REGENT COMPUTRONICS PVT. LTD.

Lalit Babulal Patel Appellant

V/S

Ranjanben Revashankar Chatt Respondents

Referred Judgements :-

GUJARAT STEEL TUBES LIMITED VS. GUJARAT STEEL TUBES MAZDOOR SABHA [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
MANJUNATH ANANDAPPA URF SHIVAPPA HANSI VS. TAMMANASA [REFERRED TO]
MAKVANA UDAJI JEHAJI VS. MAKVANA PARTHIJI PUNJAJI [REFERRED TO]
SAMEER SURESH GUPTA TR. PA HOLDER VS. RAHUL KUMAR AGARWAL [REFERRED TO]
GARMENT CRAFT VS. PRAKASH CHAND GOEL [REFERRED TO]
SHEO RAJ SINGH VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Rule returnable forthwith. Learned Advocate Mr.N.V.Solanki waives service of Rule on behalf of Respondent Nos. 1.1 to 1.4. The Respondent Nos.2 and 3 have already been deleted as per the order passed by this Court in Civil Application No. 1 of 2025.

(2.) The present application is filed under Article 227 of the Constitution of India seeking the following relief:-

(3.) The parties to the suit, as far as possible, will be referred to as per their original position in the suit.

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LALIT BABULAL PATEL Vs. RANJANBEN REVASHANKAR CHATT

Referred Judgements :-

JUDGEMENT

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