REGENT COMPUTRONICS PVT. LTD.

Ramprasad Ramchandra Acharya Appellant

V/S

Anil Jivatram Savlani Respondents

Referred Judgements :-

PERUMAL NAICKEN'S CASE [REFERRED TO]
NOORDUDDIN VS. K L ANAND [REFERRED TO]
BABULAL VS. RAJ KUMAR [REFERRED TO]
GHASI RAM VS. CHAIT RAM SAINI [REFERRED TO]
DAMODARAN PILLAI VS. SOUTH INDIAN BANK LTD [REFERRED TO]
AYAPPA NAICKER VS. SUBBAMMAL [REFERRED TO]
SAMEER SINGH VS. ABDUL RAB [REFERRED TO]

JUDGEMENT

(1.) (Oral) - Present Civil Revision Applications arise from the order passed by the trial court below Exh.107 (in CRA No.13 of 2015) on 25.11.2014. It is an admitted position that same order is passed in other CRAs.

(2.) During the course of hearing, with joint request of learned advocates for the parties, R & P was called from the trial court.

(3.) One of the facets of Rule 105(3) and 106 of Order 21 fall for consideration herein.

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RAMPRASAD RAMCHANDRA ACHARYA Vs. ANIL JIVATRAM SAVLANI

Referred Judgements :-

JUDGEMENT

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