REGENT COMPUTRONICS PVT. LTD.

Ramaji Jivaji Appellant

V/S

Lasiben Shivaji Thakor Respondents

Referred Judgements :-

I.T.C. LTD. V. DEBT RECOVERY APPELLATE TRIBUNAL [REFERRED TO]
BHAGWATI PRASAD VS. CHANDRAMAUL [REFERRED TO]
T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
RAM SINGH VS. GRAM PANCHAYAT MEHAL KALAN [REFERRED TO]
A B C LAMINART PRIVATE LIMITED VS. A P AGENCIES SALEM [REFERRED TO]
STATE OF PUNJAB VS. GURDEV SINGH:ASHOK KUMAR [REFERRED TO]
DILBOO VS. DHANRAJI DEAD [REFERRED TO]
SOPAN SUKHDEO SABLE VS. ASSISTANT CHARITY COMMISSIONER [REFERRED TO]
SWAMY ATMANANDA VS. RAMKRISHNA TAPOVANAM [REFERRED TO]
BACHHAJ NAHAR VS. NILIMA MANDAL [REFERRED TO]
KHATRI HOTELS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
CHURCH OF CHRIST CHARITABLE TRUST & EDUCATIONAL CHARITABLE SOCIETY VS. PONNIAMMAN EDUCATIONAL TRUST [REFERRED TO]
VENKATESH CONSTRUCTION COMPANY VS. KARNATAKA VIDYUTH KARKHANE LIMITED (KAVIKA) [REFERRED TO]
MADANURI SRI RAMA CHANDRA MURTHY VS. SYED JALAL [REFERRED TO]
V. PRABHAKARA VS. BASAVARAJ K. [REFERRED TO]

JUDGEMENT

(1.) By way of present First Appeal under Sec. 96 of the Civil Procedure Code, 1908 (hereinafter referred to as "the Code" for short), the appellants - original plaintiffs have challenged the judgment and decree dtd. 3/12/2022 passed by the learned 2nd Additional Senior Civil Judge, Ahmedabad (Rural) in Special Civil Suit No.51/2021, by which, the plaint filed by the appellants - original plaintiffs came to be dismissed under Order 7, Rule 11(d) of the Code.

(2.) The brief facts leading to the filing of the present appeal are as under,

(3.) Heard learned advocate, Mr. Yashkumar Pandya appearing for the appellants and learned advocate, Mr. Ankitkumar Patel appearing for the respondent no.3.2. Though served, none appears for the rest of the respondents.

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RAMAJI JIVAJI Vs. LASIBEN SHIVAJI THAKOR

Referred Judgements :-

JUDGEMENT

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