REGENT COMPUTRONICS PVT. LTD.

Urmilaben Bhogilal Rajput Appellant

V/S

Meenaben Jayantibhai Harishbhai Respondents

Referred Judgements :-

R RAMAMURTHI IYER VS. RAJA V RAJESWARA RAO [REFERRED TO]
P T THOMAS VS. THOMAS JOB [REFERRED TO]
STATE OF PUNJAB VS. JALOUR SINGH [REFERRED TO]
B BATTABHIRMAYVA VS. B GOPALAKRISHNAYYA [REFERRED TO]
GOWRAMMA VS. NANJAPPA [REFERRED TO]
BHARVAGI CONSTRUCTIONS & ANR. VS. KOTHAKAPU MUTHYAM REDDY & ORS. [REFERRED TO]
R. DHANASUNDARI @ R. RAJESWARI VS. A.N. UMAKANTH AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) The present writ application is filed under Article 227 of the Constitution of India, seeking the following reliefs:

(2.) Though served except respondent Nos. 22 to 26, no other respondents appeared. As far as possible, the parties will be referred to as per their original positions before the Trial Court.

(3.) THE SHORT FACTS OF THE CASE APPEAR TO BE THAT:

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URMILABEN BHOGILAL RAJPUT Vs. MEENABEN JAYANTIBHAI HARISHBHAI

Referred Judgements :-

JUDGEMENT

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