REGENT COMPUTRONICS PVT. LTD.

Virubhai Daubha Manek Appellant

V/S

COLLECTOR Respondents

Referred Judgements :-

MUNICIPAL CORPORATION,AURANGABAD V. STATE OF MAHARASHTRA [REFERRED TO]
GURAN DITTA V. T. RAM DITTA [REFERRED TO]
BALWANTSINGH VS. DAULAT SINGH [REFERRED TO]
SUMAN VERMA VS. UNION OF INDIA [REFERRED TO]
HERO VINOTH VS. SESHAMMAL [REFERRED TO]
SURAJ BHAN VS. FINANCIAL COMMISSIONER [REFERRED TO]
FAQRUDDIN DEAD VS. TAJUDDIN DEAD [REFERRED TO]
RAJINDER SINGH VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
RIMMALAPUDI SUBBA RAO VS. NOONY VEERAJU [REFERRED TO]
GHULAM NABI DAR VS. STATE OF J&K [REFERRED TO]
T. RAVI & ANR. VS. B. CHINNA NARASIMHA [REFERRED TO]
BHIMABAI MAHADEO KAMBEKAR VS. ARTHUR IMPORT AND EXPORT COMPANY [REFERRED TO]
AJIT KAUR VS. DARSHAN SINGH [REFERRED TO]
PRAHLAD PRADHAN VS. SONU KUMHAR [REFERRED TO]
CHANDRABHAN (DECEASED) VS. SARASWATI [REFERRED TO]

JUDGEMENT

(1.) The instant appeal under Sec. 100 of Code of Civil Procedure, 1908 (for short 'CPC') challenges the concurrent finding recorded by the learned Civil Court in Regular Civil Suit No.33 of 2009 whereby judgment and decree dtd. 5/5/2016, the suit of the plaintiffs was rejected. Regular Civil Appeal No.66 of 2020 (old Civil Appeal No.13 of 2016) also came to be dismissed by the learned Appellate Court by judgment and decree dtd. 30/8/2022.

(2.) The brief facts leading to filing of the present second appeal are as under.

(3.) For admission of this appeal, I have heard learned advocate Mr.Jamshed Kavina for learned advocate Mr.S.P.Majmudar appearing for the plaintiffs - appellants and learned AGP Mr.Jayneel Parikh appearing for the respondents.

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VIRUBHAI DAUBHA MANEK Vs. COLLECTOR

Referred Judgements :-

JUDGEMENT

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