REGENT COMPUTRONICS PVT. LTD.

Purnasinh Appellant

V/S

Jayshivsinh Rudradattsinh Vaghela Respondents

Referred Judgements :-

SMITH V. EAST ELLOE RURAL DISTRICT COUNCIL [REFERRED TO]
ARSHNOOR SINGH VS. HARPAL KAUR AND OTHERS [REFERRED TO]
RAJPAL SINGH VS. SAROJ [REFERRED TO]
CANNON DUNKERLEY AND COMPANY LIMITED VS. UNION OF INDIA [REFERRED TO]
T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
ROOP LAL SATHI VS. NACHHATTAR SINGH GILL [REFERRED TO]
COMMISSIONER OF WEALTH TAX KANPUR VS. CHANDER SEN [REFERRED TO]
A B C LAMINART PRIVATE LIMITED VS. A P AGENCIES SALEM [REFERRED TO]
STATE OF PUNJAB VS. GURDEV SINGH:ASHOK KUMAR [REFERRED TO]
VIDYA DEVI ALIAS VIDYA VATI VS. PREM PRAKASH [REFERRED TO]
STATE OF ORISSA ORISSA MINING CORPORATION KLOCKNER AND COMPANY VS. KLOCKNER AND COMPANY:KLOCKNER AND COMPANY:ORISSA MINING CORPORATION LIMITED [REFERRED TO]
I T C LIMITED VS. DEBTS RECOVERY APPELLATE TRIBUNAL [REFERRED TO]
RAPTAKOS BRETT AND COMPANY LIMITED VS. GANESH PROPERTY [REFERRED TO]
DILBOO VS. DHANRAJI DEAD [REFERRED TO]
SALEEM BHAI VS. STATE OF MAHARASHTRA [REFERRED TO]
SOPAN SUKHDEO SABLE VS. ASSISTANT CHARITY COMMISSIONER [REFERRED TO]
SHEELA DEVI VS. LAL CHAND [REFERRED TO]
GOVINDAMMAL VS. R PERUMAL CHETTIAR [REFERRED TO]
MAKHAN SINGH VS. KULWANT SINGH [REFERRED TO]
BHANWAR SINGH VS. PURAN [REFERRED TO]
DAYA SINGH VS. GURDEV SINGH [REFERRED TO]
CHURCH OF CHRIST CHARITABLE TRUST & EDUCATIONAL CHARITABLE SOCIETY VS. PONNIAMMAN EDUCATIONAL TRUST [REFERRED TO]
KANTIBHAI ISHWARBHAI PATEL VS. CHANDRAKANT ISHWARBHAI PATEL [REFERRED TO]
MT BOLO VS. MT KOKLAN [REFERRED TO]
BECHARBHAI ZAVERBHAI PATEL VS. JASHBHAI SHIVABHAI PATEL [REFERRED TO]
ROHIT CHAUHAN VS. SURINDER SINGH [REFERRED TO]
UTTAM VS. SAUBHAG SINGH & ORS. [REFERRED TO]
MADANURI SRI RAMA CHANDRA MURTHY VS. SYED JALAL [REFERRED TO]
CHHOTANBEN AND ANR VS. KIRITBHAI JALKRUSHNABHAI THAKKAR AND ORS [REFERRED TO]
SHYAM NARAYAN PRASAD VS. KRISHNA PRASAD AND ORS. [REFERRED TO]
GUJARAT MARITIME BOARD VS. JOGADIA POLYMERS PVT LIMITED [REFERRED TO]
ARSHNOOR SINGH VS. HARPAL KAUR [REFERRED TO]
M. ARUMUGAM VS. AMMANIAMMAL [REFERRED TO]
SHAKTI BHOG FOOD INDUSTRIES LTD. VS. CENTRAL BANK OF INDIA [REFERRED TO]
V. KALYANASWAMY(D) BY LRS. AND ANOTHER VS. L. BAKTHAVATSALAM [REFERRED TO]
VINEETA SHARMA VS. RAKESH SHARMA [REFERRED TO]
BARDOLI SHREERANG EXHIBITORS PRIVATE LIMITED VS. MAHESHBHAI BABUBHAI HIRPARA [REFERRED TO]
BISWANATH BANIK VS. SULANGA BOSE [REFERRED TO]
KUM. GEETHA, D/O LATE KRISHNA VS. NANJUNDASWAMY [REFERRED TO]

JUDGEMENT

(1.) Heard learned senior advocate Mr. Mehul Suresh Shah, who has appeared with Mr. Jenil M. Shah, learned advocate on record for the appellant, and learned senior advocate Mr. Mihir Thakore, who has appeared with Mr. Vimal A. Purohit, Mr. Abhishek Sharma and Mr. Dhruv R. Makwana, learned advocates on record for the original defendants/present respondent nos. 1.1,1.2 and 1.3, on caveat.

(2.) With consent of learned advocates for the respective parties, since the matter was heard extensively at the admission stage, the matter was agreed to be decided at the admission stage. Hence, Admit. Issue rule returnable forthwith, learned advocates on caveat waives service of rule for and on behalf of respondents on caveat.

(3.) At the outset, learned senior advocate appearing for the appellant has placed on record the paper book of the relevant documents forming part of the record. The same is permitted to be taken upon record.

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PURNASINH Vs. JAYSHIVSINH RUDRADATTSINH VAGHELA

Referred Judgements :-

JUDGEMENT

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