REGENT COMPUTRONICS PVT. LTD.

Swapnilbhai Arvindbhai Doshi Appellant

V/S

Bahadursang Bhavsang Respondents

Referred Judgements :-

GANESH PRASAD VS. RAJESHWAR PRASAD [REFERRED TO]
RAM BARAN PRASAD VS. RAM MOHIT HAZRA [REFERRED TO]
NARANDAS KARSONDAS VS. S A KAMTAM [REFERRED TO]
PUNJAB SMALL INDUSTRIES AND EXPORT CORPORATION LIMITED VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. DISTRICT JUDGE [REFERRED TO]
RAMBHAU NAMDEO GAJRE VS. NARAYAN BAPUJI DHOTRA [REFERRED TO]
MEGHMALA VS. G NARASIMHA REDDY [REFERRED TO]
SURAJ LAMP AND INDUSTRIES PVT LTD VS. STATE OF HARYANA [REFERRED TO]
DIPAKBHAI MANILAL PATEL VS. STATE OF GUJARAT [REFERRED TO]
AMEER MINHAJ VS. DIERDRE ELIZABETH (WRIGHT) ISSAR AND ORS. [REFERRED TO]
BISWANATH BANIK VS. SULANGA BOSE [REFERRED TO]

JUDGEMENT

(1.) This Appeal, at the instance of the original plaintiffs, is directed against the order dtd. 17/1/2025 passed in Special Civil Suit No.675 of 2017 passed below Exh.17 by learned Principal Senior Civil Judge, Sanand, Ahmedabad (Rural), whereby the learned Judge has rejected the plaint under the provisions of the Order VII Rule 11(a) and 11(d) of the Code of Civil Procedure , 1908.

(2.) Basic facts of the case can be stated as under.

(3.) Being aggrieved and dissatisfied by the aforesaid, the appellants herein-original plaintiffs, have approached this Court by way of present Appeal under Sec. 96 of the Code.

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SWAPNILBHAI ARVINDBHAI DOSHI Vs. BAHADURSANG BHAVSANG

Referred Judgements :-

JUDGEMENT

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