REGENT COMPUTRONICS PVT. LTD.

Dollyben Kantilal Patel Appellant

V/S

Harishchandrasinh Jadeja Respondents

Referred Judgements :-

MOHAMMAD YUNUS VS. MOHAMMAD MUSTAQIM [REFERRED TO]
ESTRALLA RUBBER VS. DASS ESTATE PRIVATE LIMITED [REFERRED TO]
AMEER TRADING CORPORATION LIMITED VS. SHAPOORJI DATA PROCESSING LIMITED [REFERRED TO]
MANAGEMENT E I D PARRY INDIA LTD VS. ASSISTANT COMMISSIONER OF LABOUR-I [REFERRED TO]
HEMENDRA RASIKLAL GHIA VS. SUBODH MODY [REFERRED TO]
SARDAR SAROVAR NARMADA NIGAM LTD VS. RUPDEVSINHJI DOLATSINHJI GOHIL [REFERRED TO]
GARMENT CRAFT VS. PRAKASH CHAND GOEL [REFERRED TO]

JUDGEMENT

(1.) By way of this petition under Article 227 of the Constitution of India, the petitioner claimed following relief:-

(2.) Brief facts and narratives of the case are as under:-

(3.) In essence, the petitioner challenges order passed below Exh.503 dtd. 14/12/2023; order passed below Exh.669 dtd. 5/4/2024 and order passed below Exh.688 dtd. 26/4/2024 passed by the learned 13th Addl. Senior Judge, Rajkot in Special Civil Suit No.53 of 2002.

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DOLLYBEN KANTILAL PATEL Vs. HARISHCHANDRASINH JADEJA

Referred Judgements :-

JUDGEMENT

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