REGENT COMPUTRONICS PVT. LTD.

Jayantbhai Hasukhlal Kothari Appellant

V/S

Hemant Champaklal Shah Respondents

Referred Judgements :-

KIRAN MRYACE DASSI VS. DR. J. CHALLRJAE [REFERRED TO]
MILKHIRAM INDIA PRIVATE LIMITED VS. CHAMANLAL BROS [REFERRED TO]
DEFIANCE KNITTING INDUSTRIES PVT LTD VS. JAY ARTS [REFERRED TO]
S RAJU VS. C SATHAMMAI [REFERRED TO]
SOUTHERN SALES AND SERVICES VS. SAUERMILCH DESIGN AND HANDELS GMBH [REFERRED TO]
V K ENTERPRISES VS. SHIVA STEELS [REFERRED TO]
GELCO ELECTRONICS PRIVATE LIMITED VS. S S CORPORATION [REFERRED TO]
B.L. KASHYAP AND SONS LTD. VS. M/S. JMS STEELS AND POWER CORPORATION [REFERRED TO]

JUDGEMENT

(1.) At the request of learned advocates for the parties, this petition is heard and disposed of finally at admission stage. Rule. Learned advocate Mr.N.V.Gandhi waives service of notice of rule for the respondent.

(2.) This petition is filed under Article 227 of the Constitution of India with the following prayers:

(3.) The brief facts leading to filing of this petition are such that:

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JAYANTBHAI HASUKHLAL KOTHARI Vs. HEMANT CHAMPAKLAL SHAH

Referred Judgements :-

JUDGEMENT

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