REGENT COMPUTRONICS PVT. LTD.

Shivlal Lallubhai Appellant

V/S

Benaben Naranbhai Parbhubhai Respondents

Referred Judgements :-

AZHAR HUSSAIN V. RAJIV GANDHI [REFERRED TO]
T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
R K MOHAMMAD UBAIDULLAH VS. HAJEE C ABDUL WAHAB [REFERRED TO]
LIVERPOOL AND LONDON S P AND I ASSOCIATION LIMITED VS. M V SEA SUCCESS [REFERRED TO]
SURAJ LAMP AND INDUSTRIES LID VS. STATE OF HARYANA [REFERRED TO]
KHATRI HOTELS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
SURAJ LAMP AND INDUSTRIES PVT LTD VS. STATE OF HARYANA [REFERRED TO]
MAHARAJ SHRI MANVENDRASINHJI JADEJA VS. RAJMATA VIJAYKUMAR WD O MAHARAJA MAHENDRASINHJI [REFERRED TO]
MADANURI SRI RAMA CHANDRA MURTHY VS. SYED JALAL [REFERRED TO]
DAHIBEN VS. ARVINDBHAI KALYANJI BHANUSALI [REFERRED TO]
PADHIYAR PRAHLADJI CHENAJI (DECEASED) THROUGH L.R.S VS. MANIBEN JAGMALBHAI (DECEASED) THROUGH L.R.S [REFERRED TO]
UMA DEVI VS. ANAND KUMAR [REFERRED TO]

JUDGEMENT

(1.) Rule returnable forthwith. With the consent of learned advocates appearing for the respective parties the matter is taken up for final hearing. Learned advocate Mr.Arpit A.Kapadia and learned advocate Mr.P.B.Khambholja waives service of notice rule on behalf of the respective respondents.

(2.) For the sake of brevity and convenience, the parties are referred to as per their original status in the suit.

(3.) The present Civil Revision Application challenges the order passed in Regular Civil Suit No.629 of 2023, whereby the 5 th Additional Civil Judge, Surat has rejected application filed under the provisions of Order VII Rule 11 of the Code of Civil Procedure, 1908 (for short "the Code") vide Exhibit 27 on 6/5/2024.

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SHIVLAL LALLUBHAI Vs. BENABEN NARANBHAI PARBHUBHAI

Referred Judgements :-

JUDGEMENT

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