REGENT COMPUTRONICS PVT. LTD.

Saritaben Sagarbhai Arora Appellant

V/S

Dineshchandra Jamnadas Gadhiya Respondents

Referred Judgements :-

DURGA ENTERPRISES (P) LTD. V. PRINCIPAL SECRETARY,GOVERNMENT OF UP & ORS. [REFERRED TO]
L. HRIDAY NARAIN V. INCOME TAX OFFICER,BAREILLY [REFERRED TO]
L HIRDAY NARAIN VS. INCOME TAX OFFICER BAREILLY [REFERRED TO]
TARINI KAMAL PANDIT VS. PRAFULLA KUMAR CHATTERJEE DEAD [REFERRED TO]
S JAGADEESAN VS. AYYA NADAR JANAKI AMMAL COLLEGE [REFERRED TO]
SWETAMBAR STHANAKWASI JAIN SAMITI VS. ALLEGED COMMITTEE OF MANAGEMENT SRI R J I COLLEGE AGRA [REFERRED TO]
SHEELA DEVI VS. JASPAL SINGH [REFERRED TO]
JAMNABAI RAMCHANDRA VADEKAR VS. MODERN AUTO AND MACHINERY AGENCY [REFERRED TO]
PUNJAB NATIONAL BANK VS. O C KRISHNAN [REFERRED TO]
L K VARMA VS. H M T LTD [REFERRED TO]
JENUSAN TEXTILE VS. RAJKOT MUNICIPAL CORPORATION [REFERRED TO]
UNCHAMALA MAHILA DUDH UTPADAK SAHAKARI MANDLI LIMITED VS. DISTRICT REGISTRAR CO OPERATIVE SOCIETY [REFERRED TO]
R I TEKRIWALA VS. COLLECTOR AHMEDABAD [REFERRED TO]
REVABEN VS. VINUBHAI PURSHOTTAMBHAI PATEL [REFERRED TO]

JUDGEMENT

(1.) Heard Mr M.B. Gandhi with Mr Chinmay Gandhi, learned counsel for the appellant and Mr Mehul Shah, learned counsel for the respondent.

(2.) The appellant has challenged the judgment dated 12th April 2007 passed by the learned Single Judge in Special Civil Application No.4969 of 2006 whereby the petition preferred by the respondent came to be allowed and the order dated 19th September 2005 passed by the learned Additional Judge of the Small Causes Court, Rajkot in Civil Misc. Appeal No.24 of 1998 came to be set aside.

(3.) XX XX XX

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SARITABEN SAGARBHAI ARORA Vs. DINESHCHANDRA JAMNADAS GADHIYA

Referred Judgements :-

JUDGEMENT

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