REGENT COMPUTRONICS PVT. LTD.

Kshama Infrabuild Pvt. Ltd. Appellant

V/S

Govindbhai Laxmanbhai Makwana Respondents

Referred Judgements :-

YERRAGUNTALA RAMIREDDI VS RATCHEPALLIATCHAMMA [REFERRED TO]
PARMAR NARMADA BEN V. AMRATLAL MOTIBHAI PRAJAPATI [REFERRED TO]
KEWAL KRISHAN V. RAJESH KUMAR [REFERRED TO]
BARDOLI SHREERANG EXHIBITORS PRIVATE LIMITED VS. MAHESHBHAI BABUBHAI HIRPARA [REFERRED TO]
CAPT. (RETD.) INDERBIR SINGH UPPAL V. MANU NAYYAR [REFERRED TO]
KESHAV SOOD V. KIRTI PRADEEP SOOD [REFERRED TO]
KALIAPERUMAL VS. RAJAGOPAL [REFERRED TO]
P V GURU RAJ REDDY VS. P NEERADHA REDDY [REFERRED TO]
DAHIBEN VS. ARVINDBHAI KALYANJI BHANUSALI [REFERRED TO]

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Mr.S.P.Majmudar waives service of notice of rule on behalf of respondent.

(2.) With the consent of learned advocates appearing for the respective parties the matters is taken up for hearing.

(3.) The present Revision has been filed challenging the order dtd. 2/5/2024 passed below exhibit 9 by Second Additional Senior Civil Judge (Dholka) in Special Civil Suit No. 4 of 2022, whereby the application filed by the original Defendants under the provisions of Order VII Rule 11 (d) of the Code of Civil Procedure (1908) has been rejected. For the sake of convenience, the parties are referred to by their status in the suit.

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KSHAMA INFRABUILD PVT. LTD. Vs. GOVINDBHAI LAXMANBHAI MAKWANA

Referred Judgements :-

JUDGEMENT

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