REGENT COMPUTRONICS PVT. LTD.

Laxmidasbhai Damjibhai Bhanushali Appellant

V/S

Messrs.Vikram Trading Respondents

Referred Judgements :-

GANGABEN AMBALAL PATEL V. SOMABHAI PARSHOTTAMBHAI PATEL [REFERRED TO]
RAM NIRANJAN KAJARIA V. SHEO PRAKASH KAJARIA [REFERRED TO]
USHA BALASHAHEB SWAMI VS. KIRAN APPASO SWAMI [REFERRED TO]
ANDHRA BANK VS. ABN AMRO BANK N V [REFERRED TO]
SOUTH KONKAN DISTILLERIES VS. PRABHAKAR GAJANAN NAIK [REFERRED TO]
ASLAM ALIAS DEEWAN VS. STATE OF RAJASTHAN [REFERRED TO]
SUSHIL KUMAR JAIN VS. MANOJ KUMAR [REFERRED TO]
SURENDER KUMAR SHARMA VS. MAKHAN SINGH [REFERRED TO]
REVAJEETU BUILDERS AND DEVELOPERS VS. NARAYANASWAMY AND SONS [REFERRED TO]
REVAJEETU BUILDERS AND DEVELOPERS VS. NARAYANASWAMY AND SONS [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Vivek N. Mapara, learned advocate for the Petitioner and Mr. Mehul S. Shah, learned advocate for some of the Respondent/s.

(2.) Both the parties have agreed to dispose of the matter finally at admission stage and hence, Rule. Mr. Mehul S. Shah, learned advocate waives service for the concerned Respondent/s.

(3.) Petitioner herein is original Defendant, whereas, Respondents are original Plaintiffs in Special Civil Suit No.1 of 2006 before the Court of Principal Senior Civil Judge at Jam Khambhalia. They are referred in the same capacity.

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LAXMIDASBHAI DAMJIBHAI BHANUSHALI Vs. MESSRS.VIKRAM TRADING

Referred Judgements :-

JUDGEMENT

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