REGENT COMPUTRONICS PVT. LTD.

Tusharbhai Natwarlal Patel Appellant

V/S

Rakshit Natwarlal Patel Respondents

Referred Judgements :-

JEREMIAN YESUPATHAM V. MRS.DEENAMMA YESUPATHAM [REFERRED TO]
MARY THOMAS V. DR.K.E.THOMAS [REFERRED TO]
M.K.SOWBAGIAMMAL AND ANOTHER VS. KOMALANGI AMMAL BY GUARDIAN KANDASWAMI CHETTI AND ANR. [REFERRED TO]
BHOBATARINI DEVI V/S HARI CHARAN BANERJEE [REFERRED TO]
HARIVALLABH P PARISH VS. STATE OF GUJARAT [REFERRED TO]
CHIRANJILAL SHRILAL GOENKA VS. JASJIT SINGH [REFERRED TO]
KRISHNA KUMAR BIRLA VS. RAJENDRA SINGH LODHA [REFERRED TO]
MAHESH KUMAR (DEAD) BY L RS VS. VINOD KUMAR [REFERRED TO]
MANILAL MAGANLAL VS. KALIDAS MANILAL [REFERRED TO]
RAMCHANDRA KASHIRAM VORA VS. STATE OF GUJARAT [REFERRED TO]
GOURIBALA SADHUKHAN VS. JIBANKRISHNA SADHUKHAN [REFERRED TO]
KASHIBAI MARTAND VS. VINAYAK GANESH [REFERRED TO]
EXECUTIVE ENGINEER, ROAD DEVELOPMENT VS. ATLANTA LIMITED [REFERRED TO]

JUDGEMENT

(1.) Rule. Learned advocate Mr.Vinayak R Raval waives service of notice of rule for respondent.

(2.) OJ CA No.669 of2014 has been filed by the original petitioner with a prayer that opposition made by the objector may be discharged/discarded whereas OJ CA 371 of 2015 has been filed by the objector with a prayer that Testamentary Petition No.1 of 2014 be dismissed for want of jurisdiction of this Court and this Court may decide the issue of jurisdiction as preliminary issue in Testamentary petition No.1 of 2014.

(3.) The issue raised in both the aforesaid applications are interconnected and, therefore, the same are taken up for hearing together.

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TUSHARBHAI NATWARLAL PATEL Vs. RAKSHIT NATWARLAL PATEL

Referred Judgements :-

JUDGEMENT

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