIL KUMAR SINGH NEGI [REFERRED TO]
SECRETARY AND CURATOR VICTORIA MEMORIAL HALL VS. HOWRAH GANATANTRIK NAGRIK SAMITY [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
STATE OF GUJARAT VS. BHARAT VIJAY CONSTRUCTION CO [REFERRED TO]
SANJAY KUMAR SINGH VS. STATE OF JHARKHAND [REFERRED TO]

JUDGEMENT

(1.) Rule. Mr.S.P.Majmudar, learned advocate, waives service of notice of rule for respondent.

(2.) With consent of learned advocates appearing for the respective parties, the matter is taken up for final hearing.

(3.) By way of present petition filed under Articles 226 and 227 of the Constitution of India, the petitioner - original plaintiff has challenged an order dtd. 18/6/2022 passed by learned Principal District Judge, Kachchh at Bhuj below Exh.8 in Commercial Appeal No. 3 of 2022, by which, learned Appellate Court has rejected the application filed by the appellant - plaintiff under Order XLI Rule 27 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'the Code' for short).

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KULVINDERSINGH Vs. MANISH ENTERTAINMENT PVT. LTD.

Referred Judgements :-

JUDGEMENT

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