REGENT COMPUTRONICS PVT. LTD.

Daud Valibhai Kakal Appellant

V/S

Kadar Daud Kakal Respondents

Referred Judgements :-

SANT RAM VS. LABH SINGH [REFERRED TO]
GANGA BAI VS. VIJAY KUMAR [REFERRED TO]
MAHARAJ SHRI MANVENDRASINHJI JADEJA VS. RAJMATA VIJAYKUMAR WD O MAHARAJA MAHENDRASINHJI [REFERRED TO]
STATE OF BOMBAY VS. NARASU APPA MALI [REFERRED TO]
IMAMUL HASSAN CHOUDHARY VS. STATE OF BIHAR [REFERRED TO]
SHAYARA BANO VS. UNION OF INDIA AND OTHERS [REFERRED TO]
BHARVAGI CONSTRUCTIONS & ANR. VS. KOTHAKAPU MUTHYAM REDDY & ORS. [REFERRED TO]
INDIAN YOUNG LAWYERS ASSOCIATION & ORS VS. STATE OF KERALA & ORS [REFERRED TO]

JUDGEMENT

(1.) With the consent of learned advocates appearing for the respective parties, the matter is taken up for final disposal.

(2.) Issue rule, returnable forthwith. Mr Jainish P. Shah, learned advocate waives service of notice of rule on behalf of the respondent no.1. Though served, none appear for respondent nos.2 and 3.

(3.) Captioned Civil Revision Application, has been filed cshallenging the judgment and order dtd. 3/10/2019 passed by the 11thAdditional Senior Civil Judge, Jamnagar in Regular Civil Suit No. 130 of 2019 whereby the application Exh. 13 seeking rejection of the plaint, has not been accepted.

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DAUD VALIBHAI KAKAL Vs. KADAR DAUD KAKAL

Referred Judgements :-

JUDGEMENT

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