REGENT COMPUTRONICS PVT. LTD.

Subjiba Lakhubha Appellant

V/S

Ranchhodji Sulatanji Jadeja Respondents

Referred Judgements :-

RAJINDER KUMAR V. KULDEEP SINGH [REFERRED TO]
TOPANMAL CHHOTAMAL VS. KUNDOMAL GANGARAM [REFERRED TO]
BHANWAR LAL VS. SATYANARAIN [REFERRED TO]
BRAHMDEO CHAUDHARY VS. RISHIKESHPRASADJAISWAL [REFERRED TO]
SHREENATH VS. RAJESH [REFERRED TO]
ESTRALLA RUBBER VS. DASS ESTATE PRIVATE LIMITED [REFERRED TO]
CELINA COELHO PEREIRA VS. ULHAS MAHABALESHWAR KHOLKAR [REFERRED TO]
MEENAKSHI SAXENA & ANR VS. ECGC LTD [REFERRED TO]
GARMENT CRAFT VS. PRAKASH CHAND GOEL [REFERRED TO]
SANWARLAL AGRAWAL VS. ASHOK KUMAR KOTHARI [REFERRED TO]
VED KUMARI VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]

JUDGEMENT

(1.) Rule. Learned advocate Mr. JM Nayak waives service of notice of rule for the respondent No.2.

(2.) By way of this petition under article 227 of the Constitution of India, the petitioners prayed to quash and set aside the order dtd. 13/9/2021 passed by the learned 2nd Addl. Civil Judge, Anjar below application Exh.1 in Execution Petition No.2 of 2006.

(3.) The parties are referred to as per their original status before the learned Court below, for the sake of brevity.

Click here to view full judgment.

SUBJIBA LAKHUBHA Vs. RANCHHODJI SULATANJI JADEJA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address