REGENT COMPUTRONICS PVT. LTD.

Javedbhai Appellant

V/S

Sikandarali Kasamali Kureshi Respondents

Referred Judgements :-

STATE OF UTTAR PRADESH MANBODHAN LAL SRIVASTAVA VS. MANBODHAN LAL SRIVAITAVA:STATE OF UTTAR PRADESH [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER BOMBAY VS. LALA PANCHAM [REFERRED TO]
K VENKATARAMIAH VS. A SEETHARAMA REDDY [REFERRED TO]
S RAJAGOPAL VS. C M ARMUGAM [REFERRED TO]
SOONDA RAM VS. RAMESHWARLAL [REFERRED TO]
HAJI MOHAMMAD ISHAQ WD S K MOHAMMED VS. MOHAMAD IQBAL AND MOHAMED ALI AND CO [REFERRED TO]
SYED ABDUL KHADER VS. RAMI REDDY [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
ANDISAMY CHETTIAR VS. SUBBURAJ CHETTIAR [REFERRED TO]
MUKULBHAI RAJENDRA THAKOR, TRUSTEES OF SHRI SAD VIDYA MANDAL VS. UPENDRABHAI ANUPAM JOSHI [REFERRED TO]
SANJAY KUMAR SINGH VS. STATE OF JHARKHAND [REFERRED TO]

JUDGEMENT

(1.) With the consent of parties, the present matter is taken up for final disposal.

(2.) By way of present petition under Article 227 of the Constitution of India as well as under Order XLI, Rule 27 of the Code of Civil Procedure, 1908 (hereinafter referred to as "CPC" for short), the petitioners have prayed for quashing and setting aside the order dtd. 28/8/2024 passed application, Exh.18 by the learned 4th Additional District Judge, Ahmedabad (Rural) in Regular Civil Appeal No.1 of 2022, whereby the application preferred by the petitioners under Order XLI, Rule 27 of the CPC seeking permission to produce additional documents came to be rejected.

(3.) The facts of the case in nutshell are as under,

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JAVEDBHAI Vs. SIKANDARALI KASAMALI KURESHI

Referred Judgements :-

JUDGEMENT

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