REGENT COMPUTRONICS PVT. LTD.

Kalidas Vitthalbhai Mali Appellant

V/S

Rashmikant Pannalal Patel Respondents

Referred Judgements :-

NAZIR MOHAMED VS. J. KAMALA AND OTHERS [REFERRED TO]
T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
ROOP LAL SATHI VS. NACHHATTAR SINGH GILL [REFERRED TO]
I T C LIMITED VS. DEBTS RECOVERY APPELLATE TRIBUNAL [REFERRED TO]
RAPTAKOS BRETT AND COMPANY LIMITED VS. GANESH PROPERTY [REFERRED TO]
SALEEM BHAI VS. STATE OF MAHARASHTRA [REFERRED TO]
LIVERPOOL AND LONDON S P AND I ASSOCIATION LIMITED VS. M V SEA SUCCESS [REFERRED TO]
POPAT AND KOTECHA PROPERTY VS. STATE BANK OF INDIA STAFF ASSOCIATION [REFERRED TO]
MAYUR LTD VS. VESSEL M V FORTUNE EXPRESS [REFERRED TO]
HARDESH ORES P LTD VS. HEDE AND COMPANY [REFERRED TO]
CHURCH OF CHRIST CHARITABLE TRUST & EDUCATIONAL CHARITABLE SOCIETY VS. PONNIAMMAN EDUCATIONAL TRUST [REFERRED TO]

JUDGEMENT

(1.) The present Second Appeal is filed under Sec. 100 of the Code of Civil Procedure, 1908 (hereinafter referred to as the Code, 1908), against the judgment and decree dtd. 1/4/2017 passed by the Principal District Judge, Vadodara, in Regular Civil Appeal No.26 of 2016.

(2.) The parties will be referred to as per their original position before the tribunal.

(3.) The short facts of the case, which are necessary to resolve the controversy involved in the present appeal, need to be mentioned, which are as under.

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KALIDAS VITTHALBHAI MALI Vs. RASHMIKANT PANNALAL PATEL

Referred Judgements :-

JUDGEMENT

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