REGENT COMPUTRONICS PVT. LTD.

Vaibhav Ranchod Bhai Patel Appellant

V/S

Amthiben Thakor Respondents

Referred Judgements :-

WARYAM SINGH VS. AMARNATH [REFERRED TO]
RAM KUMAR VS. UNION OF INDIA [REFERRED TO]
L CHANDRA KUMAR VS. UNION OF INDIA [REFERRED TO]
ESTRALLA RUBBER VS. DASS ESTATE PRIVATE LIMITED [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
STATE OF PUNJAB VS. DARSHAN SINGH [REFERRED TO]
BIJAY KUMAR SARAOGI VS. STATE OF JHARKHAND [REFERRED TO]
U P S R T C VS. IMTIZ HUSSAIN [REFERRED TO]
CELINA COELHO PEREIRA VS. ULHAS MAHABALESHWAR KHOLKAR [REFERRED TO]
SHALINI SHYAM SHETTY VS. RAJENDRA SHANKAR PATIL [REFERRED TO]
SAMEER SURESH GUPTA TR. PA HOLDER VS. RAHUL KUMAR AGARWAL [REFERRED TO]
SRIHARI VS. SYED MAQDOOM SHAH [REFERRED TO]
GARMENT CRAFT VS. PRAKASH CHAND GOEL [REFERRED TO]

JUDGEMENT

(1.) Heard the learned Senior Counsel Ms.Trusha Patel with advocate Mr. Bhavesh Babariya for the petitioner. The present petition is filed under Article 227 of the Constitution of India seeking following relief:-

(2.) As far as possible hereinafter, parties will be referred as per their original position in suit. The short facts of the case appears to be that:-

(3.) Being aggrieved and dissatisfied with the impugned order dtd. 20/11/2024 passed by the 5 th Additional Chief Judicial Magistrate, First Class, Ahmedabad (Rural), Navrangpura, Ahmedabad, defendant No.7 has preferred the present application under Article 227 of the Constitution of India.

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VAIBHAV RANCHOD BHAI PATEL Vs. AMTHIBEN THAKOR

Referred Judgements :-

JUDGEMENT

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