REGENT COMPUTRONICS PVT. LTD.

HIMMATBHAI ARJANBHAI SAVANI Appellant

V/S

Ghanshyambhai Bachubhai Vadiwala Respondents

Referred Judgements :-

SUBODH KUMAR GUPTA AND OTHERS VERSUS ALPANA GUPTA [REFERRED TO]
RAJKUMAR BHATIA VERSUS SUBHASH CHANDER BHATIA' [REFERRED TO]
SUDHAMAYEE PATTNAIK AND OTHERS VS. BIBHU PRASAD SAHOO [REFERRED TO]
MOHAMMAD YUNUS VS. MOHAMMAD MUSTAQIM [REFERRED TO]
MUMBAI INTERNATIONAL AIRPORT PVT LTD VS. REGENCY CONVENTION CENTRE AND HOTELS PVT LTD [REFERRED TO]
KAMMANA SAMBAMURTHY VS. KALIPATNAPU ATCHUTAMMA [REFERRED TO]
KRISHAN LAL VS. SUDESH KUMARI [REFERRED TO]
BALURAM VS. P. CHELLATHANGAM [REFERRED TO]
RAJ KUMAR BHATIA VS. SUBHASH CHANDER BHATIA [REFERRED TO]
GURMIT SINGH BHATIA VS. KIRAN KANT ROBINSON [REFERRED TO]
GARMENT CRAFT VS. PRAKASH CHAND GOEL [REFERRED TO]

JUDGEMENT

(1.) Heard leaned advocate Mr. S. P. Majmudar for the petitioners, learned Senior Advocate Mr. Dhaval C. Dave with learned advocate Mr. Jigar M. Patel for respondent Nos.3 to 5 and learned advocate Ms. Pooja H. Bhardwaj for K. J. Brahmbhatt for respondent No.2.

(2.) Upon joint request and consent of learned advocates for respective parties, this matter is taken up for final hearing.

(3.) By way of this petition under Article 227 of the Constitution of India, the present petitioners have prayed for the following reliefs.

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HIMMATBHAI ARJANBHAI SAVANI Vs. GHANSHYAMBHAI BACHUBHAI VADIWALA

Referred Judgements :-

JUDGEMENT

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