(1.) The applicant original petitioner has filed this application for review of judgment dated 24.07.2015 rendered by this Court in Civil Application (O.J.) No.371 of 2015 with Civil Application (O.J.) No.669 of 2014 in Testamentary Petition No.1 of 2014.
(2.) Heard learned advocate Mr. V.S.Desai with learned advocate Mr. Vinayak R. Raval for the applicant original petitioner and learned advocate Mr. Mehul S. Shah with learned advocate Mr. Rushab R. Shah for the citee/objector.
(3.) This Court has passed a detailed judgment dated 24.07.2015, whereby the arguments canvassed by learned advocate appearing for the original petitioner and learned advocate for the objector were considered by this Court in detail and thereafter this Court has allowed OJCA No.371 of 2015 filed by the objector and thereby Registry is directed to send the complete record of Testamentary Petition No.1 of 2014 along with OJCA No. 669 of 2014 filed by the petitioner to District Judge, Vadodara for disposal of the same in accordance with law from the stage at which it is pending in this Court. Against the said judgment, the applicant original petitioner has filed this review application. During the course of hearing, learned advocate Mr. Desai appearing for the applicant has raised the following main contentions:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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