REGENT COMPUTRONICS PVT. LTD.

Vishnubhai Arjanji Vaghela Appellant

V/S

Rameshchandra Khodidas Patel Respondents

Referred Judgements :-

S.S.BHAGAT AND ORS. V/S. N.S.AHUWALIA [REFERRED TO]
JATAN KUMAR GOLCHA VS. GOLCHA PROPERTIES P LTD [REFERRED TO]
STATE OF PUNJAB NOW HARYANA VS. AMAR SINGH [REFERRED TO]
JAYANTILAL HANSRAJ SHAH VS. HEMKUNVERBEN DOLATRAI DAVE [REFERRED TO]
SHIVARAYA VS. SIDDAMMA AND [REFERRED TO]
EXECUTIVE OFFICER SRI PADMANABHASWAMY TEMPLE VS. RAGHAVAN PILLAI [REFERRED TO]
S GOVINDA MENON VS. K MADHAVAN NAIR [REFERRED TO]
PROVINCE OF BOMBAYWESTERN INDIA AUTOMOBILE ASSOCIATION VS. WESTERN INDIA AUTOMOBILE ASSOCIATIONTHE INDUSTRIAL TRIBUNAL AND SATYA MANGULA VENKTRAMANRAO BHUPAT [REFERRED TO]
FAKIR MOHAMED ABDUL RAZAK VS. CHARITY COMMISSIONER BOMBAY [REFERRED TO]
HEERSINGH VS. VEERKA [REFERRED TO]
LACHHMAN DASS UDASI VS. RANJIT SINGH [REFERRED TO]

JUDGEMENT

(1.) Rule. Mr.Anal S. Shah, learned advocate waives service of Rule on behalf of respondent No.1.

(2.) With the consent of learned advocates for the parties, the matter is taken up for final hearing.

(3.) Couple of interesting points are raised by learned advocate for the applicant in this review application. The applicant prays to review / recall the order passed by this Court on 6.11.2015 whereby, the leave to appeal was granted to the opponent No.1 herein. It is the say of the applicant, inter -alia, that leave to appeal without issuance of notice to the other side is bad and illegal.

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VISHNUBHAI ARJANJI VAGHELA Vs. RAMESHCHANDRA KHODIDAS PATEL

Referred Judgements :-

JUDGEMENT

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