REGENT COMPUTRONICS PVT. LTD.

Kiran Ramanlal Inamdar Appellant

V/S

GUJARAT HOUSING BOARD Respondents

Referred Judgements :-

NAZIR MOHAMED VS. J. KAMALA [REFERRED TO]
STATE OF HARYANA VS. KHALSA MOTORS LIMITED [REFERRED TO]
RAMANUJA NAIDU VS. V KANNIAH NAIDU [REFERRED TO]
KARNATAKA BOARD OF WAKF VS. ANJUMAN E ISMAIL MADRIS UN NISWAN [REFERRED TO]
LIC OF INDIA VS. RAM PAL SINGH BISEN [REFERRED TO]
H SIDDIQUI VS. A RAMALINGAM [REFERRED TO]
M.B. RAMESH VS. K.M. VEERAJE [REFERRED TO]
EASWARI VS. PARVATHI [REFERRED TO]
HARYANA STATE VS. GRAM PANCHAYAT VILLAGE KALEHRI [REFERRED TO]
C. DODDANARAYANA REDDY VS. C. JAYARAMA REDDY [REFERRED TO]
KAPIL KUMAR VS. RAJ KUMAR [REFERRED TO]

JUDGEMENT

(1.) By way of this second appeal, the appellant - original plaintiff has challenged the judgement and decree dtd. 28/2/2023 passed by the 3rd Additional District Judge, Surat in Regular Civil Appeal No.29 of 2021 upholding the judgement and decree dtd. 21/7/2020 passed in Regular Civil Suit No.444 of 2009 inter-alia dismissing the suit filed by the appellant.

(2.) Factual aspect of the case are as under :-

(3.) Heard Mr.P.K. Jani, learned senior advocate appearing on behalf of M/s.Vyas Associates for the appellant and Mr.G.H. Virk, learned advocate for the respondents.

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KIRAN RAMANLAL INAMDAR Vs. GUJARAT HOUSING BOARD

Referred Judgements :-

JUDGEMENT

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